AGYA RAM Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Tarun Verma, learned counsel for the petitioner and Ms. Suman Sirohi, learned Standing Counsel for the respondents.

(2.) By means of the present writ petition, the petitioner is challenging the order of the Director, Pichrawarg Kalyan Indira Bhawan, U.P., Lucknow dated 6.10.1999 by which his appointment on the post of Senior Clerk in the office of Zila Backward Class Welfare Officer, Basti has been cancelled.

(3.) The brief facts of the case are that the petitioner was engaged as a Recovery Officer in the U.P. Scheduled Castes Financial and Development Corporation, Basti (hereinafter referred to as the ("Corporation"). By the order dated 18.11.1996 passed by the Chief Development Officer, Basti, the petitioner has been asked to lookafter the work of U.P. District Backward Class Welfare Officer along with the work of the Corporation. In the said order, it was made clear that the petitioner could not be entitled for any allowance. Subsequently, vide order dated 11.6.1997 the District Magistrate, Basti has asked the petitioner to take charge of the Senior Clerk in the office of the Zila Backward Class Welfare Officer, Basti on the basis of deputation. The said order of the District Magistrate has been cancelled by the Director, Pichrawarg Kalyan Indira Bhawan, U.P., Lucknow vide order dated 6.10.1999 on the ground that it was contrary to the Government Order dated 24.3.1998.