KEERTI KUMAR AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since WP No.779 of 2004 and WP (S) No.5376 of 2006 filed by the same petitioner - Keerti Kumar Agrawal and involve the same facts and, as such, both the petitions are being considered and disposed of by this common order. For adjudication of these petitions, the facts involved in WP No.779 of 2004 are referred herein.

(2.) The petitioner seeks a direction for absorption of service in the Commercial Tax Department, Government of Chhattisgarh (for short "the CTD"), on the post of Deputy Commissioner (Information Technology) from the date of joining of the post i.e. 5th February, 2001 and consequential seniority with effect from that date.

(3.) The facts, in brief, leading to filing of these petitions, are that the petitioner was basically an employee of the M.P. State Co-operative Oil-seed Growers' Federation Ltd., Bhopal (for short "the Federation"). Thereafter, the petitioner joined on the post of Deputy Director (Computer, Planning and Development) at Directorate of Health Services, Government of Chhattisgarh, on deputation. There he remained from 17th November, 2000 till 4th February, 2001. On 19th January, 2001 (Annexure - P/1), the petitioner made an application to the Principal Secretary, CTD, for his appointment on the post of Deputy Commissioner (Information Technology) on deputation. By order dated 1st February, 2001 (Annexure - P/2), the petitioner was appointed as Deputy Commissioner (Information Technology) in the pay scale of Rs.12000-16500 on deputation.