ASIM CHAUDHARY Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) The present writ petition assails the order dated 17th July, 2013 passed by the Central Administrative Tribunal rejecting the petitioner's original application wherein he had prayed for the following reliefs:-

(2.) The challenge by the petitioner raises primarily an issue of the right and entitlement of a deputationist to continue on deputation after expiry of the period for which he had been originally so appointed.

(3.) It is necessary to notice certain basic facts in some detail inasmuch as the petitioner's entire challenge rests on the plea that his tenure of deputation would not be governed by the period specified in the letter of appointment or the extension thereof but would be deemed to be the period of maximum deputation stipulated in the advertisement issued by the respondents.