HAWALDAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) WRIT petitioner-appellant, aggrieved by the order dated 30. 3. 2009 passed by the learned Single Judge in Writ Petition No. 52184 of 2008 dismissing the writ petition, has preferred this appeal under Rule 5 Chapter VIII of the High Court Rules.

(2.) SHORN of unnecessary details, facts giving rise to the present appeal are that the writ petitioner-appellant (hereinafter referred to as the ''petitioner') was initially appointed in the year 1994 on the post of Assistant Development Officer Grade-I and was posted at Pilot Development Project at Ajitmal in district Etawa.

(3.) LATER on, by order dated 5. 6. 2002, he was sent on deputation to State Urban Development Agency and on deputation he was appointed to the post of Assistant Project Officer and posted at District Urban Development Agency, Jaunpur. By order dated 13. 8. 2007, the Director, State Urban Development Agency repatriated him to his parent department. Against the aforesaid order, the petitioner filed Writ Petition No. 4883 (S/s) of 2007 before the Lucknow Bench of this Court. The Lucknow Bench of this Court, by order dated 16. 8. 2007 directed the matter to be listed in the next month and while doing so observed that it shall be open for the petitioner to make representation with regard to his repatriation to the Director, who will consider and dispose of the same in the mean time.