CHANDRAMANI PRASAD DUBEY Vs. STATE OF M P

JUDGEMENT

(1.) "vigilantibus noa doermientibus jura subveniunt". I have quoted this maxim because the present case has been filed after more than two decades.

(2.) ON 15-6-1973 the petitioner who was serving on the post of Field Assistant in Veterinary Department was transferred from Panwar, Rewa to Circle Chhatarpur, but he failed to join at transferred place. Thereafter it is being said that on account of stay order passed by Deputy Director, Veterinary Services, the order could not be implemented and thereafter on 3-6-1975 an order was issued by Director, Veterinary Services directing the petitioner to submit his joining report at Chhatarpur in pursuance to transfer order dated 15-6-73.

(3.) ACCORDING to the petitioner on 5th July, 1975 he submitted an application (Annexure A-6) for obtaining leave since, according to him, he was ill. According to him he gave his joining report on 1st September, 1975 at Chhatarpur, but he was not allowed to join. As per contention of the petitioner his services were terminated vide letter dated 25-8-75 issued by Director, Veterinary Services. As per the averments made in the petition, Assistant Surgeon, Veterinary Services, Rewa vide its letter dated 30-8-75 intimated the petitioner that in pursuance to the order dated 25-8-75 of Director, Veterinary Services, his services have been terminated since he had not honoured the transfer order though he was relieved on 30-6-75 and he failed to join the transferred place.