STATE OF M.P Vs. SHIVRAJ KISHORE PATHAK

JUDGEMENT

(1.) This Writ Appeal under Section 2(i) of M.P. Uchha Nyayalalaya (Khandpith Ko Appeal) Adhiniyam, 2005, taking exception to order dated 10.04.2007 passed in Writ Petition No.2366/2005 (S).

(2.) The Writ Petition in turn was directed against the orders dated 07.09.2001 and 05.07.2005 whereby the respondent No.1-petitioner was placed in TFAL (Tentative Final Allocation List) at serial No.43 and consecutively his allocation to the State of of Chhattisgarh.

(3.) Learned Single Judge, after considering the merit of the matter quashed the order dated 07.09.2001 and 05.07.2005 on the following findings: