S.S. KANWAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on I.A. No. 2, application for taking documents on record. On due consideration, the application (I.A. No. 2) is allowed. Documents are taken on record.

(2.) Before proceeding to decide the issue involved in this petition, it be noted that in this case, parties, except respondent No. 3 are represented. On 16-3-2010, case was directed to be listed for final disposal.

(3.) The issue arising for consideration in this petition is as to whether the petitioner could be sent on deputation without his consent.