BACHU SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner seeks quashing of the impugned order, Annexure P-12, dated 14.12.2015, by which he has been reverted to the post of Fireman, from that of Assistant Fire Operator.

(2.) Learned counsel for the petitioner has argued at length with regard to the petitioner being allowed to continue on the post he was promoted to, (Assistant Fire Operator), from which he has been now reverted vide the impugned order, on account of the fact that the adverse remarks against respondent no.4, Chanderkant, have been expunged by the competent authority (though the punishment of stoppage of one annual increment with temporary effect has been maintained) and consequently, the said respondent is to be promoted to the post.

(3.) It is not denied by the petitioner that respondent no.4 is senior to him in service as a Fireman, and that the said respondent was not considered for promotion at the time when the petitioner was promoted on 07.10.2013 (vide the order Annexure P-5), because at that time respondent no.4 had an entry of doubtful integrity in his ACRs (which has now been expunged as already noticed).