THANEDAR SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Varun Kumar Chakarvorty, learned counsel for the petitioners. Also heard Mr. Sudeep Agrawal, learned Deputy Advocate General appearing for the respondents.

(2.) This writ petition is filed challenging an order dtd. 30/3/2015, whereby, the petitioners, who are Constables (General Duties), were sent to their original place of posting on administrative exigencies.

(3.) It appears that the petitioners were earlier posted to 'M.T. Pool' on temporary basis. The petitioners were selected as Constable (General Duties) by way of direct recruitment.