PUSHPENDRA YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This petition under Article 226 of the Constitution of India has been filed by the petitioners challenging the order dated 25.04.2020 (Annexure-P/1) whereby the Chief Executive Officer, Zila Sahakari Thok Upbhokta Bhandar Maryadit, Panna, has made appointment of Salesmen.

(3.) As per learned counsel for the petitioners, the impugned order is without jurisdiction as the Sub-Divisional Officer vide order dated 21.04.2020 (Annexure-P/2) has directed to attach the fair-price shops with their salesmen, to the Co-operative Society i.e. Zila Sahakari Thok Upbhokta Bhandar Maryadit, Panna, and therefore, no order of appointment of Salesmen can be issued.