AJIT SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This petition filed under Article 226 of the Constitution assails the order dated 22.6.2020 whereby the petitioner is directed to work at District Umariya against the vacant post of Programme Officer. It was directed that new contract of petitioner be executed at District-Umariya.

(3.) Criticizing this order, learned counsel for the petitioner submits that impugned order dated 22.6.2020 itself makes it clear that as per the condition of contract, the work of contractual employees is to be extracted/taken at the same place where he was appointed.