KULDEEP SINGH CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner is an employee of Nagar Palika, who was promoted as Chief Assistant in Palika Centralised Service, vide order dtd. 1/7/2023. Before his promotion, vide order dtd. 25/10/2022, he was posted as In-charge Executive Officer, Nagar Panchayat, Nogaon, Uttarkashi. Thereafter, he was transferred as In-charge Executive Officer, Nagar Palika Parishad, Laksar (Haridwar), vide order dtd. 28/2/2024, passed by Additional Secretary, Urban Development Department .

(2.) Respondent no. 5, who was appointed as Village Panchayat Development Officer in Panchayati Raj Vibhag, was appointed by deputation as In-charge Executive Officer, Nagar Palika Parishad, Harbartpur, Dehradun for two years, vide order dtd. 20/7/2021. Upon expiry of two years, his term of deputation was extended for another year, vide order dtd. 20/7/2023 and he then was posted as In-charge Executive Officer Nagar Panchayat, Piran Kaliyar (Haridwar), vide order dtd. 28/2/2024.

(3.) On 1/6/2024, Director, Urban Development sent a proposal for extending term of deputation of respondent no. 5. The said proposal, however, was turned down by the State Government and Director, Urban Development was instructed vide letter dtd. 28/10/2024 to immediately repatriate respondent no. 5 for his parent department.