Neeraj Tiwari, J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel for respondent Nos. 1, 2 and 3 and Sri R.K. Rai for respondent No. 4.
(2.) Pleadings have been exchanged between the parties. With the consent of learned counsel for the parties, writ petition is being decided at the admission stage itself.
(3.) By way of present writ petition, petitioner is challenging the impugned order dated 03.03.2012 passed by respondent No. 2, Regional Higher Education Officer, Varanasi by which he was reverted to the post of Library Clerk from the post of Office Superintendent Grade-II.;