HARISH CHANDRA AGRAWAL Vs. STATE OF M P

JUDGEMENT

(1.) The present petition is filed by the petitioner challenging the order dated 9.3.2006, which is Annexure P-30 to the petition. By this order, the petitioner s absorption and promotion has been cancelled. The respondents have further directed by this order to repatriate the petitioner to his parent department i.e. the Tribal Welfare Department and the petitioner has also been directed to be relieved.

(2.) The facts leading to the present petition are that the petitioner initially was an employee belonging to the Tribal Welfare Department. The petitioner was sent on deputation in the Directorate of Women & Child Development. The respondents invited options from various employees in the year 1989-90 for the deputation to the newly created posts in Women & Child Development Department (for brevity "WCD Department"). Petitioner opted for the same and by an order Annexure P-2 dated 28th March, 1990 he was temporarily absorbed in WCD Department. Since it was a temporary absorption, therefore, the name of the petitioner continued in the Tribal Welfare Department. The gradation list published on 1.4.1990, copy of which is Annexure P-3 to the petition shows the petitioner s name in Tribal Welfare Department.

(3.) By an order dated 17.11.1994 (Annexure P-8), the petitioner was repatriated to his parent department i.e. the Tribal Welfare Department and lien of the petitioner was terminated in WCD Department.