Rishabh Kumar Jain vs State of M.P.

This appeal has been filed against the order dated 17.7.2013 passed by this learned Single Judge in W.P. No. 4789/2013 whereby the appellant has been repatriated to his parent department vide orders Annexures P/1 and P/2. Earlier the appellant was sent on deputation to Janpad Panchayat and by the impugned orders Annexure P/1 and P/2 he was repatriated to his parent department.

The learned Single Judge has observed after relying upon the judgment passed by the Hon''ble Supreme Court in the case of Kunal Nanda Vs. Union of India and Another, The Apex Court opined that:

A deputation can always and at any time be repatriated to his parent department, at the instance of either borrowing department or parent department.

The appellant does not provide any right to continue on deputation. The order passed by the learned Single Judge is in accordance with law.

The learned counsel for the appellant also contended that the appellant has been sent back to his parent department on the basis of some allegations. In our opinion, that ground does not subsist because no such allegation has been mentioned in the order of repatriation. The parent department shall issue posting order of the appellant after repatriation in accordance with law.

With the aforesaid observation, this writ appeal is dismissed. No order as to costs.