SHARWAN KUMAR SALAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the instant Writ Petition is to the order Annexure-P/1 dated 22/12/2018 whereby the petitioner has been asked to comply with the order of the respondents dated 14/08/2017.

(2.) The facts of the case in brief is that, the petitioner while working as Range Assistant at Mari Region, Keshkal Forest Division when an order dated 14/08/2017 was passed by the State Government whereby the respondent No.3 in addition was ordered to be posted at the Forest Range Mari.

(3.) According to the counsel for the petitioner, there was no order so far as the place of posting of the petitioner is concerned. He further submits that, since the post was not vacant, the respondent No.3 could not have been posted in place of the petitioner.