(1.) . Union of India the respondent before the learned Tribunal, is the Writ petitioner herein . It has questioned a judgment and order dated 16 November 2000 passed by the Central Administrative Tribunal, Principal Bench in its OA No. 1459/2000 wherein the respondent herein approachcd the learned Tribunal purported to protect himself against the implementation of purported illegal order which was about to be passed by the oetitioner reverting and repatriating him to his parent cadre i.e. State of Orissa.
(2.) . The basic fact of the matter is not in dispute. The first respondent was sent on deputation as Additional Director Genera) of Police in CRPF. The first respondent who is a member of the Indian Police Force and allotted the cadre of State of Orissa was appointed on deputation basis as Additional Director General of Police in CRPF by order dated 22 June 1998 until further orders. He was sponsored for the post of Director Genera) (Investigation) in the National Human Rights Commission by Union of India. On or about 13th June 2000, the Secretary General of National Human Rights Commission wrote to the petitioner a tetter in the following terms :
(3.) . Allegedly, an order for repatriation was passed in terms whereof the first respondent was repatriated to his parent cadre in the State of Orissa by order dated 3rd August 2000. On the same date the said Original Application was fied. By reason of the impugned judgment dated 16th November 2000, the learned Tribunal allowedthe Original Application directing: