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Judgment
Hon’ble Shri Bibhu Datta Guru, Judge
Order on Board
By the present petition, the petitioner has prayed for following reliefs:-
“10.1That this Hon'ble Court may kindly be pleased to call for the entire records pertaining to the case of the petitioner.
10.2That, this Hon'ble Court may kindly be pleased to quash/set-aside the impugned attachment order dated 13.10.2026 (Annexure P/1), issued by respondent no. 6 i.e. Executive Engineer, Rural Engineering Service, Division Mohla, District Mohla Manpur Ambagarh Chowki, C.G., in the interest of the justice.
10.3That, this Hon'ble Court may kindly be pleased to direct the respondent authorities to permit the petitioner to continue discharging his duties at his substantive place of posting i.e. Sub Divisional Office, Rural Engineering Services, Sub-Division Ambagarh Chowki,, District Mohla Manpur Ambagarh Chowki, C.G., with all consequential benefits, in the interest of the justice.
10.4That, any other relief which the Hon'ble Court may deemed fit and proper also be granted to the petitioner, in the interest of justice.”
Learned counsel for the petitioner submits that the impugned order dated 13.10.2026 assigns the charge of the post of Sub-Divisional Officer (S.D.O.), Rural Engineering Services, Sub-Division Manpur, District Mohla-Manpur-Ambagarh Chowki, to the petitioner on the ground that one Sagar Kumar Shende, Assistant Engineer, RES, Division Mohla, has been relieved from Mohla. Learned counsel contends that the reason assigned in the impugned order is self-contradictory, inasmuch as, while the order records that the said Sagar Kumar Shende has been relieved from Mohla, it simultaneously assigns the charge of Sub-Division Manpur to the petitioner on the basis of the said relieving. Learned counsel further submits that the petitioner has already been relieved from his earlier place of posting, i.e., Ambagarh Chowki, and the said relieving order is under challenge in a separate writ petition bearing WPS No. 7388/2026. Hence, the assignment of the charge of Sub-Division Manpur to the petitioner, vide the impugned order, is bad in law.
Learned counsel for the respondents, on instructions, places reliance on the order dated 22.04.2026 and submits that Sagar Kumar Shende, Assistant Engineer, was holding the charge of Sub-Division Manpur in addition to his duties at Division Mohla. Learned counsel further submits that, upon the relieving of Sagar Kumar Shende from the charge of both Division Mohla and Sub-Division Manpur, the charge of Sub-Division Manpur was assigned to the petitioner owing to administrative exigencies. Accordingly, learned counsel contends that no illegality or infirmity can be attributed to the impugned order (Annexure P-1).
I have heard learned counsel for the parties, perused the pleadings and documents.
Having considered the submissions advanced by learned counsel for the parties and upon perusal of the material available on record, it appears that Sagar Kumar Shende, Assistant Engineer, Rural Engineering Services, Division Mohla, was also holding the charge of Sub-Division Manpur. Upon his being relieved from the charge of Division Mohla as well as Sub-Division Manpur, the charge of Sub-Division Manpur was assigned to the petitioner owing to administrative exigency. Therefore, no illegality is found in the impugned order warranting interference by this Court.
Accordingly, the writ petition is dismissed.