MAHANAND Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The petitioner's grievance is that by the impugned order of 13.06.2012, he was sought to be reverted from the post of Assistant SubInspector (ASI) to Head Constable.

(2.) Admitted facts of the case are that the petitioner joined in the Central Industrial Security Force (CISF) under the Sports Quota on 11.01.1992. He was subsequently promoted as Head Constable in 03.01.2000 on out of turn basis in accordance with the CISF Rules & Regulations. He was subsequently promoted as ASI with effect from 21.06.2010. By the order dated 13.06.2012, the respondent CISF sought to revert him. The reversion order was premised on an error in the PSL number of the petitioner. Instead of his correct PSL No.22907A, the promotion was premised on PSL No.12907A. This is apparent from the following extract of the impugned reversion order:-

(3.) When the petitioner approached this Court, an interim order was made on 10.07.2012, directing the respondents not to give effect to the reversion order.