DR. S.M. CHATURVEDI Vs. MINISTRY OF RAILWAY AND OTHERS
LAWS(ALL)-1982-9-90
HIGH COURT OF ALLAHABAD
Decided on September 30,1982

Dr. S.M. Chaturvedi Appellant
VERSUS
Ministry Of Railway And Others Respondents

JUDGEMENT

N.N.Sharma, J. - (1.) The petitioner sought a direction in the nature of certiorari to quash the order dated 4-8-1982 of demotion passed by respondent No. 2 (General Manager North Eastern Railway, Gorakhpur) against the petitioner by which the petitioner was demoted to the post of Assistant Divisional Medical Officer from the post of Divisional Medical Officer ; mandamus is also sought commanding the respondents not to revert the petitioner from the aforesaid post of Divisional Medical Officer to the post of Assistant Medical Officer, North Eastern Railway Hosiptal, Izatnagar, Bareilly ; costs of this petition were also claimed.
(2.) The petitioner alleged that he was appointed as Assistant Surgeon Grade I in the scale Rs. 335-650 on 20th June, 1961 in the Central Railway after due selection by Railway Service Commission as he was a specialist being M. S. with subject (Orthopaedics) and had advanced training the said subject. So he was given three advance increments at the time of his appointment. He was promoted as Assistant Medical Officer, Class-TI on 12-7-1965 in scale (Rs. 700-1600).
(3.) He was transferred to North Eastern Railway Administration in February, 1980. Both these administrations are controlled by Railway Board New Delhi.;


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