TAKHATSINHJI CHHATRASINHJI CHAUHAN Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) Present petition is filed under Article 226 of the Constitution of India for quashing and setting aside the Order dated 23.12.2002, passed by respondent No.1, whereby the petitioners are reverted from the post of Assistant Traffic Inspector/Traffic Instructors (ATS/TI) to the post of Traffic Controller.

(2.) The facts enumerated from the memo of the petition are that the petitioners are the permanent employees working in respondent No.1 Corporation. Petitioners were working on the post of Traffic Inspector (TI)/Assistant Traffic Inspector (ATI) at their respective places till the date of passing of the impugned order. It is the case of the petitioners that they have been working under the RespondentCorporation since last 30 years. Initially, the petitioners were appointed as Conductors. Thereafter they were promoted to the post of Traffic Controller after following the due procedure of law.

(3.) The petitioners were assigned the work of Assistant Traffic Inspector and in fact the respondents were taking work of ATI from the petitioners since last about 67 years on temporary basis. The post of Traffic Controller is the feeder cadre post for promotional post of Assistant Traffic Controller.