S.C. Mathur, J. - (1.) Both these petitions are directed against the orders reverting the petitioners from the post of Land Records Inspector to the post of Lekhpal. The petitioners in both the petitions were posted under Collector, Lucknow.
(2.) Suman Kumar Srivastava approached this Court claiming that he had been reverted to the post of Lekhpal while juniors to him had been retained on the post of Land Records Inspector. He mentioned the names of Swami Dayal, Radhey Lal, Om Prakash and Reva Shanker Pandey as junior who had been retained on the higher post. The writ petition was admitted and a interim order was passed staying the operation of the order of reversion, dated 15-10-1987. During the pendency of Suman Kumar Srivastavas writ petition one Asharfi Lal who had been directly appointed to the post of Land Records Inspector (Bhoolekh Nirakshak) was posted in district Lucknow. In order to accommodate him Om Prakash was reverted to the post of Lekhpal. This brought Om Prakash before this Court through Writ Petition No. 4908 of 1988. His claim was that Suman Kumar Srivastava was junior to him and, therefore, he cannot be reverted from the post of Land Records Inspector remaining juniors to him on the said post. A few facts necessary for the disposal of the two petitions may be stated.
(3.) According to the averments made in the writ petition of Suman Kumar Srivastava, he was appointed to the post of Lekhpal in the year, 1977. On 20-3-1983, he was promoted to the post of Land Records Inspector. By order, dated 26-4-1983, he was sought to be reverted to the post of Lekhpal. At this stage, he approached this Court through Writ Petition No. 333 of 1983 The petition was dismissed by order, dated 20-9-1984. The learned counsel for the State has produced before us a photostat copy of the order, dated 5-10-1987 which shows that Suman Kumar Srivastava had approached their Lordships of the Supreme Court against the judgment of this Court. His Special Leave petition was dismissed. This fact has not been disputed by the learned counsel for Suman Kumar Srivastava. Thereafter on 15-10-1987, the present impugned order was passed reverting Suman Kumar Srivastava to the post of Lekhpal. A copy of this order is Annexure-4 to Writ Petition No. 7815 of 1987. In the impugned order itself, Suman Kumar Srivastava has been described as the junior most Lekhpal in the district.;