- (1.) Heard learned counsel for the petitioners, learned Chief Standing Counsel, Sri M.C. Chaturvedi, learned Senior Advocate on behalf of the respondent-Noida Development Authority, Sri Bhanu Bhushan Jauhari, learned Advocate on behalf of respondent-Greater Noida Development Authority.
(2.) These two Public Interest Litigations (PILs) have been filed before this Court raising serious concern in the matter of appointment and continuance of officers including the highest officer namely Chief Executive Officer (CEO) in three Industrial Development Authorities created around the National Capital Region (NCR) namely NOIDA, Greater NOIDA and Yamuna Expressway Industrial Development Authority.
(3.) According to the petitioners Mr. Rama Raman an IAS officer is the blue eyed boy of the Government of Uttar Pradesh. The same officer holds charge of Chief Executive Officer (CEO) of NOIDA, Greater NOIDA and Yamuna Expressway Industrial Development Authority. The extra ordinary competence of the officer can be seen from the said fact itself and the lack of competent officers with the State Government for manning three different posts is also apparent from the same assertion. The State Government for last six years i.e. since 2010 has not been able to find required number of suitable officers, who can hold the post of Chief Executive Officers for three Industrial Development Authorities, independently.;