POONAM PANADIYA Vs. STATE OF MP

JUDGEMENT

(1.) The petitioners have filed the present petition being aggrieved by advertisement Annexure P-5 dated 1.11.2017 by which the respondents have invited the applications for the post of Warden.

(2.) The petitioners are holding the substantive post of Teacher and they were given the additional charge of Warden of concerned hostel in which, no period is mentioned. Now, the State Government has issued an order dated 11.08.2017 by which it has been decided that the additional charge is not liable to be continued beyond the period of three years and direction was given to take the charge from those wardens who have completed three years and those who have not completed three years, they may be permitted to continue till the end of academic session i.e. 1st April. In compliance of the order dated 11.08.2017, the direction has been issued to take the charge from the petitioners. The petitioners have filed the present petition mainly on the ground that they are liable to continue up to the end of academic session 2017-18.

(3.) By producing a copy of the order dated 10.11.2017 passed in W.P. No. 13990/2017, it is urged that the directions have been issued to the petitioners of said case to continue till the end of academic session. However, issuing similar directions this petition may also be disposed of.