AJAY SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) IN this batch of petitions, the common question of law involved is asto whether the petitioners, who were sent on deputation to the Transport department can be repatriated in the parent department i. e. Home (Police) department without consent of both the parties, before expiry of the period of deputation.

(2.) THE petitioners, who are Inspectors, Sub Inspectors and constable, belong to the Home (Police) department. By orders dated 23. 07. 2005, 29. 04. 2004, and 21. 04. 2005, the petitioners were sent on deputation to the Transport department. The period of deputation was two years. According to the petitioners, the petitioners have been repatriated before expiry of the deputation period without there being any allegation of unsuitability against the petitioners, to the parent department.

(3.) THE petitioners have filed these petitions impugning the orders dated 11. 11. 2005, 8. 2. 2006 and 09. 03. 2006 passed by the home (Police) department and the order dated 28. 04. 2006 passed by the Additional Transport Commissioner, i. e. the borrowing department, whereby the petitioners were posted in the Home (Police) department.