- (1.) This petition seeks quashing of order dated 24.09.2007, Annexure P.3, whereby the petitioner has been required to swap his position with respondent No. 4 in the same notice.
(2.) Contention raised is that has been done at the instance of Agriculture Minister.
(3.) We do not find merit in the petition. It is well-setteled that persons against whom allegations of malafides are alleged, must be party to the proceedings. Reference may be made to judgment of the Hon'ble Supreme Court in Medley Minerals India Ltd. V/s. state of Orissa, 2004 12 SCC 390. In the present case, allegations of malafides have been made against the Agriculture Minister without impleading him as a party. It is further well-setteled that no government servant has any legal right to be posted at a particular place.;