Surjeet Shrivastava vs Chief Executive Officer
2021 Latest Caselaw 4556 MP

                                                              1                            WP-15697-2021
                                The High Court Of Madhya Pradesh
                                           WP-15697-2021
                                    (SURJEET SHRIVASTAVA Vs CHIEF EXECUTIVE OFFICER AND OTHERS)

                      1
                      Jabalpur, Dated : 23-08-2021
                               Heard through Video Conferencing.
                               Shri Amit Seth, learned counsel for the petitioner.
                               Petitioner has filed this writ petition challenging order dated
                      06.08.2021.
                               Counsel appearing for the petitioner submitted that petitioner is

                      contractual employee and he is appointed as Draftsman at Narsinghpur. As
                      per the contract services of petitioner at Narsinghpur, he cannot be
                      transferred and further be directed to execute a new contract at the transfer
                      place. It is submitted that the case of petitioner is covered by judgment
                      passed by this Court in W.P. No.8931/2020 on 06.08.2020.
                               Issue notice to the respondents on payment of process fee within

seven days.

Notices be made returnable within a period of four weeks. In view of the aforesaid submission made by learned counsel for the

petitioner, impugned order dated 06.08.2021 shall remain stayed till the next date of hearing.

Certified copy as per rules.

                                                                                  (VISHAL DHAGAT)
                                                                                       JUDGE


                      Tabish




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Digitally signed by MOHD TABISH KHAN Date: 2021.08.24 17:47:54 IST