- (1.) RAKESH Tiwari, J. Heard the learned Counsel for the parties and perused the records.
(2.) THE petitioner has challenged the orders dated 23-1-90 and 31-1-90, Annexures 16 and 19 to the writ petition and the lists prepared on behalf of respondent No. 1, Annexures 4, 12 and 14 to the writ petition. The petitioner was initially appointed as Copyist Sadar on 12-10-1950 in Collectorate, Farrukhabad and worked there till 10-5-1952. Thereafter after a break of 69 days, he was again appointed as Extra Copyist on 19-7-1952. Vide G. O. No. P. 8690/ii-C-54-1961, dated 29-9-1967 the petitioner joined as Clerk in Farrukhabad Judgeship. The petitioner was posted as Sadar Munsarim on 23-1-1990 in the Court of II Additional District and Sessions Judge, Farrukhabad in pay-scale of Rs. 1,400-2,300 but on 31-1-90 respondent No. 1 reverted him without any opportunity in the pay-scale of Rs. 1200-2040 showing Sri Uma Shankar Mishra as senior to him in different lists prepared on behalf of respondent No. 1 and as such it is alleged that petitioner's reversion is against the principles of natural justice. It is further alleged that the petitioner was entitled to be appointed on the post of Senior Administrative Officer in Farrukhabad Judgeship as he had completed 40 years of service at the time of filing the present writ petition i. e. 14-3-1990.
(3.) THESE questions are pure questions of fact and require appreciation of oral and documentary evidence for deciding the dispute and establishment of his legal rights by the petitioner. Counter and rejoinder affidavits have been exchanged between the parties and I have perused the same.;