Sanjay Kishan Kaul, J. - (1.) Leave granted.
(2.) The appellant joined the services of Syndicate Bank, respondent No.1, as a Law Officer in the year 1979. He went on deputation to the Debt Recovery Tribunal, Allahabad as Secretary/Registrar for a period of three years from 25.3.1996 which period was extended by one year when he was posted in that capacity in Allahabad. The appellant was thereafter repatriated to the parent department of the respondent after four years.
(3.) The appellant was again sent on deputation as Secretary/Registrar of the Debt Recovery Appellate Tribunal, Allahabad for one year on 29.11.2001 which period was extended twice by one year each. The request of the Chairperson of the Debt Recovery Appellate Tribunal, Allahabad requesting for further extension of deputation was, however, declined by the respondent No.1, his parent department. But on the Chairperson writing a letter to the Executive Director of the Syndicate Bank, by a notification dated 10.2.2005, the appellant was granted further extension of six months upto 28.5.2005.;