RAGHVENDRA PRATAP SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Samarth Singh, learned counsel for the petitioner, Sri Abhishek Srivastava appearing for Nagar Panchayat, respondent no.6 and learned Standing Counsel for the State-respondents.

(2.) By means of this petition under Article 226 of the Constitution of India, the petitioner has challenged the order dated 28.4.2021 passed by the Chairman, Nagar Panchayat, Tola Bazar, Gorakhpur whereby direction has been issued to the petitioner that since his deputation in the Nagar Panchayat Department has come to an end, he should report back to his parent department.

(3.) Learned counsel for the petitioner has argued that though the deputationist may not have a right to continue on deputation in the department under deputation and has to report back to his parent department, but once an order was passed by the Director, Local Bodies, State of U.P. giving him posting on deputation, the Chairman of the concerned Nagar Panchayat was not justified in passing an order terminating his deputation and that too casting stigma upon petitioner by observing that his act and conduct and reporting in the office on time was not proper and, therefore, work got adversely affected.