RAMASHANKAR MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD Shri S.D.Shukla, learned counsel appearing for the petitioner on the question of admission and interim relief.

(2.) THE petitioner has filed this petition being aggrieved by the part of the order dated 4.8.2014 passed by the Collector, Jabalpur, respondent no. 2 whereby while reinstating the petitioner and revoking his suspension he has been directed to be posted at Kundam and not at his original place of posting at Panagar, District Jabalpur.

(3.) IT is submitted that in view of the law laid down by the Division Bench of this Court in the aforesaid case, the impugned order dated 4.8.2014 by which the petitioner on his reinstatement has been transferred and posted from Panagar to Kundam deserves to be quashed and the petitioner also deserves to be reinstated and re -posted at Panagar itself.