PARVEEN KUMAR Vs. STATE OF HARYANA AND OTHERSPUNLR

JUDGEMENT

(1.) By these petitions the petitioners seek to be absorbed in the respondent-Haryana State Agriculture Marketing Board (hereinafter referred to as the 'HSAMB'), having been sent there on deputation from the Haryana State Co-operative Agriculture and Rural Development Bank Ltd. (respondent no.4) in the year 2013, for a period of one year in terms of the letter Annexure P-2 (annexed with CWP no.6162 of 2015).

(2.) They having been ordered to be repatriated to the bank vide the impugned order Annexure P-23 (again with CWP no.6162 of 2015; though it is an order in fact covering the petitioners in all these petitions as per learned counsel for the HSAMB).

(3.) Upon these petitions having been filed, an order was passed by this Court in CWP no.22863 of 2014 on 11.11.2014, staying the operation of the impugned repatriation order, with the said order made applicable in CWP no.23299 of 2014, on 14.11.2014. As regards the petitioners in the other two petitions, i.e. CWP nos.6162 of 2015 and 8300 of 2015, no interim order staying their repatriation was passed, and consequently the petitioners therein are stated to have joined back in the bank in December 2014, which is for the past 3 years now.