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Judgment
Anil Kumar, J.—After some arguments, learned Counsel for the Petitioner seeks more time to complete his submissions. Considering that the matter has been adjourned repeatedly, we are not inclined to adjourn the matter any further.
The learned Counsel for the Petitioner, however, on instructions is agreeable that the interim order granted by this Court on 18th August, 2010, restraining repatriation of the Petitioner from the Respondent Nos. 2 and 3, to Respondent No. 4 be vacated, subject to the outcome of the present writ petition.
Learned Counsel for the Respondents is agreeable to this.
In the circumstances, the interim order dated 18th August, 2010 is vacated and the Petitioner would be liable to be repatriated to his parent department/Respondent No. 4. The repatriation of the Petitioner to his parent department and the plea that he is entitled to absorption shall, however, be subject to the outcome of the present petition.
CM No. 11026/2010 stands disposed of.
List the petition in the category of ''After Notice Misc. Matters'' on 19th August,