S.N.R. NETAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner is substantially holding the post of Deputy Managing Director, District Union, Surajpur. By order dated 3 - 7 -2015, he was also given the additional charge of Sub Divisional Officer (Forest), Pratappur on account of suspension of Shri R.B. Singh, the then Sub Divisional Officer (Forest), to which the petitioner joined on 3 -7 -2015. The order dated 3 -7 -2015 was passed by the Chief Conservator of Forests as a stopgap arrangement and since the appointing authority of Sub Divisional Officer (Forest) is the State Government, the State Government by its order dated 7 -8 - 2015 posted the petitioner on the post of SDO (Forest) also in addition to the post of Deputy Managing Director which he was already holding, with the approval of the Hon'ble Minister.

(2.) By order dated 8 -10 -2015, respondent No.3 herein was posted as SDO (Forest), Pratappur with the approval of the Hon'ble Chief Minister.

(3.) Present petitioner has filed this writ petition stating inter alia that he is holding the post of SDO (Forest), Pratapppur on substantive basis by order dated 7 -8 -2015 therefore, respondent No.3 could not have been appointed by the State Government without giving any posting to him.