- (1.) HEARD Shri Ashok Khare, Senior Advocate assisted by Shir Amit Srivastava, 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, 1999 by the U.P. Public Service Commission. He had given several preferences. He was, however, selected and appointed as Asstt. Consolidation Officer=on probation for two years by appointment letter dated 27.12.2000 and was allowed to take charge on 5.1.2001. Since, thereafter, he is serving as Asstt. Consolidation Officer and on the date of filing of this writ petition he was serving as Asstt. Consolidation Officer, Hathras after completing the probationary period. The petitioner is now aggrieved by the order dated 14.11.2006 passed by the State Government appointing him on the post of Auditor. 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, which is under challenge in special appeal. The High Court in Triloki Nath's case had quashed the Government orders by which the preparation of waiting list and reshuffling was quashed.
(3.) IT is contended by the petitioner that he has settled himself on the post of Asstt. Consolidation Officer and does not wish to join as Auditor.;