STATE OF MADHYA PRADESH Vs. K.M. SHUKLA

JUDGEMENT

(1.) This petition has been filed by the petitioner, challenging the Judgment dtd. 30/4/2024 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as, 'Tribunal'), in O.A. 1011/2016, titled Vinay Shukla through L.R. K.M. Shukla v. Union of India and Ors., allowing the O.A. with the following directions:

(2.) As a brief background, the brother of the respondent no.1 - Late Shri Vinay Shukla was an Indian Administrative Services (IAS) officer of the 1974 batch. He was initially allotted the Madhya Pradesh Cadre in the erstwhile larger State of Madhya Pradesh. From 1986 to 1996, he served in Bhopal and later, between 1996 and 2000, he was appointed as a Member of the Board of Revenue in Gwalior.

(3.) Following the Madhya Pradesh Reorganization Act, 2000, the larger State of Madhya Pradesh was bifurcated into the State of Madhya Pradesh and the State of Chhattisgarh. The Central Advisory Committee ('CAC'), based on documents provided by the Madhya Pradesh government, allocated the Chhattisgarh cadre to the brother of the respondent no.1 through a Notification dtd. 31/10/2000 issued by the Government of India.