DEEPAK KUMAR SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This petition has been filed by the petitioner, Deepak Kumar Sharma, presently posted as Senior District Registrar, Indore under Article 226 of the Constitution of India seeking the following reliefs:-

(3.) The petitioner is aggrieved by the order dtd. 22/11/2023, passed by the respondent No.2 Inspector General of Registration and Superintendent of Stamps, Commercial Tax Department, directing that it has been observed that where more than one Senior District Registrar has been appointed, certain disputes have arisen in respect of the work distribution, hence, in such places where more than one Senior District Registrar is working, the senior most District Registrar shall hold the post of Senior District Registrar.