BIMAL KUMAR JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. The petitioner admittedly belongs to the cadre of the Assistant Engineer under the Water Resources Department. His services were placed on deputation, vide notification dated 30.06.2011, under the Urban Development Department, Government of Jharkhand. He consequently submitted his joining in the said department and took charge of the post of Assistant Director initially on 05.08.2011 and where after he has been placed in other capacity by subsequent notifications of the Urban Development Department.

(2.) In the present case, the petitioner is aggrieved by the notification no. 7776 dated 21.12.2013 issued under the signature of the Deputy Secretary, Water Resources Department under the orders of Governor, Jharkhand by which his services have been repatriated from the Urban Development Department to his parent department i.e. Water Resources Department.

(3.) Learned counsel for the petitioner submits that requests to reconsider the repatriation made by the Secretary Urban Development Department vide Annexure-10 has also not been heeded to. It is further submitted that Vide Annexure-11 dated 21.01.2014 issued by the Joint Secretary, Water Resources Department, such representation of individual engineers/head of the department concerned for reconsideration of the order of repatriation has been rejected in a general manner, which is impugned in the present writ petition as well.