ASIF IQBAL, IRS Vs. UNION OF INDIA

JUDGEMENT

(1.) By an order dated 10th July, 2007 the Petitioner was sent on deputation from the Department of Revenue, Ministry of Finance, Government of India to the Maulana Azad Education Foundation, Ministry of Minority Affairs, Government of India (for short "the Foundation"). The Petitioner was sent on deputation for a period of three years and was required to function as the Secretary to the Foundation.

(2.) Learned counsel for the Petitioner has placed before us the rules and regulations of the Foundation and the functions of the Secretary are as follows :

(3.) By an order dated 13th July, 2009 the deputation period of the Petitioner was cut short and he was sought to be repatriated to his parent cadre. Feeling aggrieved, the Petitioner filed an original application before the Tribunal being OA No. 1850/2009 which was dismissed by the impugned order dated 31st July, 2009. The Petitioner has challenged the dismissal of his original application.