RAM KRISHAN Vs. STATE OF H.P.

JUDGEMENT

(1.) BY means of this petition, Petitioner has sought the mainly the following relief(s):

(2.) AS a matter of fact, the Petitioner was a Junior Assistant in the Respondent -department and promoted on 23.7.1986 as Junior Editor against the OBC post, subject to the production of a fresh OBC certificate, as the certificate already furnished by him was undated.

(3.) LATER appeal filed by the Petitioner was dismissed upholding his reversion. Petitioner felt aggrieved by the impugned order of dismissing his appeal, as such filed another Original Application No. 1377 of 1992, challenging the order of the Appellate Authority. Finding a prima - facie case, learned Tribunal vide its order dated 12.11.1992 though stayed the reversion order, but vide order dated 7.7.2005, the aforesaid Original Application was also dismissed. Thus, the reversion order dated 27.6.1992 remained operative till 29.8.2005.