B M SHUKLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD Shri Vijay Naik, learned Counsel for the petitioner on the question of admission.

(2.) BY filing this writ petition under Article 226/227 of the Constitution of India the petitioner has called in question the order of the State Government (Annexure P-1) by which the respondent No. 4 Dr. S. M. Shukla has been ordered to be given the "charge" of the post of Chief Medical and Health Officer, Satna.

(3.) AS per Counsel for the petitioner, the petitioner was holding the charge of the said post from 16-9-2002 because of retirement of the then Chief Medical and Health Officer Dr. K. B. Singh. Admittedly, the petitioner was not holding the substantive post of Chief Medical and Health Officer, Satna but was only holding the "current work charge" of the said post because of retirement of the officer.