ANAND KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The Petitioners have preferred the present writ petition under Article 226 of the Constitution of India, challenging the impugned advertisement by which the Managing Director, Uttar Pradesh Bhumi Sudhar Nigam Ltd., Lucknow (in short the Respondents Nigam), has invited application for appointment of Project Manager on deputation.

(2.) The Petitioners are officiating on the post of Project Manager in the Respondents Nigam constituted under Companies Act, 1956 with the aims and object for reclamation of land including reclamation of saline and alkaline soils and ravine and gullied areas as well as to function in various ways and means for the land development, conservation, irrigation etc., the Projects are undertaken by the Respondent Nigam from time to time to meet its object.

(3.) According to Petitioners counsel a third Project was launched in 2008 in which the Petitioners are officiating as Project Manager and in case vacancies are filled up by deputationists, they shall be ousted. Submission of Petitioners' counsel is that for the sake of deputationists, the services of regular departmental employees cannot be given go bye. It has further been submitted that in case they resume duty, the Petitioner may face reversion to lower post which shall for any reason whatsoever, is not lawful, just and proper.