AJEET KUMAR GUPTA Vs. STATE

JUDGEMENT

(1.) Keeping in view of the nature of the order to be passed, there is no need to issue notice to the respondents.

(2.) Vide order dtd. 31/1/2019, impugned herein, issued by respondent No.3, the petitioner, who was working as Assistant Accounts Officer in the Electric Project Div. PDC Jammu, came to be transferred to the office of the Chief Engineer, BHEP Chanderkote. It is submitted that initially, the petitioner, who was working as AAO in the Directorate of Industries and Commerce, Jammu, was transferred as AAO in Electric Project Circle J&K SPDC Jammu on deputation basis with the consent of parent department and since then, the petitioner was performing his duties in PDC on deputation basis.

(3.) Grievance of the petitioner, however, is that without the consent of his parent department i.e respondent No.2 and without any authority of law, respondent No.3 has transferred the petitioner to the office of Chief Engineer BHEP Chanderkote when he was already on deputation. In this regard, he has drawn the attention of the Court to Article 52(B) of Civil Services Regulations which provides that a Government servant cannot be sent on deputation without the consent of the person so deputed.