RABINDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. U. Mahmud, learned counsel for the petitioner. Also heard Mr. D.C. Borah, learned CGC appearing for respondent Nos. 1 to 8.

(2.) In this petition, the petitioner has challenged the repatriation of the petitioner to his parent cadre vide order dated 02.02.2015.

(3.) The petitioner was initially serving as a Constable in the 1 st BN.NDRF under the establishment of Border Security Force. As per certain scheme for sending on deputation to the post of Head Constable (Nursing Assistant) by way of selection, the petitioner, who was serving as a Constable was selected for appointment on deputation to the post of Head Constable (Nursing Assistant) for a period of 3 (three) years vide order dated 17.07.2013.