- (1.) HEARD Shri L.P. Singh, learned counsel for the petitioner. Learned Standing Counsel and Shri M.A. Qadeer appear for the respondents.
(2.) THE petitioner was selected in the Combined Subordinate Service Examination, 1998 with Roll No. 23127 by the U.P. Public Service Commission. At the time of interviews he had given several preferences including the post of Khandsari Inspector. He was, however, selected and appointed as Executive Officer, Class-IV in local bodies on probation for two years by appointment letter dated 19.2.2001 and was allowed to take charge. Since, thereafter, he is serving as Executive Officer in Nagar Palika Parishad and on the date of filing of this writ petition he was serving as Executive Officer, Nagar Palika Parishad, Atarra, Banda after completing probationary period. By this writ petition the petitioner has challenged the order dated 29.4.2005 passed by the State Government appointing him on the post of Khandsari Inspector. It is contended that reshuffling was done in pursuance of the order passed by this Court in Triloki Nath Misra's case in Writ Petition No. 1092 of 2002. By this order the High Court had quashed the government orders by which the preparation of waiting list and reshuffling was stopped. A special appeal against the judgment is pending but there is no interim orders.
(3.) IT is contended by the petitioner that he has settled himself on the post of Executive Officer and does not wish to join as Khandsari Inspector, even if he had given the choice in preference to the post of Executive Officer at the time of interviews.;