CHANDRA SHEKHAR BELCHANDAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner filed the instant petition challenging the order dtd. 27/9/2017 (Annexure P/1) passed by respondent No.1 thereby relieving the petitioner from respondent Chhattisgarh Housing Board in the garb of repatriating him after completion of deputation period to join in the respondent No.5/Border Roads Development Boards. The petitioner is also challenging the order dtd. 3/10/2017 (Annexure P/2) issued by respondent No.3 whereby the petitioner was directed to hand over the charge to the post of Executive Engineer.

(2.) Brief facts of the case as projected by the petitioner, are that the petitioner was selected and appointed vide order dtd. 22/11/2002 (Annexure P/3) on the post of Assistant Executive Engineer (Civil) under the Border Roads Development Board (in short, BRDB), Ministry of Road Transport and Highways. Petitioner was serving as Assistant Executive Engineer (Civil) in BRDB with sincerity and honesty and to satisfaction of the authorities. In the mean while, respondent no. 1 created respondent no. 2 Naya Raipur Development Authority, where several posts of Executive Engineer (Civil) were vacant. Pursuant to the said vacant post, the petitioner being residence of Chhattisgarh, submitted his application. The application of the petitioner was duly considered and on 25/4/2011 (Annexure P/4), respondent no. 2 wrote a letter to respondent no. 4 requesting to issue No Objection Certificate of the petitioner so that his services may be taken on deputation. Further on 30/4/2011 (Annexure P/5) respondent no. 3 also wrote a letter to respondent no. 1 thereby submitting that the respondent no. 3 has no objection if the services of the petitioner were taken on deputation.

(3.) Respondent no. 4 issued an order on 25/9/2012 (Annexure P/6) thereby approving the deputation of the petitioner to render his services to respondent no. 1 on the post of Executive Engineer (Civil) for a period of 3 years. Accordingly, the petitioner was relieved on 25/9/2012 with an observation that no disciplinary/vigilance case was pending or contemplated against the petitioner. Respondent no. 1 thereafter passed an order on 29/10/2012 (Annexure P/8) thereby posting the petitioner as Executive Engineer (Civil) at Naya Raipur Development Authority. The services of the petitioner were further transferred on 20/1/2014 (Annexure P/9) where the petitioner was posted as Executive Engineer (Civil) in the respondent no. 3/ Chhattisgarh Housing Board, Raipur. Petitioner performed his duty with dedication and sincerity and also to the satisfaction of the authorities. However, respondent no. 1 passed an order on 21/1/2015 (Annexure P/10) thereby observing that the petitioner was sent on deputation for a period of 3 years therefore, his services would be repatriated to his parent department with effect from 4/11/2015 after culmination of deputation period. However, the aforesaid order was cancelled vide order dtd. 3/9/2015 (Anneexure P/11) as the services of the petitioner are required in the respondent no. 3. Respondent no. 1 wrote a letter to respondent no. 5 on 4/9/2015 (Annexure P/12) requesting to extend the deputation period of the petitioner for further period of 2 years with effect from 4/11/2015 as the service of the petitioner is required to the respondent no. 1. It appears that respondent no. 5 refused to extend the deputation period of the petitioner vide communication dtd. 22/9/2015 against which the respondent no. 1 further wrote a letter on 20/10/2015 (Annexure P/13) thereby requesting to reconsider the case of the petitioner for extension of his deputation period. Petitioner was not made known about the order dtd. 22/9/2015 by any of the respondents.