K K PADMAKUMAR Vs. P SASIKALA

JUDGEMENT

(1.) Has the learned single judge erred in accepting the request of the respondents for reversion from the posts of Information Assistants to those of Upper Division Clerks in the Tourism Department This is the short question that arises for consideration in these three appeals.

(2.) Counsel for the parties have referred to the facts as averred in O. P. No. 20331/1998. These may be briefly noticed.

(3.) Respondents 1 to 3 had joined service as Lower Division Clerks in the year 1986-87. They were promoted as Upper Division Clerks in the year 1989. In June 1993 they were promoted to the posts of Information Assistants. While they were working as such, the Department has issued an order dated August 19, 1999 certifying that they had successfully completed their period of probation. Vide order dated December 30, 1999 it was ordered that the order of 'provisional promotion' as information Assistant shall be treated as one of appointment by transfer.