Rajes Kumar, J. - (1.) BY means of present petition, the petitioner is challenging the order dated 30.5.2008 passed by the Secretary, Department of Women and Child Development U.P., Lucknow on the representation of the petitioner which was tied in pursuance of the order passed by this Court dated 5.5.2008 in Writ Petition No. 7916 of 2008.
(2.) THE brief facts giving rise to the present petition are; that the petitioner was posted as Assistant Superintendent at Government Observation Home, Ashok Nagar, Allahabad. On certain allegation, he has been suspended. When he was suspended, he was attached with Deputy Chief Probation Officer, Varanasi Region, Varanasi and in his place Sri Raj Nath Ram, Assistant Superintendent was appointed on 24.5.2007. Thereafter, enquiry took place. After enquiry, vide order dated 16.1.2008, the petitioner was exonerated from all the charges. However, the petitioner was posted at Faizabad. Being aggrieved by the posting at Faizabad, the petitioner filed Writ Petition No. 7916 of 2008. The said writ petition has been disposed of with the direction to the petitioner to file representation which has been decided by the impugned order. By the impugned order, the representation of the petitioner has been rejected. It has been said that at the time of suspension, the petitioner has been attached with Deputy Chief Probation Officer, Varanasi Region, Varanasi and in his place Sri Raj Nath Ram was appointed as Assistant Superintendent on 24.5.2007 and then vide order dated 16.1.2008 he has been given posting at Faizabad where the post was found vacant.
(3.) LEARNED Counsel for the petitioner submitted that when the petitioner was exonerated from all the charges, he should be given the posting on the same post at Allahabad and he should not be posted at Faizabad.;