K P BHALSE Vs. STATE OF M P

JUDGEMENT

(1.) With consent heard finally.

(2.) Petitioner is working on the post of Sub Divisional Forest Officer in the Forest Department of the State Government. He was transferred from Bhopal to Barwaha vide order dated 20-8-2008. While he was posted at Barwah, the State Government issued an order dated 22-8-2009 (Annexure P-4) by which he has been sent on deputation from Forest Department to Narmada Valley Development Authority (for brevity "NVDA"). Through the same order, the 4th respondent has been transferred from Betual to Barwah in place of the petitioner. Aggrieved, the petitioner submitted a representation dated 23-8-2009 (Annexure P-5) and has filed this petition. On 24-8-2009, the operation of the impugned deputation order has been stayed by this Court.

(3.) The case of the petitioner is that the impugned order of deputation sending him from Forest Department to the Narmada Valley Development Authority has been issued without obtaining his consent and as such it is liable to be quashed. He made a categorical statement that he had not given any consent for sending him on deputation.