OM PARKASH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) The main challenge in the present writ petition is to the order dated 17.07.2012 (Annexure P-9) through which the petitioner was ordered to be reverted from the post of Clerk to the post of Peon. The ground on which the petitioner was sought to be reverted was that as per the Haryana Financial Commissioner's Office (Group-C) Service Rules, 1998 (hereinafter referred to as the "Rules" ), he was not matriculate with English and that being the requirement under the Rules, the order of reversion was passed.

(2.) The facts in brief, which are not in dispute are that the petitioner joined as a Peon in the Office of the Financial Commissioner Haryana on 01.12.1997. He had passed his Matriculation examination on 12.06.1989 and has also done training in the trade of Steno in Hindi. On 01.02.2010, the petitioner was promoted to the post of Clerk, subject to the approval of Haryana Staff Selection Commission, Panchkula. As his promotion was subject to the approval of the Haryana Staff Selection Commission, on 20.10.2010, the Commission recommended the appointment of other employees but the promotion of the petitioner was not approved.

(3.) Resultantly, after issuance of show-cause notice and consideration of the reply filed by the petitioner, the order of reversion dated 17.07.2012 was passed.