PRABHAKER SINGH Vs. MANAGING DIRECTOR,U.P SEEDS AND TARAI DOVELOPMENT CORPORATION,UDHAM SINGH NAGAR & OTHERS

JUDGEMENT

(1.) HEARD Mr. Patni, learned counsel for the petitioner and Sri Dobhal learned counsel for the respondents at length.

(2.) THE petitioner was sent on depu­tation to Tarai Seed Corporation since 1999. Initially the corporation proposed to absorb the petitioner on the condition if he obtains no objection certificate or resigns of from the parent department. The tentative order of absorption how­ever was cancelled before the petitioner could obtain no objection certificate.