ABDUL QADIR SIDDIQUE Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) THIS writ petition is directed against the order by which the petitioner who is on deputation in the borrowing department has been repatriated to his parent department.

(2.) BRIEFLY stated the facts material for the purpose of disposal of the instant writ petition are that the petitioner was first appointed as Instructor in the department of Industries w. e. f. 9. 3. 92 pursuant to Annexure-I advertisement dated 9. 4. 98 issued by the Arunachal Pradesh Energy Development Agency (APEDA) inviting applications for filling up two posts of Project Officer (PO) (Energy) on standard deputation terms initially for a period of two years, the petitioner offered his candidature for one such posts. Pursuant to selection etc. , the petitioner was appointed as a PO under APEDA by Annexure-III order dated 4. 9. 2000. He was so appointed with the following terms and conditions : <FRM>JUDGEMENT_671_GAULT2_2007Html1.htm</FRM>

(3.) ON being released by the parent department by order dated 8. 9. 2000, the petitioner joined the borrowing department, i. e. APEDA on 18. 9. 2000.