D.K.Seth, J. - (1.) The petitioner was sent on deputation for a period of one year by order dated 28.7.1998. By order dated 9.3.1999, he was reverted to his original department.
(2.) Mr. A.K. Singh, learned counsel for the petitioner contends that since the deputation was for a fixed term, the said term could not be curtailed and the petitioner could not be asked to Join his parent department during the period of deputation. In support of his contention, Mr. Singh has relied on the Full Bench decision of the Punjab and Haryana High Court in the case of Dr. Bhagwat Singh v. Chancellor. Punjab University and others, 1981 Lab IC 1057. Relying on the said decision, he contends that the period of deputation cannot be curtailed.
(3.) I have heard learned counsel for the petitioner Shri A.K. Singh at length.;