HARSHUDIN DIWEDI Vs. STATE OF U P

JUDGEMENT

(1.) By means of the present writ petition, the Petitioner, Harshudin Diwedi, has challenged the order of repatriation, dated 21.8.1995, passed by Superintendent of Police, Vigilance, U.P. State Electricity Board, Lucknow (Annexure 4 to the writ petition).

(2.) A perusal of order dated 21.8.1995 reveals that by order dated 19.7.1995, passed by U.P. Police Headquarters, the Petitioner was reverted. in pursuance of the aforesaid order, the Petitioner was repatriated and posted to his parent office at Kanpur.

(3.) Sri Surendra Kumar Mishra, learned Counsel for the Petitioner drew my attention to Annexure-2 to the writ petition, which is an order placing the Petitioner, along with other Constables, "On deputation" to the U.P. State Electricity Board, Lucknow for three years. During deputation period, it has been clearly specified in the aforesaid letter, that the lien of the Petitioner will be retained in the parent office, in the original district of appointment. The name of the Petitioner appears at serial Number 12 and the district of appointment is Kanpur. Thus, prima facie, there does not appear any illegality in the order of repatriation since the Petitioner has been repatriated to his original district of appointment, i.e., Kanpur.