VINOD KUMAR GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Counter affidavits have been placed on record. Learned counsel for the petitioner submits that no rejoinder is necessary.

(2.) With the consent of both the parties, matter has been heard.

(3.) The issue raised in these two writ petitions are identical and therefore are taken together for consideration. Both the petitioners have challenged their repatriation. The petitioners complain that they have been discriminated against by the orders of repatriation to their parent department whereby termination of their deputation has been effected after expiry of three years instead of five years and without any justified reason, whereas the three other medical officers of the Assam Rifles have been permitted a deputation term of five years.