Ms. Vidyani vs Vishvavidyalaya & Another
2023 Latest Caselaw 9312 HP

                                                    1




    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                              CWP No.4460 of 2023
                                              Date of Decision : 13th July, 2023




                                                                                .

    Ms. Vidyani
                                                                         ...... Petitioner
                                     Versus
    Chaudhary Sarwan Kumar Himachal Pradesh Krishi





    Vishvavidyalaya & another
                                             ......Respondents
    Coram:
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge





    The Hon'ble Mr. Justice Satyen Vaidya, Judge
                                     1
    Whether approved for reporting? No

    For the Petitioner           : Mr. Rohit Kumar, Advocate, vice Mr. Sat
                        r          Prakash, Advocate.

    For the Respondents : Mr. Naresh K. Sharma, Advocate.

    Tarlok Singh Chauhan, Judge (oral)

Notice. Mr. Naresh K. Sharma, Advocate, appears and

waives service of notice on behalf of the respondents.

2. It is rather shocking that the petitioner, who is merely a

Beldar, has been kept on secondment basis for over a period of

nearly 9 years and that too posted at Reckong-peo, whereas her

parent department otherwise would have been the respondent-

University. Not only this, a similar situate person one Anju Bala

who was earlier on secondment basis with the H.P. Board of

School Education, has been ordered to be repatriated to her

1 Whether reporters of Local Papers may be allowed to see the judgment?

parent department, though through the intervention of the office of

Hon'ble the Chief Minister of H.P.

3. Why the step motherly treatment has been meted out to the

.

petitioner is not at all forthcoming. After all, no person can be kept

on secondment/deputation, for an indefinite period that too

contrary to her/his wishes.

4. Therefore, in the given facts and circumstances of the case,

the present petition is allowed with a direction to the respondents

to recall the services of the petitioner from secondment and

repatriate her to her parent department forthwith.

5. The petition is disposed of in the aforesaid terms, so also

pending miscellaneous applications, if any.

                                              ( Tarlok Singh Chauhan )
                                                       Judge






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                                                  ( Satyen Vaidya)
    July 13, 2023 (KS)                                Judge