M.Katju, J. - (1.) The petitioner is permitted to delete the name of respondent No. 5 in the array of parties.
(2.) Heard Sri S. M. A. Kazmi learned counsel for the petitioner, learned Advocate General and Sri Vinod Misra for respondent Nos. 1 and 3.
(3.) The petitioner has challenged the two impugned orders dated 6.6.2002. Annexures-9 and 10 to the writ petition and the impugned order dated 21.6.2002, Annexure-17 to the writ petition. The petitioner was Inspector in the Railway Protection Force having been appointed on 13.3.1973 as stated in para 4 of the writ petition. It is alleged in para 8 of the writ petition that on 3.6.1992, the Chairman, NOIDA took the petitioner on deputation as Assistant Development Manager, NOIDA and !t is alleged that he has performed his duties with utmost sincerity and outstanding record upto 5.1.1993. In para 9 of the writ petition, it is stated that on 5.1.1993, the petitioner came back to his original cadre. i.e., R.P.S.F.;