CHANDRASEKHARAN K A Vs. STATE OF KERALA

JUDGEMENT

(1.) The Writ Petitioner is the Appellant. The Respondents herein were the Respondents in the writ petition. The Appellant filed the writ petition challenging Ext. P-7 order dated 1-12-2008 passed by the Government deputing him as Managing Director of the Kerala Artisans Development Corporation from his parent post of Director of Handloom and Textiles.

(2.) The brief facts of the case are the following:

(3.) The learned senior Counsel, Sri T.P. Kelu Nambiar, appearing for the Appellant submitted that by Ext.P-2, the Appellant has been regularised in the post of Director of Handloom and Textiles. Of course, he could be sent on deputation in public interest. But, Rule 9B mandates that the Government should give its reasons for sending the Appellant on deputation. The Government does not have any consistent case in its statement/affidavit regarding the reason for sending the Appellant on deputation. The learned senior Counsel also relied on the decision of the Division Bench of this Court in Kerala State Housing Board v. Murali,1989 2 KerLT 28 and submitted that an order of deputation, which does not give reasons is invalid.