SAGAR SINGH THAKUR Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by order dated 27.9.2019 whereby respondent No.6 has been given the charge of the post of Superintendent of

(2.) According to the petitioner, he is working as Assistant Teacher and vide order dated 28.2.2018 he was given additional charge of the post of Superintendent of aforesaid Ashram' till further orders. The Commissioner, Tribal Development has issued the circular dated 13.9.2017in respect of posting of Superintendent in the hostels of SC/ST/OBC Class. As per Clause 2 of the circular, the Assistant Teacher Grade-2 and Superintendent belonging to SC/ST/OBC Class be only posted as Superintendent in the hostels.

(3.) Shri Manav, learned counsel appearing for the petitioner, submits that respondent No.6 is Sahayak Adhyapak which is equivalent to "Samvida Shikshak Grade-3", therefore, he cannot be posted as Superintendent of aforesaid 'Ashram', hence the impugned order is liable to be set aside. He further submits that by the impugned order, respondent No.6 has been posted as Superintendent, but there is no order for the posting of the petitioner, therefore, he cannot be directed to handover the charge to him.