MOHD SHAHADAT ANSARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the impugned orders Annexure-P/1 and P/12 dated 15/12/2000 and 30/11/2015 respectively.

(2.) Vide Annexure-P/1 dated 15/12/2000, the petitioner stood allocated to the State of Madhya Pradesh and vide Annexure-P/12 dated 30/11/2015, pursuant to the allocation made in the year 2000, the petitioner has been relieved to resume his duties in the State of Madhya Pradesh.

(3.) The facts of the case in brief is that, the petitioner was appointed as a Sub-Engineer under the erst while State of Madhya Pradesh in the year 1981 in the Rural Engineering Services Department. On the date when the State of Chhattisgarh was carved out the petitioner was working at Dantewada as a Sub-Engineer. The petitioner on account of bifurcation in the two States had opted for the State of Madhya Pradesh so far as the allocation is concerned. The respondents exceeded to his option and published a posting order on 15/12/2000 Annexure-P/1 posting the petitioner from Dantewada to Jhabua whose name finds place at Sr.No.27. Pursuant to the order Annexure-P/1, the Chief Executive Officer, Janpad Panchayat, Dantewada issued an order on 31/10/2001 relieving the petitioner from the forenoon of 31/10/2001 for giving his joining at Jhabua (M.P.).