BIJENDRA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this petition filed under Article 226 of the Constitution Of India, the petitioner has challenged the order dated 23.3.2005 (Annexure P-1) whereby the petitioner's representation against allocation to the State of Chhattisgarh is rejected by the respondents.

(2.) SHRI Pawan Dwivedi, learned counsel for the petitioner submits that the petitioner's wife is Shiksha Karmi Grade-I and in that situation his allocation to the State of Chhattisgarh was bad in law. He further submits that the other points raised by him in the representation have not been considered in the rejection order. He relied on a judgment passed by this Court in W.P.No.2743/2005(S) (Akhil Bajpai Vs. Union of India and others) dated 30.4.2008.

(3.) I have heard the learned counsel for the parties and perused the record.