P. Sam Koshy, J
1. The challenge in the present Writ Petition is to the order Annexure P/1 dated 31.08.2019 whereby the respondent No. 3 has canceled the joining
given by the petitioner at Government High School, Ruda Block and District Durg.
2. According to the petitioner he is substantively a teacher in the 'E' Cadre and he has been treated to be a teacher in 'T' Cadre. The joining of the
petitioner seems to have been canceled which is perse illegal.
3. Given the aforesaid facts and circumstances, particularly, taking note of the fact that petitioner has already has been given joining at Government
High School, Ruda District Durg vide its transfer order dated 22.08.2019, prima facie, the impugned order seems to be bad in law. Accordingly, let
petitioner make a fresh representation to the respondent No. 2 & 3 who in turn shall consider the entire facts and circumstances of the case
particularly the fact that petitioner substantively is a teacher in the E Cadre and take an appropriate decision preferably within a further period of 45
days from the date of receipt of copy of this order and the respondents would also have the liberty to correct any error which has crept in.
4. Till the decision is taken on the representation of the petitioner, there shall be stay of the effect and operation of the impugned order Annexure P-1
dated 31.08.2019 and the petitioner would be permitted to continue discharging his duties at the Government High School, Ruda, District Durg.
5. With the aforesaid observations, the writ petition stands disposed of.
