- (1.)BY this petition, filed under Article 226 of the constitution of India the petitioner impugns the validity of the order dated 1. 6. 2007 (Annexure P/2), passed by the district Project Commissioner, Rajeev Gandhi Shiksha mission, Jagdalpur, District - Baster, whereby the order of deputation of the petitioner was cancelled.
(2.)THE brief facts, in nutshell, are that the petitioner was working as Assistant Teacher in Middle School, chandanpur, Block Lohandiguda in the School Education department. He was sent on deputation to Rajeev Gandhi primary Shiksha Mission and posted at Block Source Center, lohandiguda vide order dated 10. 12. 2004 (Annexure P/1 ). The period of deputation was not prescribed in the order. After completion of two years of service, vide impugned order dated 1. 6. 2007 (Annexure P/2) the services of the petitioner was withdrawn from deputation and the petitioner was repatriated to the parent department.
(3.)SMT. Mala Dubey, learned counsel appearing for the petitioner submits that as per the circular dated 2. 12. 1988 (Annexure P/3) the services of the petitioner cannot be repatriated without consent of both the parties and the employee concerned.
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