MAHESH KUMAR TUNDE Vs. K K BISEN

JUDGEMENT

(1.) The present Contempt Petition has been filed alleging non-compliance of the order dated 21/08/2018 passed by this Court in WPS No. 5323/2018.

(2.) The whole issue revolves around the change of posting given to the petitioner on the revocation of the suspension.

(3.) The facts which led to the present Contempt Petition is that, the petitioner was placed under suspension while he was working at Forest Range, Khadgawan, District Koriya on 16/04/2018. The order of suspension subsequently was revoked on 07/08/2018 on an appeal which the petitioner had preferred. On revocation of the suspension by the Appellate Authority, the petitioner was ordered to be posted at the office of the Director, Gurughasidas National Park, Baikunthpur (C.G.). This change of posting was questioned by the petitioner in a Writ Petition.