O P SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Petitioner is a Member of Agricultural Services of the State of U. P. and was working as a Deputy Director/Officer Incharge, Sambhagiya Krishi Parikshan Evam Pradarshan Kendra, Varanasi.

(2.) By the order dated 22nd June, 2001, some Members of Agricultural Services including the petitioner were sent on deputation to different departments. Petitioner, who was working as a Deputy Director at Varanasi was sent on deputation on the post of Chief General Manager (Marketing) in U. P. Agro by the said order dated 22nd June, 2001 on which he took charge on 26th June, 2001. In the order, it was clearly mentioned that this arrangement was purely an interim/temporary arrangement.

(3.) By the order dated 29th June, 2002. the State Government has posted one Sri Nathu Ram, Joint Director, Agricultural (Prasar), Saharanpur as Chief General Manager, U. P. State Agro Industrial Corporation Ltd. hereinafter referred to as the 'Corporation', (Lucknow). This post was held by the petitioner prior to passing of the impugned order.