AJIN Vs. BUREAU OF IMMIGRATION

JUDGEMENT

(1.) The petitioners, who are Civil Police Officers under the Kerala Police and are deputed to the Bureau of Immigration under the Ministry of Home Affairs, Government of India, have approached this Court seeking to set aside Ext.P1 and to command respondents 1 to 4 to permit the petitioners to continue on deputation till the expiry of their period of deputation.

(2.) The petitioners state that petitioners 1 to 3 have been working on deputation with the Bureau of Immigration for more than three years. Petitioners 1 to 3 were granted extension of deputation after the expiry of the initial three year period. The 4th petitioner is yet to complete his three year tenure.

(3.) On 7/3/2023, the petitioners were served with Ext.P1 Office Order which stated that the petitioners stand repatriated to their parent Units and relieved of their duties from the Bureau of Immigration with effect from the dates as shown against their names.