RAMESH KUMAR MEHAR Vs. STATE OF M P

JUDGEMENT

(1.) IN this petition, petitioner has assailed the order Annexure-P/1, whereby he has been sent on deputation without obtaining his consent. Similarly situated persons, who have been sent on deputation by same order dated 13/04/2012, they filed petitions before the principal seat and Indore Bench of this Court.

(2.) SHRI Shrivastava submits that Indore Bench in W.P.No. 4239/2012(s) has decided the matter and, therefore, this petition deserves to be disposed of in terms of Indore Bench's order. I have heard learned counsel for the parties. The Indore Bench has passed the following order:- "In all the petitions prayer is for quashment of order of transfer issued by Chief Engineer, Department of Water Resources Department to Narmada Tapti Basin, Indore and posting order issued by the Director, Narmada Valley Development Department Authority.

(3.) WITH the aforesaid observations, petition stands disposed of".