BISHAMBER NATH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this order I am deciding the writ petitions in which the petitioners have prayed for quashing of the order dated 28.3.1994 passed by the Excise and Taxation Commissioner, Haryana reverting the petitioners from the posts of Taxation Inspectors.

(2.) A brief narration of facts of CWP No.4517 of 1994 is sufficient for the purpose of this decision.

(3.) Petitioner No.1 (Bishamber Nath) joined service as a Clerk on 2.7.1965 b the Excise and Taxation Department, Haryana on the basis of his appointment made pursuant to the regular selection by the Subordinate Services Selection Board, Haryana. He was promoted as Assistant some time in the year 1980. On 20.6.1988, he was further promoted as Taxation Inspector on ad hoc basis. Petitioner No.2 - Gopi Chand joined service as a clerk on 15.1.1970. He was promoted as Assistant in the year 1987 and then as Taxation Inspector on ad hoc basis with effect from 3.4.1989. These petitioners and petitioners in other writ petitions have by now worked as Taxation Inspectors for the last five years to six years and all of them have been reverted to the ministerial posts, namely, Assistants/Senior Assis- tants/S.S.S./Accountants.