KRISHAN KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The present petition under Articles 226 and 227 of the Constitution of India has been filed by the petitioner-Krishan Kumar Sub Inspector, for the issuance of a writ of certiorari for quashing the order dated July 1, 1999, whereby the petitioner has been ordered to be reverted from the post of Sub Inspector to the post of Assistant Sub Inspector.

(2.) Certain facts may be noticed.

(3.) Upon a notice issued to the respondents, they have put in appearance. A written statement has been filed on behalf of respondent No. 3. The claim of the petitioner has been contested.