Pradeep Kumar Singh Baghel, J. - (1.) The petitioner is a class-IV employee in the office of the District Magistrate, Unnao. He has instituted this writ proceeding for issuance of a writ of certiorari to quash an order passed by the District Magistrate dated 27th June, 2013 whereby he has been reverted to lower scale and his salary from 12.05.1993 to 14.03.1995 has been denied on the ground of no work no pay.
(2.) A brief reference to the factual aspects would suffice.
(3.) The petitioner is a class-IV employee and earlier he was the President of the Class-IV Employees' Union also. He was transferred vide order dated 31.08.1991 from Unnao to Tehsil - Safipur. Later, he moved an application for modification of his transfer. Upon such representation, the District Magistrate modified his transfer order on 28.09.1991 whereby the petitioner was asked to join at Tehsil - Purwa in place of Tehsil - Safipur. It appears that when the petitioner did not join, an order was issued by the District Magistrate on 11.10.1991 directing the petitioner to join at the new place of posting immediately.;