DEV RAJ BANSAL Vs. STATE OF H.P.

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has challenged the order dated 5th August, 2005 whereby he has been repatriated to his parent department i.e. the HPPWD.

(2.) THE admitted facts are that the petitioner was working as Junior Engineer in the HPPWD. The Director (Transport) to the Government of Himachal Pradesh wanted to fill -up two posts of Motor Vehicle Inspector by way of secondment basis from the employees of the State Government who possessed the requisite qualifications on secondment basis. The terms and conditions were that the post was to be initially filled up for only two years. No deputation or foreign allowance was payable. The petitioner was appointed as Motor Vehicle Inspector on secondment basis on 3rd June, 2003. Thereafter, it appears that his services were repatriated to his parent department in 2003 itself but on a representation being made by the petitioner he was allowed to continue as Motor Vehicle Inspector on secondment basis vide order dated 29th August, 2003.

(3.) THE petitioner admittedly was also relieved pursuant to the said order on 5.10.2005.