SAGLI RAM Vs. UNION OF INDIA (UOI) ETC.

JUDGEMENT

(1.) By this writ petition under Article 226 of the Constitution the Petitioner seeks a number of reliefs, including the quashing of the orders dated October 25, 1966, February 19, 1968, and May 9, 1968, allotting the Petitioner from the erstwhile State of Punjab to the Union territory of Himachal Pradesh and the order dated July 26, 1971, transferring him from Simla to Kulu.

(2.) On the eve of the re -organisation of Punjab the Petitioner was serving as an Assistant in the office of the Director of Agriculture, Punjab, at Chandigarh, in the pay scale of Rs. 116 -8 -180/10 -250. The existing State of Punjab was re -organised on November 1, 1966, inasmuch as its territory was distributed between the newly constituted States of Haryana and Punjab and the Union in relation to the Union territory of Chandigarh and the areas added to the Union territory of Himachal Pradesh.

(3.) By a letter dated October 25, 1966, the Petitioner was informed by the Director of Agriculture, Punjab, that consequent upon the re -organisation of Punjab he had been allotted to the head office of the Director of Agriculture, Himachal Pradesh, Simla, in the post of Assistant. The Petitioner protested that the allotment would result in his conditions of service being altered to his disadvantage. He represented that he was agreeable to serving the Himachal Pradesh Government provided his existing conditions of service were protected, and failing that he desired to be re -allotted to the State of Haryana or the State of Punjab. The Petitioner made another representation a few months later. The representations were rejected and he was informed by a letter dated May 9, 1968, that he had been finally allotted as officiating Assistant to the Himachal Pradesh Government. The final allotment was made by a letter dated February 19, 1968, of the Government of India.