SIDDHARTH GAIKWAD Vs. STATE OF CHHATTISGARH AND ANOTHER

JUDGEMENT

(1.) Heard on admission.

(2.) Learned Counsel for the petitioner argues that presently the petitioner is working as technical expert in Vikaskhand Pariyozna Kriyanvayan Ekai, Saraipali, District Mahasamund, where he was posted by order dated 7.4.2006. Whereas the transfer order Annexure-P/ 1 would show that he has been transferred from R.E.S., Janpad Panchayat, Saraipali, District Mahasamund to Janpad Panchayat, Tamnar, District Raigarh. which post, he is presently not holding because from the said post he was sent as technical expert.

(3.) The matter appears to be one of irregularity. In the facts and circumstances of the case, I do not deem it proper to issue any writ. In my opinion, the ends of justice would be served, if the petitioner is directed to file a representation before the concerned authority and it is accordingly decided by the said authority.