- (1.) THE petitioner in this Writ Petition under Articles 226 and 227 of the Constitution of India has challenged the order of his reversion from the post of a Manager, Haryana Land Reclamation and Development Corporation (in short the Corporation) to that of a Deputy Manager, dated April 26, 1989.
(2.) THE petitioner, who was working as a Deputy Manager with the Corporation was promoted as Manager vide order dated March 8, 1988. He was on probation for a period of one year in the first instance Rejoined as a Manager at Hissar on March 14, 1988. This probation period was extended by six months vide order dated March 14, 1989 on the ground that his work as Manager was not found satisfactory. The Corporation vide order dated April 26, 1989 reverted him from the post of Manager to that of Deputy Manager and posted him at Bhiwani. That order is under challenge.
(3.) THE petitioner alleged that his reversion is punitive in nature and the persons junior to him have been retained against the post of Manager. He further pleaded that the order of reversion had been passed without any show cause notice and without holding any proper enquiry against him. It is further alleged that on March 14, 1989, the probationary period was extended for six months, but on April 26, 1989 he was reverted from the post of Manager to that of Deputy Manager and that the order was premature. Since the probation period had been extended, it was incumbent upon the respondent to watch the work and conduct during the extended period of probation and on the expiry of that period, the respondent could take action against him if so desired.;