RISHABH KUMAR JAIN Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been filed against the order dated 17.7.2013 passed by this learned Single Judge in W.P. No. 4789/2013 whereby the appellant has been repatriated to his parent department vide orders Annexures P/1 and P/2. Earlier the appellant was sent on deputation to Janpad Panchayat and by the impugned orders Annexure P/1 and P/2 he was repatriated to his parent department.

(2.) The learned Single Judge has observed after relying upon the judgment passed by the Hon'ble Supreme Court in the case of Kunal Nanda Vs. Union of India, 2000 5 SCC 362. The Apex Court opined that:

(3.) The appellant does not provide any right to continue on deputation. The order passed by the learned Single Judge is in accordance with law.