JOGINDER SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Notice of motion was issued. Respondents have been served. Separate written statements on behalf of the State and the private respondents have been filed. With the consent of counsel for the parties, the case is being disposed of finally at the motion stage.

(2.) In this case, petitioner has challenged his order of reversion (Annexure P/5) from the post of Senior Assistant to the post of Steno-typist passed by the Principal Chief Conservator of Forests, Punjab vide office Order No. 254/PCFF dated 19.9.1991, Annexure P/5 to the writ petition.

(3.) The facts, briefly stated, are as under: