BASUMATI CORPORATION LTD Vs. KABERI MAITRA
LAWS(CAL)-2020-3-67
HIGH COURT OF CALCUTTA
Decided on March 06,2020

BASUMATI CORPORATION LTD And ORS Appellant
VERSUS
KABERI MAITRA And ORS Respondents

JUDGEMENT

I. P. Mukerji, J. - (1.) In this case the respondent/writ petitioner ("the respondent"), an employee of Basumati Corporation Ltd., hereinafter referred to as 'Basumati' was asked to work in the government department in Nabanna, Howrah. The expression used while sending her to Nabanna was that she was 'deployed' in the establishment there.
(2.) It is agreed by learned counsel for the parties that 'deployment' is synonymous with the word 'deputation'.
(3.) Now, this case is about the said deputation order. She has resisted this order on the ground that she could not be 'deployed' or sent on deputation from Basumati to a state government establishment.;


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