NAVIN SINHA,J. - (1.) Leave granted.
(2.) The appellant is aggrieved by his order of reversion dated 09.08.2007 from the post of Bill Clerk to that of Khalasi. The High Court declined interference with the same and thus the present appeal.
(3.) The appellant was appointed as a Bill Clerk on 03.02.1981. After passing the departmental examination and having completed 18 years of service, he staked a claim for grant of senior level grade. The respondents then issued a show cause notice to him on 03.07.2006 that he had secured appointment as a Bill Clerk by fraudulent methods and suppressing the fact that he did not possess the requisite qualification for the post, and was thus liable to be reverted. In his reply dated 12.07.2006, the appellant asserted that he was appointed after verification of his educational qualifications and qualifying in the written examination followed by an interview. He had not indulged in any fraud or suppression. There had been no complaints against him in discharge of duties as a Bill Clerk. The impugned order without considering the cause shown, simply recited "after careful consideration " and rejected the cause shown without reasons.;