Sudhir Agarwal - (1.) Heard Sri Bhoopendra Nath Singh, learned counsel for petitioner and learned Standing Counsel for State-respondent.
(2.) This writ petition under Article 226 of Constitution of India has been filed challenging order dated 10.12.2003 (Annexure 1 to writ petition) whereby officiating temporary promotion of petitioner from Class IV post to Junior Accounts Clerk has been cancelled and he has been reverted to his substantive post of Messenger (Patrawahak).
(3.) Pursuant to Selection Committee's recommendation dated 11.11.1995, petitioner was appointed as Class IV employee on the post of Messenger (Patrawahak) vide order dated 02.01.1996 passed by District Development Officer, Bhadohi (hereinafter referred to as "D.D.O.") against an existing vacancy in Development Block, Barshathi, District-Jaunpur. He was confirmed in Class IV post by order dated 18.09.2000 with effect from 01.11.1998. Thereafter, petitioner was promoted as 'Junior Accounts Clerk' on temporary and officiating basis, and posted at Development Block, Dobhi by District Development Officer, Jaunpur.;