SANJEEV PRAKASH SHARMA,J. - (1.) The award dated 09/05/2000 passed by the Industrial Tribunal, Jaipur is assailed by the petitioner whereby the reference made through the union regarding legality of the order dated 28/05/1985, whereby the petitioner was reverted, was rejected.
(2.) The facts which need to be noted are that the petitioner was working with the respondents as an LDC (Tour Conductor) since 04/11/1977. On the recommendations of the selection committee he was appointed on the post of Stenographer in the pay-scale of 625-1120 vide order dated 04/05/1984 and placed on probation for a period of six months extendable by six more months. He was working as a Stenographer for Hindi as well as English languages and it is stated that he was required to work under the Chairman and two other officers and was performing his duties to the best of his abilities. Just prior to completion of probation period, on 20/04/1985. A show cause letter was issued to him alleging misconduct on his part and further asking him to show cause as to why he should not be reverted on the lower post of Tour Conductor. The allegations were levelled of misbehaviour as well as leaving the office without completing work and before time.
(3.) It is submitted by the petitioner further that he was served with another letter on 24/04/1985 threatening departmental enquiry against him by the Manager. The petitioner submitted a letter to the Manager wherein he alleged personal bias and malice of the Manager towards him. It is stated that vide order dated 03/05/1985, the services of the petitioner were extended on probation for further six months w.e.f. 04/05/1985. However, before completion of six months' probation period, he was reverted to the post of Tour Conductor (LDC) vide order dated 20/05/1985.;