- (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) Through this petition, the petitioner has challenged the order dated 31.5.2016 and 6.7.2016 passed by opposite party no.1.
(3.) The petitioner was appointed in the UPTRON India Limited on the post of Engineer vide order dated 18.11.1987 and his services were confirmed w.e.f. 5.12.1988 vide order dated 30.12.1988. The petitioner was thereafter promoted to the post of Senior Engineer/ Assistant Manager vide order dated 8.12.1992. The Company i.e. UPTRON India Ltd. started running into losses and the case was referred to the BIFR. On account of the fact that it was declared sick company, the State Government vide notification dated 12.8.1995 created Ambedkar Gram Vikas Vibhag and vide office memorandum dated 19.9.1995 passed an order for creation of 54 posts of various cadres and pay scales for the functioning of the said department. The Government passed an order dated 11.11.1998 regarding appointment of employees of autonomous body/corporation and workers, who were working under contract/body shopping in the Government Departments. It was provided in the Government Order dated 11.11.1998 that presently there is policy for Government Employees to send them on deputation/service transfer basis in other Government Department/Corporation and not vice-versa and it was also decided to accommodate the corporation employees in different Government Departments on contract basis/ body shopping basis keeping in mind special knowledge/ qualifications and other relevant things. A meeting was held on 24.1.1999 under the Chairmanship of the Chief Secretary, Government of U.P. and it was decided that employees of the UPTRON India Ltd. would be provided permanent job in various State Government Departments and organizations against any vacant post of all groups i.e. A, B, C or D groups.;