Sunita Agarwal, J. - (1.) Heard Sri Ved Prakash Shukla, learned counsel for the petitioner and learned Standing Counsel for the respondents. By means of the present writ petition, the petitioner is seeking for quashing of the order dated 30.9.2016 passed by respondent no.2, the Inspector General Registration, U.P., Allahabad in reverting the petitioner to the post of Registration Clerk from the post of Incharge Sub-Registrar.
(2.) The main grounds of challenge to the order impugned are that it casts stigma upon the petitioner as he was held unfit for promotion on the basis of an adverse entry in the service book and further no opportunity of hearing has been provided.
(3.) The contention is that the promotion on the post of Incharge Sub-Registrar is made pursuant to the rule 18 (4) of the Rules, 1983 which contemplates that such promotion is made for one year or till the regular selection is made, whichever is earlier. The regular recruitment on the post of Sub Registrar has not been made till date. The petitioner has been appointed Incharge Sub-Registrar in the year 2012 and there is no complaint regarding his working on the said post. There was no occasion to revert him on the post of Registration Clerk on the ground that a minor punishment has been awarded in the year 2007 and that too without granting any opportunity of hearing.;