STATE OF M.P. Vs. VINAY SHUKLA

JUDGEMENT

(1.) AS the common question of fact and law is involved in these writ petitions, they were heard analogously and are disposed of by this common order.

(2.) IN W.P. No. 13660/2008 (S) the petitioner -State of Madhya Pradesh has called in question the legality and propriety of the order dated 23 -10 -2008 (Annexure P -1) passed by the Central Administrative Tribunal (for short "the tribunal") in O.A. No. 518/2008 (Vinay Shukla vs. State of M.P. and another) whereby the application of the first respondent, Vinay Shukla, has been allowed with a direction to the petitioner -State Government to implement the Notification dated 24 -8 -2007 as well as directive issued on 15 -1 -2008.

(3.) IN W.P. No. 982/2009 (S), the petitioner, Vinay Shukla, who is respondent in the aforesaid two writ petitions, has prayed for a direction to the State of Madhya Pradesh to compensate the petitioner adequately and appropriately holding that the change of his cadre from his home State of M.P. to the newly created State of Chhattisgarh on 31 -10 -2000 (Annexure P/6) was void ab initio as noticed in the GOI Notification dated 24 -8 -2007. Be it noted, the original applicant, Mr. Vinay Shukla, had approached the Tribunal in connection with his grievance that despite the orders of the Central Government issued vide Notification dated 24 -8 -2007 as well as Advisory Communication dated 15 -2 -2008 the State Government of Madhya Pradesh was not giving effect to the same to join him in the State of Madhya Pradesh after his reallocation from Chhattisgarh Cadre to the M.P. Cadre and the Tribunal has allowed the said original application vide order dated 23 -10 -2008. The original applicant though had sought for review of the same but the same has also been rejected. However, State of Madhya Pradesh has moved this Court against the order of the tribunal dated 23 -10 -2008, which also forms the subject matter in aforesaid two writ petitions preferred by the State of M.P. Therefore, these writ petitions were heard and are disposed of by this singular order.