D K SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Petitioner has filed this petition challenging the order, Annexure P-1 dated 21.6.2010, by which he has been relieved to join at Government P.G., College, Morena.

(2.) The petitioner was appointed as Assistant Professor w.e.f. 21 st October 1993. Vide an order dated 1 st August 2008 he was transferred from Government P.G. College, Dabra to Government Girls Post Graduate College, Morar. Since then the petitioner had been working at Government Girls Post Graduate College, Morar. Respondent No. 1 issued an order dated 14.6.2010 and directed all the Principals of Government Colleges to relieve all the Professors/Assistant Professors, who were posted under attachment. Consequently, the order, Annexure P-1 has been passed by the Principal by which the petitioner has been relieved to join at Government P.G. College, Morena.

(3.) In the present case, the petitioner has been relieved in pursuance to the general order passed by the State Government Annexure P-2 dated 14.6.2010. However, it is not clear from the impugned order that the Authority has applied its mind before relieving the petitioner that whether petitioner was attached in the institution or not? IN such circumstances, the petition of the petitioner is disposed of with the following directions :-