GIRJA RAINA Vs. STATE

JUDGEMENT

(1.) PETITIONER has filed this writ petition for quashing Forest Order No. 27 of 2005 dated July 23, 2005 whereby she was reverted to her parent department to work as Junior Assistant with the Director, Department of Social Forestry.

(2.) THE case set up by the petitioner in her writ petition is that, having been promoted as Senior Assistant and allowed to work as in -charge Head Clerk with the Director Department of Social Forestry, she had acquired a right to the promotional post and the order impugned in the writ petition, reverting the petitioner as Junior Assistant, a post inferior to the one which she had held earlier in the borrowing department, was bad in law.

(3.) JUSTIFYING the order impugned in the writ petition, respondents have submitted that the petitioner had been allowed to work as in -charge Senior Assistant in a Centrally sponsored scheme in the erstwhile Social Forestry Project and on the closure of the project by the Government of India, the petitioner was repatriated to her parent department as Junior Assistant, the substantive post which she was holding and her working as in -charge senior Assistant in the project, would not give her any right to promotion as Senior Assistant.