RAVINDRA NATH UPADHYAY Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) The petitioner is aggrieved against the order dated 27.4.2000, passed by the State Government reverting the petitioner from the post of Additional Commissioner, Trade Tax to the post of Deputy Commissioner. The petitioner challenged this order of reversion before the U. P. Public Service Tribunal (hereinafter called as "the Tribunal") which dismissed his claim application by judgment dated 19.11.2001. Both these orders have been impugned in this writ petition.

(3.) The case of the petitioner is that a Departmental Promotion Committee (hereinafter called as 'the D.P.C.') was held in the year 1998 for promotion to the post of Additional Commissioner. The petitioner was considered and recommended by the D.P.C. for promotion. Accordingly, he was promoted to the post of Additional Commissioner vide order dated 16.10.1998. It is contended by the petitioner that he has been reverted to the post of Deputy Commissioner by order dated 27.10.2000 (Annexure-7 to the writ petition) arbitrarily and without giving any opportunity of hearing.