TIKARAM PACHORE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Brief facts of the case are that the appellant vide order dtd. 13/12/2023 being an Assistant Engineer was posted in Head Office Narmada Valley Development Authority(for brevity "NDVA") Bhopal thereafter, vide order dtd. 3/1/2024, he was transferred from NVDA Bhopal to the Office of Deputy Director, Rehabilitation NVDA, Bhopal. Vide order dtd. 20/2/2024, he was given additional charge of NVDA Mandleshwar which was earlier held by one Mahesh Kumar Shivhare - respondent No.7. The respondent No.7 challenged the said order by way of W.P. No.5003 of 2023, which was not been entertained, therefore, the respondent No.7 withdrew the same on 5/3/2024.

(3.) Learned counsel for the appellant submits that once the respondent No.7 withdrew the writ petition, the charge has been again handed over to the respondent No.7 - Mahesh Kumar Shivhare vide order dtd. 11/3/2024. Therefore, the petitioner had approached the learned Single Judge challenging the same.