- (1.) Heard.
(2.) The petitioner herein has been reverted in pursuance to the pronouncement made by the Supreme court in the case of U.P. Power Corporation Limited vs. Rajesh Kumar and others, 2012 7 SCC 1, as she was promoted to the higher post under reserved quota meant for scheduled caste.
(3.) Impugned order states that promotion granted to the petitioner was based on the benefit of reservation in promotion for scheduled caste/consequential seniority.;