MAN MOHAN JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Counsel for the parties and considered the counter -affidavit filed on behalf of the State.

(2.) THE order issued vide memo No. 4410875 Patna dated 9 -10 -2002, as contained in Annexure -6, is under challenge, whereby and whereunder the petitioner is being repatriated to his parent Department i.e. Bihar State Agro Industries Development Corporation.

(3.) A counter -affidavit has been filed on behalf of the State stating therein, inter alia, that the petitioner has no vested right to remain on deputation and he cannot object to the order of repatriation.