ASHOK KUMAR MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following relief(s) :-

(2.) The necessary facts for disposal of the present petition in short are that the petitioner was appointed in Gwalior Dugdha Sangh. Since, there were excess employees in Gwalior Dugdha Sangh, therefore, a policy was formulated by the Govt. for absorption of the excess employees in other departments. Accordingly, the petitioner was sent on deputation to G.D.A. pending his absorption. By the impugned order dated 5-8-2016 (Annexure P/1), the petitioner was repatriated to his parent department. Accordingly, the order of repatriation has been challenged mainly on the ground that since, the proposal for absorption of the petitioner was pending, therefore, he should not have been repatriated to his parent department.

(3.) This Court by order dated 12-8-2016, stayed the effect and operation of the order dated 5-8-2016 and accordingly, by virtue of the interim order, the petitioner is still working in G.D.A.