(1.) PRAYER in the writ petition is to quash the order of reversion dated 7. 3. 1995 reverting the petitioner from the post of Typist to the post of Record Clerk and the consequential order passed by the third respondent dated 8. 3. 1995 and the further order passed by the 4th respondent dated 13. 3. 1995 and for a direction to retain the petitioner as Typist in any one of the Town Panchayat in Villupuram District.
(2.) THE brief facts necessary for disposal of the writ petition are that the petitioner was appointed as Record Clerk on 30. 5. 1986 and after due selection he was posted at the Office of the Town Panchayat, Ulundurpet. The period of probation as Record Clerk of the petitioner was declared as on 30. 5. 1988 by the proceedings of the competent authority dated 12. 8. 1988. The post of Record Clerk and Bill Collector being interchangeable, the petitioner was posted as Bill Collector at Kattumannarkoil Town Panchayat on 24. 10. 1990. The petitioner served as Bill Collector in the said Town Panchayat for ten months till August 1991. The petitioner was appointed as Typist and posted at Chinnaselam Town Panchayat and later she was transferred to Ulundurpet Town Panchayat and she joined there on 26. 3. 1992. While serving as Typist in Ulundurpet Town Panchayat, the impugned order dated 7. 3. 1995 was served on the petitioner on 16. 3. 1995, reverting the petitioner as Record Clerk.
(3.) THE reason stated in the impugned order dated 7. 3. 1995 is that the petitioner was promoted from the post of Record Clerk to Bill Collector and then as Typist, contrary to the existing rules and therefore he was reverted, transferred and posted as Record Clerk in the existing vacancy at Parangipettai Town Panchayat on administrative reasons and seniority would be maintained in Villupuram District. The said order of reversion was stayed by the Tribunal on 20. 4. 1995 initially for four weeks, which was extended until further orders on 4. 5. 1995. Thus, the petitioner is serving in the promoted post all these years.