ANIL MEHRA Vs. AJMER SINGH

JUDGEMENT

(1.) This Civil writ petition filed by Bhag Singh, Head Analyst of the Directorate of Food and Supplies Department, Punjab, against the State of Punjab through the Secretary to Government, Punjab, Food and Supplies Department, respondent No. 1, the Director, Food and Supplies, Punjab, respondent No. 2, the Rattan Chand Anmol, Respondent No. 3, had been finally allowed by A.L. Bahri, J. by his judgement dated 31st March, 1989. Later on, when C.M. No. 11721-A of 1989 for review of the said judgment was made by respondent No. 3 on the ground that he was not served in the writ petition, the learned Judge recalled his judgement dated 31st March, 1989, and set aside the same on 8th Sept., 1989. Resultantly, the case has been listed for de novo hearing before me.

(2.) Briefly stated, Bhag Singh, Head Analyst, office of Food and Supplies Controller, Ferozepore, challenges in this petition, filed under Articles 226/227 of the Constitution, orders Annexure P/5 and P/6, dated Jan. 18/19, 1988, vide which he was reverted as Junior Analyst and respondent No. 3 Rattan Chand Anmol was promoted as Head Analyst.

(3.) Bhag Singh petitioner was recruited as Sub inspector in the Food and Supplies Department, Punjab, in 1970. He is a Graduate in Arts (B.A.). In 1973, he was promoted as Junior Analyst vide order copy Annexure P/1. In 1974, he was posted as Inspector vide order Annexure P/2. Thereafter, on July 22, 1986, vide order Annexure P/3, he was promoted as Head Analyst. Respondent No. 3 Rattan Chand Anmol challenged this order by filing an appeal. The appeal was allowed vide order Annexure P/5 dated Jan. 19, 1988, by the Secretary to Government, Punjab, Food and Supplies Department. In consequence order Annexure P/6 was issued on that very day reverting the petitioner and promoting Rattan Chand Anmol.