Pramath Patnaik, J. - (1.) In the captioned writ application, the petitioner has inter alia prayed for quashing order dated 01.12.2008 whereby the services of petitioner, which was made permanent vide memo dated 28.06.2008 was reverted to temporary basis and further prayer has been made for direction upon the respondents to forthwith reinstate the petitioner on the post of Lady-Kachpal on permanent basis and also pay the salary equivalent to the said post on and from 28.06.2008 and further direction to pay the due salary of the petitioner.
(2.) The facts, as delineated in the writ application, in brief, is that the petitioner has been appointed as Lady-Kachpal in the year 1996 and since then she is working in the said post with full satisfaction to the authorities concerned. By passage of time, vide order dated 28.06.2008 the services of the petitioner was approved as permanent basis. But, all of a sudden, vide order dated 01.12.2008 the services of petitioner, which was made permanent, was reverted to temporary basis. The order of reversion was communicated to the petitioner by Superintendent, District Jail vide memo dated 27.01.2009. Aggrieved thereof, the petitioner represented before the respondents-authorities, but it did not evoke any response.
(3.) Heard Mr. Rajesh Kumar, learned counsel for the petitioner and Mr. Shahid Khan, learned S.C (Mines) being assisted by Razaullah Ansari, A.C to learned S.C. (Mines) for the respondentsState.;