D.S. Sinha, J. - (1.) Heard Sri Yasharth, holding brief of Sri Ajeet Kumar, learned counsel of the petitioner, and Sri U. S. Awasthi, learned counsel representing the respondents.
(2.) The twin Principal reliefs claimed by the petitioner are that : (i) the orders dated 27th March, 1993 and 5th March, 1993 passed by the Chairman-cum-Chief Executive Officer, N.O.I.D.A., Ghaziabad, the respondent No. 2, appended to the petition as Annexures-'30' and '32' respectively be quashed ; (ii) the respondents be restrained from demoting the petitioner from the post of Deputy Director or interfering with the petitioner's work as Deputy Director/Director.
(3.) The order dated 5th March. 1993 is, in fact, a letter addressed to Secretary. New Delhi Municipal Corporation. Patika Bhawan. Parliament Street. New Delhi, intimating him that New Okhla Industrial Development Authority requires the services of Horticulturist on deputation for development of Horticulture particularly for plantation, development and maintenance of parks and green bells, and requesting him to send the names of three Horticulturists of the rank of the Deputy Director along with their five years A.C.Rs. for selection of a suitable officer. By the order dated 27th March. 1993, the motor-vehicle attached to Deputy Director (Horticulture) has been withdrawn and placed at the disposal of the Special Executive Officer (R) of New Okhla Industrial Development Authority.;