BIMAL KUMAR JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Letters Patent Appeal has been filed challenging order dated 17.02.2014 passed in W.P.(S) No. 802 of 2014 by which challenge of the appellant to the Notification No. 7776 dated 21.12.2013 repatriating the appellant prematurely from the Urban Development Department to his parent Department that is, Water Resources Department, has been rejected by the learned Single Judge.

(2.) Shorn of unnecessary details, the brief facts of the case are that, the appellant was appointed on the post of Assistant Engineer on the recommendation of the Bihar Public Service 2 Commission on 17.04.1989. In view of requisition dated 14.06.2010 from the Urban Development Department, Government of Jharkhand to the Water Resources Department for placing the services of Chief Engineer and 10 Assistant Engineers on deputation, vide Notification dated 30.06.2011 the appellant was sent on deputation to the Urban Development Department, Government of Jharkhand where he joined as Assistant Director, Directorate of Municipal Administration. The appellant took charge on 05.08.2011 and subsequently, he was given officiating charge of the Deputy Director, Municipal Administration vide Notification dated 29.06.2013. By Notification No. 7776 dated 21.12.2013 of the Water Resources Department, Government of Jharkhand, the appellant's services has been taken back to his parent Department though he has not completed even three years of posting on deputation. Aggrieved by the premature termination of his deputation, the appellant approached this Court by filing the writ petition which has been dismissed by the impugned order dated 17.02.2014.

(3.) We have heard the learned counsel appearing for the parties and perused the documents on record.