YATISH PANT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE petitioners are employees of Department of Agricultural and Rural Development. They were sent on deputation to the Watershed Management Directorate, Uttarakhand. We have perused the impugned order dated 08.05.2012, which shows that the petitioners were asked to repatriate to their parent department. It is this order, which the petitioners have challenged before the learned Single Judge of this Court by way of filing Writ Petition No. 634 of 2012, which was dismissed vide order dated 17.05.2012 on the ground that the petitioners have no lien on the post on which they were sent on deputation.

(2.) AGGRIEVED , the petitioners have filed present special appeal.

(3.) HEARD Mr. Lalit Belwal, learned counsel for the petitioners and Mr. Vinay Kumar, learned Standing Counsel for the State/respondents.