P VENKATA RAO Vs. STATE OF MYSORE

JUDGEMENT

(1.) In all these cases, the prayer is to quash the orders of reversion whereby the petitioners have been reverted from the position of Tahsildar, Deputy Tahsildar or Taluk Sheristedar, as the case may be, to the lower position of Taluk Sheristedar or First Division Clerk. In one of the cases there is a prayer to quash a certain Gradation List. That, however, makes no difference to the general position that the main grievance is furnished by the impugned order of reversion.

(2.) It is necessary first to summarise the events and circumstances leading to the impugned reversions.

(3.) All the petitioners belong to the Mysore Division of the Revenue Department of the State Government. At the time of the Reorganisation of States, 1-11-1956, they were all in the cadre of First Grade Division Clerks or equivalent cadre of First Grade Revenue Inspectors. There was no difference in status between the two, the only difference being that the person working in the ministerial section is called the clerk and the person working in the executive section is called the Revenue Inspector.