- (1.) Heard learned counsel appearing for the appellants and learned counsel appearing for the respondents.
(2.) The petitioner/respondent No.1 was initially appointed as Sanitary Inspector in the year 1998 at MADA whereas the petitioner/respondent No.2 was appointed as Lab Technician/Food Inspector in the year 1985 at MADA. Subsequently, they underwent training of the Food Inspector. After they underwent training, they were designated as Food Safety Officer vide Notification dated 16.01.2012. Thereupon they were deputed to discharge their duties as Food Safety Officers on ad-hoc basis. Subsequently, eight persons were appointed as Food Safety Officers on ad-hoc basis vide order dated 27.12.2012 and by the said order, the petitioners/respondents were reverted to its original post as Sanitary Inspector and Lab Technician/Food Inspector respectively.
(3.) The petitioners did challenge that order vide W.P.(S) No.91 of 2013, which was allowed whereby the impugned order dated 27.12.2012 was quashed.;