(1.) This writ petition has been filed under Article 226 of the Constitution of India seeking following substantive relief:-
(2.) Learned counsel for the petitioner submitted that the petitioner was appointed in respondent No.-1-University in the year 1993. He was sent on secondment basis to serve under respondent No.2 vide order dtd. 27/6/2011 (Annexure P-1). The contention put-forth for the petitioner is that he was liable to be recalled from such secondment/deputation. In support of his argument, learned counsel has placed reliance on a decision of this Court in CWP No. 7639 of 2019 titled Manoj Kumar vs. Chaudhary Shrawan Kumar, H.P. Krishi Vishvavidalaya decided on 15/12/2021, wherein it was held as under:-
(3.) Accordingly, the present writ petition is allowed with a direction to the respondents to recall the services of the petitioner from secondment and repatriate him to his parent department forthwith, preferably within two weeks from the receipt of the copy of this order.