SANJAY DAHERIYA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Learned counsel for the petitioners submits that in the instant petition, he has claimed the following reliefs:

(3.) The petitioners working as Superintendents in various hostels of the Tribal Department across Chhindwara District have filed the present petition, challenging the impugned order dated 08.05.2018 and 13.09.2017. The petitioners were initially substantively appointed as Sahayak Adhyapaks under the respondent department. They were subsequently ordered to work as Superintendents in various hostels of the Tribal Department in different places in Chhindwara. Vide order dated 13.09.2017, it was directed that all the Superintendents who were working for more than a period of 3 years, should be posted back in the schools and in their places, regularly appointed Superintendents or Samvida Shikshak Grade II should be posted as Superintendents. Thereafter vide another order dated 08.05.2018, applications were invited from the Upper Division Teachers/Time Scale Assistant Teachers/Adhyapaks/Varishtha Adhyapaks to work as Superintendents in these hostels.