I.S. Tiwana, J. - (1.) The petitioner, who belonged to the provincialized Cadre of the Haryana Education Service III (non-gazetted) School Cadre (Men's Branch), promoted as Head Master on 8th Sept., 1980, vide Order, Annexure P-1. One of the material conditions to which this promotion was subject was that his overall service record should be found upto the mark and in case it was not so found, he was liable to be reverted to the post of Master without any notice. The petitioner was later reverted in terms of this condition vide the impugned order dated 16th April, 1985, Annexure P-2, wherein it has been opined that his service record was considered and it was not found upto the required standard. Petitioner makes a grouse of this order.
(2.) The primary challenge of his is that the impugned order, Annexure P-2, is founded on certain adverse entries in his service record, which were never communicated to him and in the light of that the order cannot be sustained.
(3.) Having heard the learned counsel for the parties, I, however, find no merit in the above-noted stand of the learned counsel.;