- (1.) HEARD the learned Counsel for the petitioner and learned Counsel for the respondents.
(2.) THE petitioner is challenging the impugned order, dated 2-7-1992 An-nexure 3 to this writ petition. Petitioner states that he has been sent on deputation to the post of Avas Adhikari district Siddharth nagar without taking his consent. In para 12 of the petition, it has been stated that the petitioner did not give consent for being sent on deputation. In our opinion no person can be sent on deputation without his consent. In the present case no counter-affidavit has been filed by the respondents and hence paras 12, 13 and 14 stand uncontroverted.
(3.) IN view of the above, the impugned order dated 2-7-1992 is arbitrary and is hereby quashed. With the above observation this petition is allowed. Petition allowed. .;