- (1.) Heard Shri Amit Dwivedi and Sri Umesh Chandra Tripathi, learned counsel appearing for the petitioners and learned Additional Chief Standing Counsel representing the State-respondents.
(2.) The petitioners, who were appointed by way of deputation in a scheme sponsored by the Central Government which is being implemented by the State Government, known as "Support to State Extension Programmes for Extension Reforms", are aggrieved by an order dated 27.06.2018, whereby they have been repatriated to their parent department. The petitioner no. 1 was appointed as Deputy Project Director in the said scheme on 01.07.2013, and petitioner no. 2 was also appointed as Deputy Project Director on 11.06.2013 on deputation. The parent department of the petitioners is the Basic Education Department.
(3.) Learned Counsel for the petitioner has argued that the impugned order of repatriation runs contrary to the provisions of the Scheme, the government order dated 02.12.2010, the advertisement dated 04.10.2011 as also the terms of appointment of the petitioners, whereby they were appointed on deputation in the Scheme.;