SAGIR KHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is a Shiksha Karmi Grade II. Vide order dated 15-3-2012 (Annexure P/1) passed by the District Project Coordinator, Rajeev Gandhi Shiksha Mission, Korea (for short 'RGSM') the petitioner was directed to work as BRCC at Khadgawa.

(3.) According to the learned counsel for the petitioner, by order dated 15-3-2012 the petitioner was sent on deputation, therefore, the petitioner cannot be repatriated without obtaining his consent.