VIJAY KRISHNA MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD Shri Shrikant Dubey, learned counsel for the petitioner on the question of admission and interim relief.

(2.) THE petitioner has filed petition being aggrieved by the part of the order dated 7.5.2014 passed by the respondent no. 5 whereby while reinstating the petitioner and revoking his suspension he has been directed to be posted at Primary School, Lukampur, Sankul Rampur, Block Budhar, District Shahdol and not at his original place of posting at Middle School, Rasmonhini, District Shahdol.

(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 7.5.2014 by which the petitioner on his reinstatement has been transferred and posted from Middle School, Rasmonhini, District Shahdol to Primary School, Lukampur, Sankul Rampur, Block Budhar, District Shahdol deserves to be quashed and the petitioner also deserves to be reinstated and re -posted at Middle School, Rasmonhini, District Shahdol itself.