S.K.SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD learned counsel for the parties. Challenge in this petition under Article 226 of the Constitution of India is to the order dated 2 -2 -2013 (Annexure ­ P/1) passed by the Government of Chhattisgarh, Department of Law & Legislative Affairs/respondent No.2 and the order dated 14 -2 -2013 (Annexure ­ P/2) passed by the Government of Chhattisgarh, Department of General Administration/respondent No.3.

(2.) BY order dated 2 -2 -2013 the Department of Law and Legislative Affairs has held that the petitioner deserves to be relieved from the State of Chhattisgarh and there is no legal impediment in doing so and the Department of General Administration has directed the concerned administrative department to act in accordance with the directions of the Law Department.

(3.) FACTS of the case, necessary to be referred for adjudication of the writ petition, are that pursuant to the enactment of the Act, 2000 and for giving effect to the provisions of Section 68 (2), the Central Government issued instructions for allocation of personnel to the successor States of Madhya Pradesh and Chhattisgarh. Petitioner was initially tentatively allocated to the State of Chhattisgarh, but since he wanted to remain in the State of Madhya Pradesh, he applied for mutual allocation with one Shri U.S. Khare and acting upon the said application the petitioner was finally allocated to the State of Madhya Pradesh.