- (1.) Heard learned counsel for the petitioner and the learned Standing Counsel.
(2.) Through the present writ petition, the petitioner has challenged the order dated 07.02.2018 passed by the opposite party no.1 and the order dated 21.04.2017 passed by opposite party no.2.
(3.) The submission of learned counsel for the petitioner is that the petitioner has earlier filed a writ petition which was disposed of by means of order dated 22.12.2017 wherein he challenged the order, contained in Annexure No. 2 dated 21.04.2017. This Court was pleased to dispose of the petition with a direction to State Government to dispose of the representation preferred by the petitioner. The representation of the petitioner has been disposed of and the joining of the petitioner has been refused primarily on the ground that on the date of bifurcation of the Uttarakhand and Uttar Pradesh, i.e. 08.11.2000, the petitioner was not a regular employee and his joining in the State of Uttar Pradesh is not permissible.;