M S PARIHAR Vs. STATE OF M P

JUDGEMENT

(1.) Heard. This writ appeal has been filed by the appellant under section 2(1) of the MP Uchcha Nyayalaya (Khand Nyaya Peeth Ko Appeal) Adhiniyam, 2005 challenging the order dated 2/9/2013 passed by the learned Writ Court in WP 9055/12 (s).

(2.) The appellant was working as an Auditor in the Women and Child Development Department of Government of Madhya Pradesh. An advertisement Annexure P/4 was issued by the MP State Guarantee Council (respondent No. 2) seeking applications from willing candidates for appointment on deputation to the post of Accounts Officer in the Council. It seems that the appellant was selected and was appointed to the post of Assistant Accounts Officer on deputation vide order dated 14/11/2007 (Annexure P/5). In the order of appointment, it was clearly stipulated that the appointment is on deputation and the terms and conditions of the deputation are the same as have been land down by the General Administration Department, from time to time.

(3.) It was the case of the appellant that he was working sincerely and to the best of his ability, however, vide orders dated 23/11/2012 and 4/12/2012 he was repatriated back to is parent department namely Women and Child Development Department. Challenging the said repatriation, a writ petition was filed.