RAGHUNATH SHARRNA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) ALL the three writ applications were heard together and are being disposed of by this common order with the consent of the parties, as the petitioners are either the employees of the Sugar Corporation or the Fisheries Development Corporation, who had been sent on deputation to the State Government for absorption of their services from where now they were being repatriated to their Parent Department. Petitioners in all the three applications are aggrieved by the said order of repatriation as according to them, as their deputation was in view of the decision of the State for absorption they cannot be treated as a person on deputation and can be sent back any time.

(3.) A counter -affidavit has been filed in two of the writ applications. One relating to the employees of the Fisheries Development Corporation and other to the Sugar Corporation. The third writ application also relates to the Sugar Corporation.