MOHAMMAD IBRAHIM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Mohammad Ibrahim, appellant in this appeal entered service in the Public Works Department of the State of Hyderabad as a Sub-Overseer. In December, 1950, he was promoted to the post of a Supervisor. He was later promoted on November 23, 1963, as Assistant Engineer but was reverted on April 23, 1965 to his substantive post of Supervisor. The appellant filed a petition in the High Court of Andhra Pradesh for a writ quashing the order of reversion. Obul Reddy, J., dismissed the petition holding that the order of reversion was made on administrative grounds and the appellant being only a temporary employee and the emergency during which he was promoted as Assistant Engineer having ceased he could lawfully be reverted to substantive post. In appeal under the Letters Patent, the High Court confirmed the order passed by Obul Reddy, J., holding that the order of reversion did not amount to imposition of punishment. The High Court also held that merely because for administrative exigencies persons who were junior to the appellant in service were retained and the appellant was reverted did not amount to infringement of the guarantee of the equal protection under the Constitution. In the view of the High Court the appellant was reverted because his work was not found satisfactory and since the order on the face of it did not involve any penal consequences there was no violation of Article 311 or Article 14 of the Constitution.

(2.) The order reverting the appellant to the post of Supervisor does not involve any penal consequences nor does it cast any stigma upon the appellant. There was no violation of the protection of Article 311 of the Constitution, merely because the appellant was not given an opportunity to explain why he should not be reverted. Mr. Garg, for the appellant contends that the appellant had averred in the petition that the order was made with a view to harass the appellant because he had charged some officers of the Department with corruption, but the Trial Court did not consider that plea, and the High Court in appeal after referring to that plea also did not deal with it. Counsel says that since the appellant had no fair trial of his case the order is liable to be set aside.

(3.) There is no reference in the order passed by Obul Reddy, J., to the plea that the order was made mala fide raised by the appellant in his petition. The High Court in appeal observed in the course of the judgment: