B D PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Sri Rajesh Tiwari, learned counsel for the petitioner and Ms. Madhumita Bose, learned counsel for the State.

(2.) Learned counsel for the parties agree that the writ petition may be disposed of finally at this stage and we have accordingly heard them at some length.

(3.) Petitioner is aggrieved by the order dated 6.4.2000 (Annexure-1) passed by Director Treasury, Government of U. P. in compliance of the G.O. dated 30.3.2000, issued by the Principal Secretary, Finance, Government of U. P., posting the petitioner on deputation for administrative reasons at Sri Kashi Vishwanath Mandir, Varanasl, from the office of District Inspector, School. Dehradoon.