MURLIDHAR Vs. COMMISSIONER, SUGARCANE AND SUGAR

JUDGEMENT

(1.) Aggrieved by the denial of temporary injunction by the learned Single Judge, by order dated 12.03.2020, in Writ Petition (S/S) No. 376 of 2021, the appellant has approached this Court.

(2.) For the sake of convenience, the parties shall be referred to as arrayed in the writ petition.

(3.) Briefly, the facts of the case are that by order dated 26.02.2019, the petitioner was promoted from the post of Sugarcane Supervisor to the substantive post of Sugarcane Development Inspector in the pay-scale of Rs. 29200-92300 in Level-5. He was posted in District Udham Singh Nagar and was directed to give information of his joining in the office of respondent no.2. The respondent no. 2 was further directed to decide the place of posting at his level. By order dated 01.03.2019, the petitioner was relieved from Haridwar to join his new place of posting with the office of respondent no. 2. By the order of the very same date, the Assistant Sugarcane Commissioner, Haridwar directed the petitioner to ensure giving information of his joining to respondent no. 2. By order dated 06.03.2019 issued by respondent no. 2, the petitioner was posted as the Sugarcane Development Inspector at Bazpur. On 08.03.2019, the petitioner gave his joining in the office of the Senior Sugarcane Inspector, Bazpur. By order dated 10.09.2020, issued by respondent no. 1, the petitioner was posted as the Secretary Incharge Cooperative Sugarcane Development Society Ltd., Bazpur, Udham Singh Nagar. Thereafter, on 15.09.2020, the petitioner took-over the charge of the Secretary Incharge Cooperative Sugarcane Development Society Ltd., Bazpur, Udham Singh Nagar, from Mr. Dharamveer Singh. Subsequently, by order dated 02.10.2020 issued by respondent no.3, the petitioner was directed to hand-over the charge of the Secretary Incharge Co-operative Sugarcane Development Society Ltd., Bazpur, Udham Singh Nagar to Mr. Mahesh Chandra Yadav, Sugarcane Development Inspector. While serving at Bazpur, the petitioner and his wife came down with Covid-19. They quarantined themselves and gave home-isolation undertaking. By order dated 05.01.2021, the petitioner was transferred from the office of the Secretary Incharge, Co-operative Sugarcane Development Society Ltd., Bazpur to Zone Bazpur to discharge the duty of Sugarcane Development Inspector; in place of the petitioner, Mr. Gandhiram, the respondent no. 4, was directed to take the charge of Secretary Incharge Co-operative Sugarcane Development Society Ltd., Bazpur, District Udham Singh Nagar. Aggrieved by the said order, the petitioner has approached this Court.