- (1.) Heard Sri Rakesh Kumar Singh, learned counsel for the petitioner, Sri Alok Sharma, learned Addl. Chief Standing Counsel for the respondent No. 1 and Sri Shishir Jain, learned counsel for the respondent Nos. 2 to 6.
(2.) By means of the present writ petition, a challenge has been made to the order dated 04.12.2019, whereby the petitioner has been repatriated to his parent Department i.e. Public Works Department of State of Arunachal Pradesh.
(3.) It is stated that the petitioner was sent on deputation from the Public Works Department of State of Arunachal Pradesh to U.P. Rajkiya Nirman Ltd. (in short "Nigam") vide order dated 01.07.2014 and pursuant to the same, he was permitted to join the duties of Nigam on 17.07.2014. In this regard, reliance has been placed on the letter dated 18.07.2014 (Annexure No. 3 to the writ petition).;