- (1.) HEARD Shri M.L. Maurya and Shri Ramendra Asthana, learned counsels 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 conducted by the U.P. Public Service Commission. He had given several preferences for appointment in the services. He was selected and appointed as Labour Enforcement Officer on probation for two years by appointment letter dated 23.1.2001 and joined on 15.2.2001. 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, Jalaun at Orai after completing the probationary period. The petitioner is now aggrieved by the order dated 29.11.2006 passed by the Entertainment Commissioner, U.P. Lucknow directing him to join on the post of Entertainment Tax Inspector Grade-2. 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 Labour Enforcement Officer, and does not wish to join as Entertainment Tax Inspector Grade-2.;