KARNAIL SINGH THAKUR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) CHALLENGE in this petition is to the order dated 22.06.2012 (Annexure P-1), whereby, the petitioner has been removed from the post of Ashram Superintendent, Sulenga, District Narayanpur and posted back on his substantive post of Shiksha Karmi Grade-III. In his place, one Shri Budhnath Pradhan, who is also Shiksha Karmi Grade-III, has been posted as Ashram Superintendent.

(2.) LEARNED counsel appearing for the petitioner submits that the respondent No.4 is very junior to him, thus, posting him in his place as Ashram Superintendent, is contrary to the circular dated 04.08.2011, which clearly provides that the senior and competent officer be posted as incharge in the office.

(3.) ACCORDINGLY, the writ petition is bereft of merit and is hereby dismissed. No order asto costs.