STATE OF CHHATTISGARH Vs. INDRADEO SINGH

JUDGEMENT

(1.) HEARD learned Counsel appearing for the appellants/State as well as learned Counsel appearing for the respondent.

(2.) THIS writ appeal has been filed against the impugned judgment and order dated 4th May, 2007, passed by the learned Single Judge in W.P. (S) No. 1779/2005 (Indradeo Singh v. The State of Madhya Pradesh and Ors.), allowing the writ petition, filed by the respondent, on the ground that the writ appellants have violated the principles of natural justice in reverting back the petitioner to his original post as Poultry Vaccinator (dqDdqV OgsDlhusVj) for the reason that the respondent did not have the requisite qualification for the post of Assistant Veterinary Field Officer (i'kq fpfdRlk {ks= lgk;d).

(3.) LEARNED Counsel appearing for the writ appellants/State relies on a decision in the case of Ashok Kumar Sonkar v. Union of India and Ors.1 whrein the Apex Court in paragraph 26 has laid down as under: