RADHE SHYAM SOLANKI Vs. UJJAIN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) BY filing this writ under Articles 226 and 227 of the Constitution of India, the petitioners seek to challenge an order dated 8.7.2002, passed by State of M.P. (Annexure P -7).

(2.) PETITIONERS are in the employment of respondent No. 1 Ujjain Development Authority (UDA). On 16.10.1998 (Annexure P -2) they were given additional charge of some post. It was stated in the order itself that the charge given to them is purely on temporary basis and can be withdrawn at any time. It is this charge which was withdrawn by the State by passing impugned order on 8.7.2002. The effect of this order was that petitioners were sent back to their substantive posts which they are already holding on the date when the order asking them to take additional charge was passed.