N. C. SHARMA, J. - (1.) HEARD learned counsel for the parties.
(2.) NO reply to the writ petition has been filed by the respondents despite ample opportunity. NO further time can be granted to file reply. It is clear from Annexure-3 that the petitioner was promoted as Teacher Gr. II on 28. 03. 1989. However, on account of some administrative error considered by respondent No. 2, the petitioner was reverted to the post of Teacher Gr. III by order dated 13th May,'89. In pursuance of order Annexure-3, the petitioner was posted as Headmaster, Govt. Middle School Gauhindi (Distt. Ajmer) and he joined this post on 5. 04. 1989. Before reverting the petitioner to Teacher Gr. III, principles of natural justice should have been complied with by respondent No. 2 The petitioner was not apprised of the alleged administrative error due to which his reversion was considered warranted and he was not given any opportunity to explain his of the version. In cases where a person has been, but is sought to be reverted on ground of some irregularity, the principles of natural justice have to be complied with, because, its affects the conditions of service adversely of the petitioner. I, therefore, allow this writ petition and quash the order Annexure-4 dated 13. 05. 1989 and direct the respondents to allow the petitioner to continue as Teacher Gr. II with all consequential benefits from the date of his reversion to date. The petitioner will get costs of this writ petition from the respondents which I assess Rs. 500/ -. .;