(1.) Petitioner has challenged an order dated 26.05.2020 at Annexure-8 to the petition by which he was repatriated to his parent department of Tripura State Co-operative Consumers Federation (TSCCF, for short).
(2.) Brief facts are as under:
(3.) The petitioner continued to discharge his duties in the Government department on deputation. On 29.09.2009 the petitioner wrote to the Secretary, Revenue Department that he has not been issued letter of appointment absorbing him as an employee of Sub-Divisional Magistrate. He requested such an appointment order be issued. This arrangement continued for several years till eventually by the impugned order dated 26.05.2020 the petitioner was sought to be repatriated to his parent organization since his date of superannuation which was 31.08.2020 was close, which order the petitioner has challenged in this petition.