DHEERENDRA KUMAR MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on the question of admission. The petitioner has filed this petition being aggrieved by order dated 04.03.3014 by which the petitioner has been directed to give services for three days in a week at Government Boys Higher Secondary (Colliery) Umariya and three days at Government Boys Higher Secondary School Chandiya District Umariya.

(2.) IT is submitted that petitioner is regularly posted at Government Boys Higher Secondary School Chandiya District Umariya and in such circumstances he cannot be directed to give three days service at Government Boys Higher Secondary (Colliery) Umariya,

(3.) LEARNED counsel for the petitioner on the strength of additional documents filed by him alongwith I.A. No.8368/2014 submits that there is already an Accountant posted at Government Boys Higher Secondary (Colliery) Umariya i.e. one Shri Bhupendra Singh and in such circumstances, the authorities by ignoring the aforesaid fact have directed the posting of the petitioner and therefore the impugned order be modified. Having heard learned counsel for the petitioner, it is observed that the authorities looking to the administrative exigencies have passed th impugned order. However, as the petitioner's original posting is at Government Boys Higher Secondary School Chandiya District Umariya and it would be highly inconvenient for him to work for three days at Government Boys Higher Secondary (Colliery) Umariya and three days at his original place of posting i.e. Government Boys Higher Secondary School Chandiya District Umariya and that the impugned order appears to be a temporary arrangement, it is ordered that the petitioner after completing the work assigned to him at Government Boys Higher Secondary (Colliery) Umariya, may file an application for modification of the order and in case the petitioner does so, the authority concerned shall pass order in that regard and reconsider the impugned order. With the aforesaid observation, the petition filed by the petitioner stands disposed of. Certified copy as per rules.