SURENDRA KUMAR Vs. STATE OF U P
LAWS(ALL)-2006-2-162
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on February 15,2006

SURENDRA KUMAR, LATE PATESHWARI PRASAD SRIVASTAVA Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

V.M.Sahai, Barkat Ali Zaidi, JJ. - (1.) The petitioner, who, at present, is posted as Tehsildar, Tehsil Naugarh, District Siddharth Nagar, in the years 1995-96 and 1996-97, with which we are concerned, was posted as Tehsildar Milkipur, District Faizabad. He by his immediate superior i.e. the then Sub Divisional Magisrate, Milkipur, Faizabad for these two years respectively was awarded outstanding annual entries, but when these two annual entries reached for approval before the Reviewing Officer i.e. the Collector of the district, he converted and down graded them from that outstanding' to good' without hearing the petitioner.
(2.) That is how the petitioner has come up before us by filing this writ petition.
(3.) Heard Sri Vikas Budhwar, learned Counsel for the petitioner, learned Standing Counsel for respondent Nos. 1 and 2 and Sri B.N. Singh, Advocate has accepted notice on behalf respondent No. 3.;


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