Chandrashekhar, J. - (1.) Heard the learned counsel for the parties and perused the documents on record.
(2.) The petitioner was appointed on 02.01.1995 as Assistant Commandant in Border Security Force and he was promoted in the rank of Deputy Commandant in the year, 2001. By order dated 03.09.2009, the petitioner and two others were deputed in the state of Jharkhand. The petitioner continued in service till 31.05.2013 when he was finally relieved by the respondent no. 4. However, by order dated 29.04.2013 the deputation of the petitioner was extended by 31.03.2013 and he was ordered to be repatriated to his parent department. By order dated 20.05.2013 payment of salary to the petitioner only upto 31.03.2013 has been ordered. Aggrieved by the said order, the petitioner has approached this Court raising a plea that by the impugned order dated 20.05.2013, the payment of salary to the petitioner only upto 31.03.2013 has been made, the effect of which would be that the petitioner would be treated not on duty from 01.04.2013 till 31.05.2013, the date on which he was finally relieved by the respondent no. 4.
(3.) A counter-affidavit has been filed stating as under: 11."That it is humbly stated and submitted that after completion of his deputation period the Police Headquarters vide letter dated 22.03.2013 sent recommendation to the Home Department, Government of Jharkhand for repatriation to his parent department. The said recommendation dated 22.03.2013 for repatriation of the petitioner alongwith other two similarly situated officers had been accepted by the State Government and vide Home Department notification no. 2022 dated 29.04.2013 petitioner's service has been sent back to his parent department.";