(1.) We have heard Sri Vivek Shadilya, Additional Chief Standing Counsel on behalf of the State and Sri Gajendra Pratap Singh, Advocate assisted by Sri Gautam Baghel, Advocate on behalf of respondent Nos. 1 to 7 in the present appeal.
(2.) This Intra-Court Appeal has been filed by the State of Uttar Pradesh against the judgment and order of the learned Single Judge dated 25.04.2013 passed in writ petition No. 53510 of 2008.
(3.) Facts in short relevant for deciding the present appeal are as under:- Writ petitioners-respondents before this Court were appointed as Collection Amin in the Revenue Department of State of Uttar Pradesh. The petitioners were admittedly sent on deputation for working as Collection Amin in the Trade Tax Department of the State of U.P.