GAMBEER SINGH TOMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitions being connected and having raised similar question, we are disposing of the same by a common following judgment. We treat Writ Petition SB No. 258 of 2015 as the leading case.

(2.) Petitioners, in both the writ petitions, were appointed as Junior Engineers through Public Service Commission. While so, on the basis of applications invited by the Govt., they applied and according to them, after undergoing a process of selection, they were appointed on deputation in the Prime Minister Gram Sarak Yojana (hereinafter referred to as 'PMGSY'). There is no order of appointment as such, but the order posting them (English translated version of which has been supplied by the petitioner) reads as follows:-

(3.) Prior to the expiry of three years, they stand repatriated by the impugned order to the PWD department. It is this action, which is called in question by the petitioners in these two writ petitions.