Manish Mathur, J. - (1.) Heard Sri Y. K. Mishra, learned counsel for the petitioners and the learned Standing Counsel appearing on behalf of the opposite parties.
(2.) The present petition has been filed against the order dated 29.07.2002 whereby transfer of the petitioners to Resham Development Directorate from the Handloom Corporation was cancelled. A further prayer for payment of arrears of salary with effect from 30.08.2001 has also been made.
(3.) As per the averments made in the writ petition, the petitioners were appointed on the post of Supervisor in the U.P. State Handloom Corporation in the years 1983 and 1984 under the Inter State Tasar Development Project. It has been stated that a number of persons were employed along with the petitioners in the aforesaid Tasar Development Project but due to its closure, 234 persons working along with the petitioners in the said project of the Handloom Corporation were transferred to the Resham Development Directorate by means of the order dated 25.11.1988. Subsequently, by means of the order dated 22.03.1990, all the aforesaid 234 persons were absorbed with the status of Government servant. However, it was only the petitioners who were, inadvertently, left out from being transferred along with the aforesaid 234 persons and continued in the Handloom Corporation. Later on, by means of the order dated 29.08.2001, the case of petitioners was also considered for transfer to Resham Development Directorate in parity with the aforesaid 234 persons in terms of the Government Order dated 25.11.1988, but by means of the impugned order dated 29.07.2002, their transfer to the Resham Development Directorate has been cancelled which has resulted in filing of the present petition.;