MAHESH KUMAR SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this petition is to the order dated 15.12.2011 (Annexure P-1), whereby, deputation of the petitioner to the office of the Chief Information Commissioner, has been withdrawn and the Secretary, Chhattisgarh State Information Commission, has repatriated back the services of the petitioner to the parent department i.e. Water Resources Department.

(2.) Shri Shrivastava, learned counsel appearing for the petitioner submits that the services of the petitioner was taken on deputation from the Water Resources Department to the General Administration Department by order dated 25.07.2009. Thereafter, on 02.02.2010, he was sent on deputation to the Chhattisgarh State Information Commission.

(3.) Shri Shrivastava, further submits that the impugned order suffers from infirmity on three counts; firstly, it was not passed by the competent officer, secondly, the well settled guidelines of repatriation without information to the parent department and the persons concerned, have not been followed and thirdly, before completion of two years of his deputation, his services has been returned back to the parent department.