COMMANDER KRISHAN KUMAR Vs. HINDUSTAN AERONAUTICS LTD. BANGALORE

JUDGEMENT

(1.) The petitioner is commissioned as a Helicopter Pilot in the Navy.

(2.) By an order dated 8th July 1997 the Government of India sanctioned the deputation of the petitioner to 1st respondent Hindustan Aeronautics Limited (in short, 'HAL') as Pilot (Rotary Wing).

(3.) The deputation was for a period of 2 years. ?,pursuance to the said order of deputation, the petitioner joined HAL on 1.8.1997. He has filed the present writ petition in substance with the prayer to restrain the HAL, Union of India and Chief of the Naval Staff from reverting the petitioner to his parents services, that is, the Indian Navy.