DEVENDRA KUMAR UPADHYAYA, J. - (1.) Heard Shri Vivek Raj Singh, learned counsel for the petitioner, Shri Devendra Upadhyaya, learned Additional Chief Standing Counsel appearing for the State-respondents and Shri Ajay Kumar, learned counsel appearing for Specialist/District Basic Education Officer, Gaziabad.
(2.) These proceedings under Article 226 of the Constitution of India have been instituted by the petitioner challenging the order dated 12.05.2016, passed by the Internal Accounts and Audit Directorate, U.P. Lucknow, whereby his deputation as Assistant Finance and Accounts Officer in the office of Specialist/District Basic Education Officer, Sarva Shiksha Abhiyan, District Project Office, district-Gaziabad has been withdrawn and he has been repatriated and ordered to submit his joining in the Directorate of Internal Accounts and Audit, U.P.
(3.) The petitioner has also assailed the consequential order dated 20.06.2016 passed by the Additional Project Director, Sarva Shiksha Abhiyan, whereby he has been repatriated to his alleged parent department of Internal Accounts and Audit Directorate, U.P. Lucknow.;