SADANAND VERMA Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This intra-Court appeal arises from the order dated 14-10-2010 passed by learned Single Judge in W.P. No. 7599/2010 (S) by which writ petition preferred by the appellant has been dismissed.

(3.) Facts giving rise to filing of appeal briefly stated are that appellant holds the substantive post of Block Development Officer. While the appellant was working as Block Development Officer in Janpad Panchayat, Lakhnadaun, Distt. Seoni, one V.K. Sharma, who was posted as Chief Executive Officer was placed under suspension. The appellant being the senior most Block Development Officer by order dated 5-8-2008, was given the charge of the post of Chief Executive Officer, Janpad Panchayat, Lakhnadaun, Distt. Seoni. Vide order dated 14-6-2010, appellant was repatriated to his substantive post of Block Development Officer, and was posted at Nainpur, Distt. Mandla and respondent No. 3 was posted in place of the appellant at his own request. Appellant challenged the validity of the said order before the learned Single Judge. Learned Single Judge held that no statutory Rule or Regulation is violated on the basis of which it could be held that appellant's repatriation to substantive post of Block Development Officer and his posting is illegal. It was further held that allegations of malafides made against the appellant are vague and without any specific details, therefore, the same cannot be accepted. Accordingly, the writ petition preferred by the appellant was dismissed.