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Judgment
Heard Mr. A.N. Pandey, learned counsel for the petitioner. Also heard Mr. H.S. Ahluwalia, learned Deputy Advocate General appearing for
respondents No. 1 to 6.
This appeal is presented against the order dated 14.01.2022 passed by the learned Single Judge in WPS No. 6704 of 2021, whereby the learned
Single Judge has dismissed I.A. No. 01 of 2021, by which prayer was made for interim relief of stay of an order dated 16.11.2021 issued by
respondent No. 3 â€" Collector / District Mission Coordinator, Rajiv Gandhi Siksha Mission, Surajpur.
By the said order, the respondent No. 7 was appointed to the post of Circle Coordinator (Cluster Academic Coordinator) of Circle â€" Devadhi
Block -Odagi, District â€" Surajpur. The appellant was posted as Circle Coordinator (Cluster Academic Coordinator) of Circle - Semara from
22.12.2011.
The substantive post of the appellant is Teacher (Panchayat).
It is the contention of Mr. Pandey that respondent No. 7 is junior to him and therefore, he ought not to have been appointed as Circle Coordinator
(Cluster Academic Coordinator).
Since the writ petition is pending consideration before the learned Single Judge, in order not to cause any prejudice to the parties, we would not like
to express our opinion on merits of the case.
The learned Single Judge, on exercising discretion, has rejected the prayer for interim relief. In the facts and circumstances of the case, we are of
the opinion that it is not a case where such refusal has caused irreparable loss and injury to the appellant or that the order on the face of it, is not
sustainable in law.
Taking that view, we find no merit in this appeal and accordingly, the writ appeal is dismissed.
Before parting with the records, noticing that no date has been given by the learned Single Judge for the next posting of the case, we direct the
Registry to list this case before the learned Single Judge having the roster on 23.02.2022.