SOHAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This petition under Articles 226/227 of the Constitution of India has been filed praying for issuance of a writ in the nature of certiorari quashing order dated 30.9.2010, endorsed on 14.10.2010 (Annexure P-5), vide which the petitioner has been reverted from the post of S.S. Master to the post of E.T.T. Teacher. Challenge is also to order dated 20.10.2010 (Annexure P-7) whereby the petitioner has been posted in Government Elementary School, Rajapur, Block Dera Bassi-2, District Mohali.

(2.) The sequence of events indicate that the respondents sought service record of teachers for promotion to the posts of S.S. Masters, who were appointed on regular basis as E.T.T. Teachers up to 11.12.2001. It is the conceded position that by inadvertence, the name of the petitioner was forwarded who, however, had been appointed on 8.5.2002. Realising the mistake, the respondents issued a show cause notice to the petitioner, afforded him an opportunity of hearing and, thereafter, reverted the petitioner to the post of E.T.T. Teacher.

(3.) Learned counsel for the petitioner contends that once the petitioner had been promoted, he could not have been demoted. However, on a query of the court, learned counsel for the petitioner concedes that no person junior to the petitioner has been promoted. In such circumstances, I find that the civil rights of the petitioner have not been adversely affected.