SUNIL PALTANWALE Vs. STATE OF M.P

JUDGEMENT

(1.) Challenge in the present appeal is to an order passed by the learned Single Bench on 10.10.2017 whereby Writ Petition No. 179/2014 claiming salary for the period from 1.9.2010 to 5.1.2012, remained unsuccessful.

(2.) The appellant was transferred on 16.8.2010. He filed a writ petition bearing W. P .No. 18162/2010 on 13.12010 challenging his transfer in which an order of status-quo was granted on 14.12010. The said writ petition was decided in Lok Adalat on 13.12011 whereby transfer order was quashed and liberty was given to the respondents to pass a fresh order. The order dated 13.12011 passed in Writ Petition No. 18162/2010 in Lok-Adalat read as under:

(3.) Subsequently, the appellant filed a contempt petition (Conc.No. 1819/2011) alleging non-compliance of order of status-quo dated 14.12.2010 passed in W.P.No. 18162/2010. The said contempt petition was dismissed on 4.9.2012. It was found that the appellant was relieved on 31.8.2010 i.e. four months before the order of status-quo was granted.