SECRETARY KRISHI UPAJ MANDI Vs. PRITAM KUMAR CHOUBEY

JUDGEMENT

(1.) THE petitioner before this Court has filed this petition being aggrieved by his allocation to the State of Chhattisgarh. Leaned Counsel for the petitioner submits that the controversy involved in this petition is fully covered by the decision dated 15.11.2011 in the matter of Rahim Khan v/s State of M.P. and ors. (W.P. No. 2989/2006(S). The matter was also disposed of as under: -

(2.) LEARNED Counsel for the petitioner submits that petitioners services have been allocated to the State of Chhattisgarh and the grievance of the petitioner is that his case has not been properly considered and now the Committee has been constituted by the Central Government which is considering other cases so the case of petitioner may also be referred to the Committee. Prayer is not opposed hence this petition is disposed of with the following directions: -