SUDESH KUMAR TIWARI Vs. STATE OF M P

JUDGEMENT

(1.) PETITIONER is aggrieved by an order passed by SAT dismissing the original application as against the allocation of petitioner to the State of Chhattisgarh. Original Application No. 2885/02 was filed which was dismissed by the SAT on 28.9.2002.

(2.) FACTS lie in narrow compass are that petitioner is holding the post of Asstt. Public Relation Officer. His services were allocated to State of Chhattisgarh. His wife is also in service. She is holding the post of Asstt. Grade III. Admittedly petitioner is in senior cadre as compared to his wife.

(3.) SHRI V.S. Shroti, learned senior Advocate with Shri A.R Shroti, Advocate for petitioner, has submitted that as per the guidelines in para 2.6 read with clarification (P.9) issued by Government of India, Deptt. of Personnel and Training, on 21st November, 2001 particularly in view of proviso to para 3 (i) the services of petitioner ought to have been allocated to State of M.P.