RAJENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition was filed by one Shri Rajendra Singh making a grievance against the order dated 15. 7. 2004 (Annexure- 2 to the writ petition) by which he was reverted from the post of Administrative Officer (Group-A Gazetted) to that of Assistant Administrative Officer (Group-B) with effect from 19. 8. 2003. The petitioner said Shri Rajendra Singh expired on 24. 10. 2006 while in service and as such, the writ petition is being pursued by his wife Smti. Maya Devi, whose name has been substituted in place of the original petitioner vide order dated 21. 1. 2008.

(2.) THE petitioner was promoted as Civilian Officer Grade-II by Annexure-1 notification dated 4. 2. 1997. In the order of promotion, it was stated that he would be on probation for a period of two years from the date of assumption of charge of the promotional post.

(3.) FROM the materials on record, it appears that his period of probation was extended from time to time, the last extension being up to 18. 8. 2003 by order dated 30. 10. 2002. By the time, the period of probation was extended up to 18. 8. 2003, the petitioner had put on more than 6 years of service in the promotional post.