BHRIGU ASHRAM RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Aggrieved of order dated 03.12.2016 by which petitioner's deputation was revoked and order dated 05.12.2016 by which he was relieved from the post of Assistant Engineer, District Board, Giridih, the petitioner has approached this Court.

(2.) Shorn of unnecessary details, suffice would be to indicate that the petitioner was appointed to the post of Estimating Officer under Rural Works Department, Government of Jharkhand. This fact has not been disclosed by the petitioner in the writ petition. He has claimed that he was holding the post of Assistant Engineer which is a gazetted post under the parent Department. He admits that he was posted under Rural Works Department, Government of Jharkhand. The respondent nos.1 to 4 in their counteraffidavit have revealed that the petitioner was deputed on the post of Assistant Engineer under National Rural Engineering Programme, Giridih vide Notification dated 29.1201 This notification has been brought on record by the petitioner vide Annexure1. This document would also disclose that the petitioner was the Estimating Officer under Rural Works Department, Works Division, Dumka.

(3.) It is by now wellsettled that a deputationist working under a different department has no unfettered right to insist upon continuation of his deputation in a particular department. No employee can claim a right over a particular post or place of posting. By order dated 012.2016 the petitioner has been relieved and repatriated to his parent department. Consequent upon order dated 012.2016 the relieving order as contained in Annexure6 has been issued.