CHANDRA MOHAN SINGH BHANDARI Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner, who joined the Border Security Force ("BSF") as a Constable through direct recruitment on 24th April, 1991, was selected for deputation with the Intelligence Bureau ("IB") (Respondent No.3) as Security Assistant with effect from 11th October, 2010. Aggrieved by the order dated 2nd November, 2016 by which his parent department, the BSF (Respondent No.2), declined to grant concurrence to the continuation of his deputation with the IB, the Petitioner has approached this Court with present writ petition.

(2.) The Petitioner also challenges the consequent order dated 23rd December, 2016 issued by the IB repatriating him to his parent department on account of BSF declining to grant a No Objection Certificate ("NOC") for his absorption in the IB.

(3.) Along with the writ petition, the Petitioner filed CM No.780/2017 seeking the stay of his repatriation to his parent department. When the writ petition and the application for stay came up for hearing on 10th January, 2017 this Court passed the following order: