MUKESH KUMAR SHARMA Vs. ANIL KUMAR TRIVEDI

JUDGEMENT

(1.) The present review petition is preferred by the review petitioner in respect of order dtd. 20/1/2025 passed in Writ Appeal No.54/2025 (Anil Kumar Trivedi Vs. The State of Madhya Pradesh and others), whereby the writ appeal preferred by the appellant - Anil Kumar Trivedi (respondent No.1 herein) is disposed of remanding the matter back to the learned Writ Court.

(2.) Precisely stated facts of the case are that respondent No.1 at the relevant point of time was working as Uchcha Madhyamik Shikshak and under the policy of State Government, he was appointed as Block Resource Center Coordinator (BRCC) on deputation basis vide order dt.28/12/2022. The other persons out of same deputation order dt.28/12/2022 are continuing to hold their respective post of BRCC in different places. However, a show cause notice was issued to the respondent No.1 levelling frivolous charges. He replied to the show cause notice denying the allegations levelled against him. Without considering the reply to the notice, the order of repatriation dt.17/12/2024 has been issued and on the same date another order has been issued by which the current charge to the post of BRCC has been given to the present review petitioner. Therefore, he preferred W.P.No.41015/2024.

(3.) Learned Writ Court vide order dtd. 6/1/2025 issued notices to the respondents, however, the prayer for interim relief has not been considered. Therefore, respondent No.1 filed Writ Appeal No.54/2025 against the aforesaid order.