Dilip Gupta, J. - (1.) The petitioner who was working as a Senior Clerk in the Office of District Development Officer, Maharajganj submitted an option for serving in the Minority Welfare Department and an order was thereafter issued by the Director, Minority Welfare Department, Uttar Pradesh on 1st December, 2006 posting the petitioner in the Minority Welfare Department for a period of two years with a specific condition that he can be repatriated to his parent department at any time without giving any reason. The petitioner was relieved on 2nd January, 2007 by the District Development Officer, Maharajganj and he joined the Minority Welfare Department at Maharajganj and the petitioner was thereafter posted as a Senior Clerk in the office of District Minority Welfare Officer, Maharajganj by the order dated 3rd January, 2007. The services of the petitioner in the office of District Minority Welfare Officer, Maharajganj were subsequently, on the request made by the petitioner, extended for a period of one year by the order dated 31st December, 2008. They were again extended for a period of one year by the order dated 18th January, 2010 on the request made by the petitioner. Thus, the services of the petitioner in the office District Minority Welfare Officer, Maharajganj shall continue upto 31st December, 2010.
(2.) In the meantime the petitioner submitted an application on 21st January, 2009 for absorption in Minority Welfare Department on which the District Development Officer, Maharajganj sent a communication dated 23rd January, 2009 to the Director, Minority Welfare Department, Uttar Pradesh, Lucknow that the Department will have no objection if the petitioner is absorbed in the Minority Welfare Department.
(3.) It is on the basis of the said no objection certificate that the petitioner has filed this petition for absorption in the Department of Minority Welfare.;