SUNDER DASS AHUJA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Is the action of the respondents in ordering the reversion of the petitioners in these writ petitions from the posts of Multipurpose Health Supervisors to those of Laboratory Attendants legal and valid ? This is the short question that arises for consideration in these five writ petitions which have been listed together for hearing. Counsel for the parties have referred to the facts as averred in C.W.P. No. 12319 of 1991. Those may be briefly noticed.

(2.) The petitioner was appointed as a Basic Health Worker on December 17, 1963. While working as such, he was given training for the post of a Laboratory Assistant. Vide order dated January 3, 1969, he was promoted to the post of Laboratory Assistant. Thereafter, the petitioner was deputed for training as a Sanitary Inspector in the year 1972. Having completed the training, the petitioner was appointed as a Health Inspector vide order dated April 29, 1977. A copy of this order has been produced on record as Annexure P.1 with the writ petition. The reappointment was made on purely ad hoc basis. The petitioner could be reverted to his original post "without assigning any reason or a notice...." In pursuance to this order, the petitioner joined as an Inspector on May 13, 1977.

(3.) In the year 1989, after revision of pay scales, the pay of the petitioner was fixed in the revised scale. Copies of the orders passed in this behalf have been produced as Annexures P.3 and P.3A. Apprehending reversion, the petitioner approached this court through this petition under Article 226 of the Constitution with a prayer that the action of the respondents in proceeding to revert him from the post of Health Inspector (which had since been redesigned as Multipurpose Health Supervisor), be declared as illegal.