MOHD IMRAN SIDDIQUE Vs. STATE OF M P

JUDGEMENT

(1.) We have heard the learned counsel for the appellant and the learned counsel for the respondent No. 4.

(2.) By the impugned order dated 6-9-2011 passed in the Review Petition No.392/2011 the learned Single Judge has directed that the writ petitioner, who is respondent No.4 before us shall continue on the present post till his posting order is modified within 10 days and he is posted to a cadre post. This order does not appear to have been challenged by the said writ petitioner.

(3.) So far as the present appellant is concerned, he was respondent No.4 in the writ petition. The writ petition was dismissed by the original final order. However, in the review petition the impugned order has been passed by the learned Single Judge observing that his posting shall be reconsidered and it shall be ensured that he is posted against a post as per the substantive post held by him and he shall not be allowed any undue benefit of posting in any higher post beyond his entitlement.