PRAMOD KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Manish Kumar, learned counsel for the petitioner, learned standing counsel for the Opp. Party No. 1 and Sri N.C. Mehrotra, learned counsel for Opp. Party Nos. 2 to 4.

(2.) THE petitioner being aggrieved by the order dated 27-9-2001 and the order dated 3-9-2001, by which the petitioner has been asked to join the parent department, has come to this Court under Article 226 of the Consti tution of India.

(3.) SRI N. C. Mehrotra, the learned counsel for the Opp. Party Nos. 2 to 4 submits that there is no illegality in the impugned order dated 27-9-2001, by which the absorption of the petitioner in the Mandi Parishad has been refused. He further submits that the board of the Mandi Parishad has already taken a deci sion on 25-6-1999 not to absorb any person from outside in engineering section. He fur ther submits that the State Government on 18-5-2002 had sent a communication that as soon as the petitioner is sent to the parent depart ment, he will be provided a posting. SRI Malhotra further submits that the case of Awadh Kumar Mishra is on different footings, as his parent department has been abolished.