REENA PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) THE appellant was appointed as a Junior Clerk. By an order dated 13. 07. 1989 she was promoted on officiating basis to the post of Stenographer. By the impugned order dated 28. 04. 1990 the officiating promotion of Stenographer has been cancelled and she was reverted to the post of Junior Clerk. Aggrieved thereby, the appellant approached the Tribunal.

(2.) THE Tribunal quashing the order of reversion, in our view, erroneously, and directed the reinstatement of the appellant with back wages.

(3.) WE see no merit in this appeal and same is accordingly dismissed. CIVIL APPEAL NO. 2323 OF 2002