- (1.) Heard Shri Ramendra Asthana, 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 a Labour Enforcement Officer on probation for two years by appointment letter dated 23.1.2001 and was allowed to take charge on 20.2.2001. Since, thereafter, he is serving as Labour Enforcement Officer and on the date of filing of this writ petition he was serving as Labour Enforcement Officer, Aligarh after completing the probationary period.
(3.) The petitioner is now aggrieved by the order dated 30.11.2006 passed by the Commissioner and Secretary, Board of Revenue, U.P. Lucknow. 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.;