RAKESH TIWARI, J. - (1.) THE question for consideration being the same, both these petitions are being decided by this common judgement.
(2.) HEARD counsel for the petitioner and Sri Amit Sthalekhar appearing for the respondents. The petitioner, an employee of Mathura judgeship, has prayed for quashing of order dated 1.4.09 appended as annexure no. 10 to the writ petition, by which District Judge, Mathura, on the basis of letter of High Court dated 12.11.08 has refused to relieve him for purpose of joining on deputation in Debt Recovery Tribunal, Chandigarh.
(3.) THE Administrative committee of the High Court vide its resolution dated 17.10.2008, has taken a policy decision not to send any non gazetted employee on deputation. This resolution has been appended as annexure no. C.A.-5 to the counter affidavit. It is on the basis of this policy decision taken by the High Court that impugned order refusing to relieve the petitioner has been passed by the District Judge, Mathura.;