1999 ALL. L. J. 2358 ::(1999) 4 All WC 2842 ::(2000) 1 SCT 787 ::(1999) 8 ServLR 661 ::(1999) 3 UPLBEC 1885

Allahabad High Court

Hon'ble Judge(s): D. K. Seth , J

Constitution of India , Art.226— Reversion - Writ petition against - Maintainability - Petitioner initially engaged on daily wage basis as Baildar - His designation changed from Baildar to Helper - Post of Helper not a post higher or promotional post - No question of reversion arises when petitioner once again was posted as Baildar - Writ petition, not maintainable. (Para 4 5)