AMJAD GANI Vs. STATE OF M P

JUDGEMENT

(1.) Heard. Petitioner is aggrieved by the order dated 26.8.2013, whereby on revocation of suspension he is reinstated elsewhere. Learned counsel for the petitioner submits that the petitioner is entitled to be reinstated at the same place from where he was suspended. He relied on Kendriya Vidyalaya Sangthan vs. Dr. R.K. Shastri, 2005 4 MPHT 352) in this regard.

(2.) Prayer is opposed by learned Deputy Government Advocate.

(3.) I have heard learned counsel for the petitioner.