SURYALAL SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) With the consent of the parties, the matter is heard finally at admission stage.

(2.) The challenge in this petition is to the order dated 17.01.2019 (Annexure P/1) whereby the respondent No.3, by way of modification to the earlier order dated 26.12.2018, have changed the place of posting of the petitioner.

(3.) The facts of the case is that, the petitioner was working as Assistant Teacher (LB) at the Govt. Primary School Bhalukhar (Kotba), Block Pathalgaon, District Jashpur and while working there, the petitioner was placed under suspension on 19.09.2018. The order of suspension was subsequently revoked vide order dated 26.12.2018. On revocation, the place of posting of the petitioner was shifted from Bhalukhar to Govt. Primary School Sagarpali, Block Pathalgaon, District Jashpur. The said order was duly complied with by the petitioner on 28.12.2018 itself and the petitioner started discharging his duties at Govt. Primary School Sagarpali since then.