AMAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) THE relief claimed in this petition is for quashing order dated June 27, 2005 (P-2) reverting the petitioner from the post of Accountant to that of Clerk. THE stand taken by respondents No.1 and 2 in para 5 of the preliminary submission of the written statement is that on availability of the posts, the petitioner has been promoted to the post of Accountant vide order dated July 15, 2005. It has further been disclosed that with regard to the pay and allowances of reversion period, a request has been sent to the Government to sanction a provisional post for the period March 1, 2005 to July 24, 2005. In view of the above, the instant petition has been rendered infructuous and is dismissed as such.