KHAZAN CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was appointed as Station Master for mini train vide Office Order No.38 dated the 25th of February, 1992. The order reads as under:-

(2.) On the 8th of January, 1994, the petitioner was reverted to his original post. The order reads as under:-

(3.) The third respondent gave a notice on the 5th of January, 1994 and that was served on the petitioner on the 6th of January, 1994. Without awaiting any reply, the order was passed on the 8th of January, 1994 reverting the petitioner.