JAGDISH SHRIVASTAVA Vs. STATE OF M P

JUDGEMENT

(1.) Though an admitted petition posted for orders on I.A.No.13414/2010, an application for vacating the stay; however, taking into consideration the nature of issue involved, the matter is taken up for final hearing.

(2.) The issue is whether an incumbent holding a current charge can be not repatriated to his substantive post and secondly can the charge be given to a person not eligible to hold the post.

(3.) The issue emanates from the order dated 06.03.2006, which is under challenge and which is in the following terms :