Siddharth, J. - (1.) Heard Sri Samarth Singh, learned Counsel for the petitioner and Sri S.C. Dubey, Advocate holding brief of Sri Kartikey Saran, learned Counsel for the respondents.
(2.) The above noted writ petition has been filed by the petitioner challenging the order dated 19.10.2006, passed by the respondent no.3, Deputy General Manager, New India Assurance Co. Ltd., Kanpur, whereby, he has been reverted to Class-II Cadre of Development Officer, Marketing from the Class-I, cadre of Assistant Administrative Officer with development assignment.
(3.) The petitioner's case is that he was working in Class-II cadre of Development Officer, Grade-I (Marketing). Vide office circular dated 29.07.2002, he was selected for promotion to the Class-I cadre of Assistant Administrative Officer with development assignment and an order dated 12.09.2002 was passed by the Assistant General Manager in this regard. It was specifically mentioned in the promotion order dated 12.09.2002 that the petitioner would be on one year's promotion and during this period he can be reverted to Lower Cadre without any notice or opportunity. It was further mentioned that the period of probation might be extended by the Management, but in no case the total period of probation shall exceed 2 years.;