JUDGEMENT
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(1.)HEARD Sri Rajesh Singh Chauhan, learned counsel for the petitioner and learned Standing Counsel for the opposite parties. It is the case of the petitioner that vide order dated 11.4.2008, the petitioner was declared selected in the revenue Inspector Examination, 2007 and accordingly, the Commissioner has posted him in District Rae Bareilly. The order further stated that on 11.4.2008, the petitioner was relieved from Tehsil Dhaurhara Kheri and he was directed to report his joining before the opposite party No.5. The petitioner accordingly submitted his joining vide his letter dated 21.4.2008, contained in annexure No.3 before the opposite party No.5. Petitioner was not allowed to join and since then till today he has neither been allowed to join nor he has been paid salary. Petitioner has submitted several representations in this regard but nothing has been done. The petitioner has been so harassed that he did make an application that for surviving of his family he is even willing to forgo his promotion but he should be allowed to join somewhere and paid regular salary. It is an unfortunate situation where due to some technical mistake, the employee of the government has to make such an application. The promotion order was passed a year ago and since then he has not been paid salary. Learned Standing counsel was granted time to seek instructions in this matter but the department has not provided any information to the office of learned Standing Counsel. Since the matter is of financial crisis and on perusal of the record it appears that the petitioner is willing to join in accordance with his transfer order and there is no case where there appears to be any fault on the part of the petitioner, therefore, I directed the opposite party No.3 to look into the matter and take a decision immediately, say within a period of 15 days from the date of receipt of a certified copy of this order. Learned Standing counsel prays for and is granted three weeks' time to file counter affidavit in this matter. List thereafter.
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