NOORUL HUDA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Chhaya Gupta, learned counsel for the petitioner, learned Standing Counsel for the respondents-1, 3 and 4 and Sri Durga Singh, learned counsel for the respondent-2.

(2.) The facts giving rise to the present writ petition are as under:

(3.) The petitioner was initially appointed on the post of Assistant Teacher (Urdu) in Government Inter College, Ballia after due selection and subsequently, on the basis of advertisement issued by respondent-2, he was appointed on the post of District Co-ordinator (Community Mobilization) vide order dtd. 2/11/2018 on deputation in the office of District Basic Education Officer, Ballia. In the appointment letter, it is mentioned that the said appointment was on deputation for a minimum period of three years and maximum five years.