STATE OF CHHATTISGARH Vs. SUNITA ANAND

JUDGEMENT

(1.) Heard Mr. Gagan Tiwari, learned Deputy Government Advocate for the appellants/State. Also heard Mr. Manoj Paranjpe, learned counsel, appearing for respondent No. 1/writ petitioner.

(2.) This appeal is presented against an order dtd. 17/1/2022 passed by the learned Single Judge in Writ Petition (S) No. 495 of 2021, whereby the learned Single Judge, while setting aside the order dtd. 23/12/2020, by which the writ petitioner was repatriated to parent department and the order dtd. 30/12/2020, by which the writ petitioner was ordered to be relieved from service, direction was issued to consider the case of the writ petitioner on the aspect of absorption of service and taking her back in service with all consequential benefits.

(3.) The writ petitioner was appointed as an Assistant Teacher in the State of Arunachal Pradesh. By an order dtd. 17/12/2002, the Government of Arunachal Pradesh placed the services of the writ petitioner at the disposal of the Director of School Education, Government of Chhattisgarh on deputation initially for a period of one year with effect from 1/1/2003. The appellants accepted the deputation of the writ petitioner. It is to be noted that the Government of Arunachal Pradesh had also given 'No Objection Certificate' ('NOC') to the writ petitioner for absorption under the Education Department, Government of Chhattisgarh on completion of one year deputation period.