SATYA NARAIN PAREEK Vs. STATE OF RAJASTHAN
LAWS(SC)-1996-3-153
SUPREME COURT OF INDIA
Decided on March 29,1996

SATYA NARAIN PAREEK Appellant
VERSUS
STATE OF RAJASTHAN Respondents


Cited Judgements :-

VIKAS MOHAN SINGHAL VS. DIRECTORATE OF REVENUE INTELLIGENCE [LAWS(DLH)-2009-8-82] [REFERRED TO]
JAI GOVIND VS. DISTRICT JUDGE [LAWS(ALL)-1997-12-98] [REFERRED TO]
DEVENDRA KUMAR VS. RAJYA KRISHI UTPADAN MANDI PARISHAD [LAWS(ALL)-2004-4-159] [REFERRED TO]
MAKAM KISHORE KUMAR VS. UNION OF INDIA [LAWS(GAU)-2009-7-6] [REFERRED TO]
PRABHAKAR PANDEY VS. STATE OF BIHAR [LAWS(PAT)-2007-1-98] [RELIED ON]
SUNIL GULATI AND JOGINDER PAL SINGH @ JAGMOHAN SINGH VS. R.K. VOHRA [LAWS(DLH)-2006-12-166] [REFERRED TO]
REGIONAL PROVIDENT FUND COMMISSIONER VS. SHIV KUMAR JOSHI [LAWS(SC)-1999-12-162] [REFERRED]
JASMER SINGH VS. DIRECTOR CENTRAL BUREAU OF INVESTIGATION (CBI) [LAWS(CA)-2012-4-35] [REFERRED TO]
KAMAL SINGH AND ORS VS. STATE OF HARYANA [LAWS(P&H)-2010-6-58] [REFERRED]
MAHESH CHHABRIA VS. STATE OF GUJARAT THRO SECRETARY & 3 [LAWS(GJH)-2016-11-91] [REFERRED TO]


JUDGEMENT

- (1.)Leave granted.
(2.)Admittedly, the appellant was appointed as a Lower Division Clerk in the Technical Education Department. He has transferred on deputation to the Transport Department. In the impugned order he was repatriated to the Technical Education Department. Calling that action in question, the appellant filed the Writ Petition No. 2058/89. The learned single Judge of the High Court by order dated 16-7-1990 dismissed the same. On appeal, in Civil Special Appeal No. 215/90, it was confirmed by the Division Bench by order dated May 13, 1994. Thus this appeal by special leave.
(3.)The only controversy raised by Shri K. Madhava Reddy, the learned Senior Counsel for the appellant is that in view of the letter addressed by the Technical Education Department that his lien was suspended and he could not be taken back into the service, the appellant has lost his lien in the parent department. Therefore, he must be deemed to have permanently absorbed in Transport Department. We find no force in the contention.


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