MANOJ RAJPUT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BOTH the petitioners have preferred their respective petitions under Article 226 of the Constitution of India for issuance of a direction to Respondent No.3, Transport Commissioner, Chhattisgarh, to consider and decide their representations in light of the State Government's Circular dated 02.12.1988.

(2.) PETITIONER Manoj Rajput is a Company Commander and is presently posted as RTO Incharge Flying Squad, Durg, on deputation, whereas the petitioner Sunil David is an Inspector in the Police Department posted on Deputation at RTO Check Post Kamharpali. They were sent on deputation by common order dated 19.01.2011 (Annexure P-2). In the order of Deputation no time period is fixed and it has been mentioned therein that the deputationist can be repatriated to their parent department at any point of time.

(3.) IT is to be seen that the State Government has not passed any order for repatriation of the petitioners. The representation(s) Annexure P-1 has been submitted by the petitioners on 28.01.2013 and they have rushed to file the present writ petitions on 30.01.2013 i.e., immediately after one day of filing the representation.