AMARSING DAMANIYABHAI VASAVA Vs. SENAPATI

JUDGEMENT

(1.) Heard Mr. Gajendra P. Baghel, learned counsel for the petitioners and Ms. Surbhi Bhati, learned Assistant Government Pleader for the respondents.

(2.) In this petition, under Article 226 of the Constitution of India, the order of reversion dtd. 26/9/2019 passed by the respondents, by which, the petitioners have been reverted from the posts of Armed Assistant Sub Inspector to the posts of Armed Head Constable.

(3.) Mr. Baghel, learned counsel for the petitioners would submit that the order of reversion is illegal on the following grounds: