GHANSHYAM PRASAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Standing Counsel.

(2.) The petitioner was Assistant Development Officer, Block Charganva, Gorakhpur, Social Welfare Department, who has been sent to the Minority Welfare and Waqf Department on deputation for a period of one year. The said period has been extended from time to time and now three years' period has passed, which expired on 31st March, 2013. The respondents have refused to extend the further period of deputation and by the order dated 31st May, 2013, the petitioner has been repatriated back to his parent department, which order is being challenged by means of the present petition.

(3.) Learned counsel for the petitioner submitted that the petitioner was suspended and after revocation of the suspension, when he has not been allowed to join the post he was holding, he preferred Writ Petition No. 23763 of 2013, which has been entertained and an interim order has been passed, permitting the petitioner to function as the District Minority Welfare Officer, Kushi Nagar and the said interim order is still continuing, therefore, the petitioner is entitled to continue to work as the District Minority Welfare Officer, Kushi Nagar in the Minority Welfare and Waqf Department.