ANIL KUMAR TIWARI Vs. STATE OF M P

JUDGEMENT

(1.) THIS appeal is directed under Section 2(1) of M.P. Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam,2005 assailing the order dated 26.7.2011 in W.P. No.11889/11(s) by which a writ petition preferred by respondent No.9 was allowed and certain directions were issued to the respondents of writ petition, including the appellant herein. The grievances of the appellant are as under :-

(2.) FROM the perusal of the aforesaid order, it appears that no notice was issued to the appellant who was respondent No.8 in the writ petition. It is also clear that by order, the respondents No.3,4 and 5 have been directed to relieve the appellant from his present place of posting to the parent department immediately for giving his joining in the parent department. The learned Single Judge has also directed the respondent No.3,4 & 5 to comply with the order and the Secretary, Water Resources Department, Govt. of M.P. has been directed to ensure the compliance of the order.