DEVENDRA KUMAR ARORA,J. - (1.) Heard Sri. Sandeep Dixit and Sri. Sharad Bhatnagar, Learned Counsels for the petitioner and Sri. H.P. Srivastava, learned Additional Chief Standing Counsel.
(2.) By means of present writ petition, the petitioner has sought for a direction to the opposite parties to consider the candidature of the petitioner for promotion on the post of Additional Director Grade-I as well as Director by Constituting Selection Committee in accordance with law forthwith.
(3.) Submission of learned Counsel for the petitioner is that the petitioner was recommended by the Departmental Promotion Committee and consequently was promoted to the post of Director, Animal Husbandry Department U.P. on 19.09.2007 being a person of reserved category and performed his duties as such till September, 2015. Thereafter, he was demoted to the post of Additional Director Grade-II vide Office Memorandum dated 02.09.2015 in pursuance to the judgment and order of Hon'ble Apex Court in U.P. Power Corporation Ltd. v. Rajesh Kumar and others (2012) 7 SCC 1 .;