Irshad Ali, J. - (1.) Heard Sri Shobhit Kant, learned counsel for the petitioner and learned Additional Chief Standing Counsel on behalf of the State/respondents and perused the material brought on record.
(2.) This writ petition has been filed challenging the order dated 11.12.2017, whereby the petitioner has been sent on deputation.
(3.) Brief facts of the case is that the petitioner is working on the post of Junior Engineer at Nirman Khand, Saharanpur since 18.10.2010. On verbal request of the Government of U.P., the Engineer-in-Chief, Public Works Department, recommended two names of the Assistant Engineers (Civil) and four names of the Junior Engineers (Civil) who were required to be posted at U.P. State Highway authority for repair work at Delhi Saharanpur-Yamnotri Road. On the very next date, vide letter dated 07.11.2017, Chief Engineer, Western Zone, Public Works Department (respondent No.4), recommended the name of the petitioner and without taking his consent, placed him on deputation by means of the impugned order.;