VISHNU PRASAD SAKET Vs. STATE OF M P

JUDGEMENT

(1.) This is an appeal filed by the appellant calling in question the tenability of an order dated 7.8.2014 passed by the Writ Court in W.P.No.12048/2014.

(2.) Appellant was working as an Assistant Grade -III in the office of the Zila Panchayat District -Umariya. It seems that the Collector - Umariya passed an order on 1.8.2014, whereby the appellant was repatriated back to his parent department i.e. Water Resources Department when he was on deputation in the Zila Panchayat - Umariya. Challenging the repatriation, the writ petition was filed and the order passed by the learned Writ Court on 7.8.2014 indicates that when the writ petition was being heard, learned counsel for the present appellant submitted before the Writ Court that the appellant has preferred a representation against the repatriation and the same is pending consideration before the Collector, therefore, it was urged that the Collector be directed to decide the representation.

(3.) Accordingl Y , the writ petition was disposed of directing the Collector to decide the representation within 30 days. The observations made by the Writ Court on 7.8.2014 in W.P.No.12048/2014 reads as under :