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Judgment
Mansoor Ahmad Mir, C.J.
It appears that the writ petitioner was posted on secondment basis with respondent No. 3 vide office order, dated 04.03.2014 (Annexure P2). Thereafter, vide office order, dated 18.12.2014 (Annexure P3), the services of the writ petitioner stand repatriated to the parent department and he has been posted in the office of Deputy Commissioner, Mandi, on secondment basis, which is subject matter of this writ petition. We have examined the pleadings and are of the considered view that the writ petitioner has no case. The writ petitioner is the employee of the State and the State has the discretion to send him on deputation or to repatriate his services. The writ petitioner has no right to question the same.
Accordingly, the writ petition is dismissed along with all pending applications. Interim directions, if any, are vacated.