- (1.) We have heard learned counsel for the parties finally in this Writ Petition.
(2.) Under peculiar circumstances we have entertained this Writ Petition under Article 32 of the Constitution of India.
(3.) The petitioner who was District Judge went on deputation to the State Government and was assigned the work in the State Election commission. The High Court of Andhra pradesh wanted him to be repatriated but the Election Commission was not willing to release him. The result was that the High court quashed the lien of the petitioner in the cadre of District Judges. It is really unfortunate that the present petitioner was almost between two fires. He could not be released by the Election Commission and could not report to the High Court as District judge, nor could the High Court justifiably tolerate non releasing of the officer when the High Court wanted him to be released by the Department of the State.;