Rajesh Singh Chauhan - (1.) Heard Sri Shishir Chandra, learned counsel for the petitioner and Sri Shireesh Kumar, learned counsel for the opposite parties.
(2.) By means of this writ petition, the petitioner has impeached the order dated 11.01.2019, passed by the Managing Director, Provincial Co-operative Federation of U.P., Lucknow, whereby the petitioner, as per learned counsel for the petitioner, has been reverted from the post and for imposing such punishment prior approval from U.P. Co-operative Institution Service Board is necessary, which has not been obtained in this case.
(3.) Per contra, Sri Shireesh Kumar, learned counsel for the opposite parties has submitted that the petitioner has not been reverted from the post which she was holding and she is still holding the post i.e. Junior Assistant, she has only been reverted to her basic pay, which may not be treated as reduction in rank. Therefore, the submission of Sri Shireesh Kumar is that since it is not punishment of reduction in rank, hence, no approval from U.P. Co-operative Institution Service Board is required.;