JASPAL DHAMI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This writ petition is directed against the order of the Punjab Government dated 18th March, 1985, Annexure p. 13, whereby the petitioner Labour-cum-Conciliation Officer, Class II, was reverted to the post of Labour Inspector, Grade-I. The brief facts of the case are as follows :

(2.) The petitioner was appointed as Labour Inspector Grade-I on 15th December, 1973, vide Annexure p.l. The petitioner was promoted as Labour-cum-Conciliation Officer in grade of Rs. 825-1580 on adhoc basis for a period of six months or till - his services are regularised by the Public Service Commission with immediate effect. The petitioner has taken the stand in para 9 of the writ petition that he was reverted on the basis of two confidential reports for the years 1974-75 and 1976-77.

(3.) The State has filed written statement through Shri H.S. Bains, Deputy Secretary to Government, Punjab, Departments of Labour and Employment. Public Service Commission has filed written statement through its Under Secretary. It has been admitted in para 9 of the written statement filed by the Public Service Commission that his case was considered on the basis of the Confidential Reports for the years 1974-75 and 1976-77. The State in its written statement has justified the order of reversion. It is further admitted by the State that the petitioner was reverted because the Commission found him unsuitable on the basis of adverse reports. The petitioner vide C.M. No. 10460 of 1989 prayed for placing on record the order Annexure p. 17, dated 2.12.1988, whereby the remarks for the year 1976-77 have been expunged. This application was allowed on 6.6.1989.