- (1.) Heard the learned counsel for petitioner and the learned Standing Counsel.
(2.) The petitioner has assailed the order dated 27.12.2017 passed by opposite party No.2.
(3.) We have perused the impugned order dated 27.12.2017. The petitioner has been reverted on the basis of the order dated 27.04.2012 passed by Hon'ble Apex Court in Civil Appeal No. 2608 of 2011, U.P. Power Corporation Limited Vs. Rajesh Kumar and another. The Director, Administration & Development has fixed his pay on the reverted post. Pay fixation involves the evaluation of facts, which cannot be appreciated during the proceedings under Article 226 of the Constitution of India.;