RAKESH TIWARI, J. - (1.) CIVIL Misc. Application No. nil/2015 is allowed and Vinod Kumar Singh is permitted to be impleaded as respondent no. 4 in the present petition.
(2.) HEARD counsel for the parties and perused the record.
(3.) IN the present writ petition, the petitioners have challenged order dated 20.1.2015 appended as annexure no. 5 to the writ petition, by which both the petitioners working on the post of Additional State Radio Officer in police department, have been reverted to the post of Assistant Radio Officer. Assailing the impugned order of reversion, learned counsel for the petitioners contends that both the petitioners were granted promotion to the post of Additional State Radio Officer vide order dated 15.7.2010 appended as annexure no. 4 to the writ petition. Their promotion was a regular promotion through Public Service Commission, but by the order impugned passed by the State Government, they have been reverted back to the post of Assistant Radio Officer in utter disregard to the principles of natural justice without any notice to show cause or any opportunity of hearing to them, hence the order impugned is liable to be set aside in the facts and circumstances of the case.;