MEENA SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri M.D. Singh "Shekhar", learned Senior Advocate, appearing on behalf of the petitioner and Sri Pankaj Rai, learned Additional Chief Standing Counsel, appearing on behalf of the respondents.

(2.) By means of the present petition, the petitioner is challenging the order/letter dated 20.6.2007, Anneuxre-11 to the writ petition and the order order/letter dated 11.7.2007, issued by the respondent no.3, Annexure-12 to the writ petition. The order/letter dated 20.6.2007 has been issued by the Principal Secretary, U.P. Government, Lucknow to the Director, Social Welfare, Lucknow wherein it is stated that the petitioner has been selected on the post of the Superintendent, in the year 1997, in the Hill Cadre. In view of the Clause 2 of the Government Order dated 23.10.2001, issued by the U.P. Reorganisation Coordination Department, the employees of the Hill Cadre have been allocated State of Uttaranchal by the Government of India and if any employee of such cadre is working in the State of U.P., he may be relieved forthwith. It has been further directed by the said letter that the petitioner be relieved and in case her name has been included in the seniority list, the same may be accordingly amended. Pursuant to the letter dated 20.6.2007, the Director, Social Welfare, vide letter dated 11.7.2007, relieved the petitioner and directed her to report to the Secretary, Social Welfare, Uttaranchal Shashan, Dehradoon for rendering her services in Uttaranchal.

(3.) The writ petition has been entertained on 23.7.2007 and the operation of the impugned order, dated 20.6.2007 and 11.7.2007 has been stayed with the further direction that the petitioner shall continue to serve State of U.P. and be paid salary.