Madhya Pradesh High Court
Dharm Raj Pandey vs The State Of Madhya Pradesh on 20 December, 2012
Writ Appeal No.1095/2012
20/12/2012
Shri O.P.Dwivedi, Advocate for the appellants.
Shri Jaideep Singh, Dy.G.A., for respondents-State.
Learned counsel appearing for the appellants submitted that the appellants being daily rated employees can not be transferred in view of the law laid down by the Division Bench of this Court in Ashok Tiwari vs. Madhya Pradesh Text Book Corporation and other (W.P.No.1967/2003).
It is submitted that the wrong facts were stated in the reply, while real position is different.
In view of the aforesaid, Shri Jaideep Singh, learned Dy. Government Advocate is directed to file reply in the matter within two weeks.
Be listed for hearing along with W.A.No.1119/2012 for analogous hearing.
Till next date of hearing, status-quo as on today in respect of the posting of appellants be maintained by the respondents.
CC as per rules.
(Krishn Kumar Lahoti) (Smt.Vimla Jain)
JUDGE JUDGE
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