Chattisgarh High Court
Abdul Hakim Khan vs State Of Chhattisgarh on 15 September, 2015
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 3305 of 2015
1. Abdul Hakim Khan S/o Late Shri Abdul Habib, Aged About
54 Years Posted As Revenue Sub-Inspector, Municipal
Corporation, Birgaon, District Raipur (Chhattisgarh), R/o Shiv
Mandir, Gali No.3, Moudhapara, Police Station Moudhapara,
District Raipur, (Chhattisgarh)
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Urban
Administration And Development Department, Mahanadi
Bhawan, Mantralaya, New Raipur, (Chhattisgarh)
2. The Under Secretary, Government Of Chhattisgarh, Urban
Administration And Development Department, Mahandi
Bhawan, Mantralaya, New Raipur, (Chhattisgarh)
3. The Commissioner, Municipal Corporation, Birgaon, District
Raipur, (Chhattisgarh)
4. The Chief Municipal Officer, Municipal Council, Saraipali,
District Mahasamund, (Chhattisgarh)
---- Respondent
For Petitioner Shri Bharat Rajput, Advocate For Respondent/State Shri Sangarsh Pandey, Dy. Govt. Adv.
Hon'ble Shri Justice Prashant Kumar Mishra C A V Order 15/09/2015
1. Petitioner has assailed the order dated 4-9-2015 whereby he has been posted on deputation to the Municipal Council, Saraipali.
2. Learned counsel for the petitioner would submit that the petitioner's services have been absorbed in the Municipal Corporation, Birgaon, in October, 2014 and since then he is an employee of the Municipal Corporation, therefore, his posting at Municipal Council, Saraipali, on deputation without seeking his consent, is illegal.
3. Municipal Corporation, Birgaon and the Municipal Council, Saraipali, both are local bodies within the control of the Department of Urban Administration and Development. True it is that while sending a person on deputation consent is sought, however, when the deputation is from one establishment to another establishment in the same department, the deputation is only technical in nature, but is not so in its real sense.
4. The deputation in the present case may not require consent of an employee. In any case, the impugned order is only an order of posting against which the petitioner has rushed to this Court without submitting any representation before the department.
5. In the facts and circumstances of the case, the writ petition is disposed of with a direction that in the event the petitioner submits a representation before the respondent No.1 within a period three weeks from today, the competent authority shall consider and decide his representation within a further period of two weeks, in accordance with law and on its own merits.
6. It is made clear that this Court has not expressed any opinion on the merits of the case and the authorities shall decide the representation, on its own merits, strictly in accordance with law, without treating any observation made in this order, as opinion on the merits of the case.
Sd/-
Judge Prashant Kumar Mishra Gowri