STATE OF CHHATTISGARH Vs. U R SINGH

JUDGEMENT

(1.) HEARD.

(2.) THIS is an appeal filed by the writ petitioner of W.P. (S)No.2596 of 2010 under Section 2 of the Chhattisgarh High Court (Appeal to Division Bench) Act 2006 against order dated 28.02.2011 passed in aforementioned writ petition.

(3.) IN the year 2000, the Parliament enacted a law called "M.P. Re-Organisation Act 2000" (for short hereinafter called "The Act"). By virtue of the provisions of this Act, a new State known as "State of Chhattisgarh" was formed out of the existing State of M.P. This new State of Chhattisgarh came into existence on 01.11.2000 - being the appointed day specified in the Act. In terms of Section 70 of the Act, every person who immediately before the appointed day (01.11.2000) is holding or discharging duties of any post or office in connection with the affairs of the existing State of M.P. in any area which on that day falls within any of the successor State, then he shall be deemed on and from that day to have been duly appointed to the post or office by the Government of or any other appropriate authority in that successor State.