SUNIL BHATT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner is aggrieved by order dated 24.4.2014 whereby in exercise of power under Section 22 of the Adhiniyam, the petitioner is attached to the Library Department and examination work is taken away from him. Assailing this order, it is urged that the petitioner was brought on the said post by State Government and only State Government can remove him from the said work. In addition, Annexures P -2 and P -3 dated 28.4.2014 and 30.4.2014 are challenged whereby the borrowing authority has requested to repatriate the petitioner and relieve him. Learned counsel for the petitioner submits that in view of order Annexure P -5, the impugned order is bad in law.

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