BANARASI RAI Vs. STATE OF M.P.

JUDGEMENT

(1.) I .A.No. 5930/2009 for modification of order dated 24.4.2009.

(2.) BY this application appellant is seeking indulgence of this Court for modification of order on the ground that after passing of order on 24.4.2009 the respondents have issued some orders which are affecting adversely to the appellant. It is submitted that certified copy of the order was applied on 24.4.2009, which was supplied to the appellant on 28.4.2009. The appellant immediately submitted copy of the order to all the concerned on 28.4.2009 itself, but received an order thereafter Document-3 dated 27.4.2009, by which the appellant was down graded in the seniority as he was treated as Assistant Grade-Ill, while on 24.2.2009 appellant was Accountant and employee of Grade-II. It is submitted that the status as on the date of order viz, 24.4.2009 be directed and the respondents be directed to act accordingly.

(3.) SHRI G.P. Singh, learned G.A. opposed the prayer. Shri Singh submitted that before communication of ad-interim writ on the respondents the order Document-3 was passed, so there is no necessity to revert the position and in case appellant succeeds he will get all emoluments as per entitlement.