NO. G/134688 RFN (GD) R. RAMU Vs. THE UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THE petitioner 's case in a nutshell is that:

(2.) MR . H.G. Baruah, learned counsel appearing for and on behalf of the petitioner, submits that the petitioner R. Ramu joined the service of Assam Rifles as a Rifleman on 03.07.1994. During his service, he was placed on deputation with effect from 13.12.2005 for three years by the Directorate General Assam Rifles at Sardar Vallabhbhai Patel National Police Academy, Hyderabad, Andhra Pradesh. The petitioner sought extension for further two years for deputation, which was not accepted by the Assam Rifles Authority. As a result, he approached the Hon 'ble High Court of Judicature of Andhra Pradesh at Hyderabad by way of a writ petition bearing WP(C) No. 21144 of 2009 along with W.P.M.P. No. 58 of 2010. The Hon 'ble High Court of Judicature of Andhra Pradesh, Hyderabad passed an interim order allowing the petitioner to continue in the deputation till disposal of the writ petition. Subsequently, the said interim order was vacated on 08.06.2010. Thereafter, the petitioner approached the Division Bench of the said Hon 'ble High Court of Judicature of Andhra Pradesh, Hyderabad against the vacation of the interim order vide Writ Appeal No. 717 of 2010 and Division Bench directed the petitioner to file a representation to the Assam Rifles for extension and to dispose of the representation in accordance with law within 6(six) weeks, but the same was again rejected.

(3.) TO the contra, Mr. H.G. Baruah, learned counsel for the petitioner vehemently submits that, no movement order was issued to the petitioner by the Directorate General Assam Rifles at Sardar Vallabhbhai Patel National Police Academy, Hyderabad, Andhra Pradesh, and in that regard another writ petition bearing WP(C) No. 31563 of 2010 is pending before the Hon 'ble High Court of Judicature of Andhra Pradesh, Hyderabad.