- (1.)Leave granted.
(2.)Matter heard finally as counsel on either side, who were ready to argue the matter, made a specific request in this behalf.
(3.)The instant appeal arises out of the judgment dated July 10, 2012 rendered by the Division Bench of the High Court of Madhya Pradesh whereby writ appeal filed by the appellants herein has been dismissed and the order of the learned Single Judge passed in the writ petition, which was preferred by the respondent herein, has been affirmed. The learned Single Judge of the High Court had allowed the writ petition of the respondent in which challenge to the order dated November 25, 2006, whereby the respondent was reverted from the post of Agriculture Development Officer (for short, 'ADO'), was laid. The learned Single Judge held that such a reversion was bad in law and quashed the same with the directions to the appellants herein to restore the promotion of the respondent as ADO from the date he was promoted to the said post, with all consequential benefits.