MOHD WAHID ANSARI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Sanjai Kumar Misra, learned counsel for the petitioner and learned Standing Counsel for the opposite parties. Petitioner submits that he was originally appointed as Gram Panchayat Sewak now named as Gram Panchayat Adhikari by the oder dated 28.10.1976. Vide order dated 15.3.1982 his services were confirmed by the erstwhile Panchayat Raj Adhikari, Hardoi. Both these orders have been annexed with this writ petition. The petitioner was sent on deputation to the Samaj Kalyan Department but in the year 1999 he was repatriated to his parent department i.e. Panchayat Raj Adhikari and since then he is working in the department to the entire satisfaction of the opposite parties. It is worthwhile to mention here that the petitioner's services were confirmed. Now by the order dated 23.12.2008 the petitioner is being forces to join in the Samaj Kalyan Department. This order has been annexed as annexure No.1 to this writ petition. Learned Standing counsel prays for and is granted four weeks' time to file counter affidavit in this matter. List thereafter. Meanwhile, the operation and implementation of the order dated 23.12.2008 by which the petitioner is being compelled to join in Samaj Kalyan Department shall remain stayed and further that the petitioner shall be allowed to work in the Panchayat Raj Department, which is his parent department.