SANGEETA CHANDRA,J. - (1.) Heard Sri. Bal Mukund, learned counsel for the petitioner and Sri. S.P. Mishra, learned counsel for the State respondents.
(2.) This writ petition has been filed challenging the order dated 8.8.2012 passed by Director, Urban Land Ceiling, U.P., Lucknow and the notice dated 10.9.2009 issued by the same Authority with a further prayer for mandamus commanding the respondents to allow the petitioner to perform his duties as Surveyor and pay him salary regularly and give him all consequential benefits treating his service to be continuous and permanent w.e.f. 18.3.1982 onwards.
(3.) The facts relevant for the decision of the controversy can be briefly summarized as follows:- The petitioner was initially engaged as Surveyor in Urban Land Ceiling Department on 28.9.1978 and continued as since till 24.4.1981. Certain temporary posts were created of Junior Engineers in the Urban Land Ceiling Department on 14.4.1976 and the Government issued an order regarding new these posts were to be filled up. A copy of this order has been filed as Annexure RA-2 by the petitioner. For the districts of Lucknow and Kanpur two temporary posts of Junior Engineers were created along with other posts and these posts of Junior Engineer were to be filled up from Junior Engineers of the Department of P.W.D. on deputation, who had been rendered surplus in their own Department and their lien in their Parent Department was to be maintained.;