I.P. PREMAVANI Vs. PRINCIPAL DISTRICT JUDGE, CHITTOOR

JUDGEMENT

(1.) Challenging an order of reversion from the post of Senior Assistant to the post of Field Assistant, the petitioner has come up with the above writ petition.

(2.) Heard Mr.Chetluru Srieenivas, learned counsel for the petitioner. Mr.Swaroop Oorilla, learned Standing Counsel takes notice for the Registry.

(3.) The petitioner was originally appointed as a Field Assistant on 04.05.2009. She was promoted as Senior Assistant on 30.04.2014 and the promotion was regularized by order dated 27.03.2015 with effect from the date of promotion, namely, 30.04.2014. The petitioner was also declared, by the proceedings dated 24.03.2016 to have successfully completed the probation in the post of Senior Assistant with effect from 04.05.2015.