BIHAR ENGINEERING SERVICES ASSOCIATION Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the learned counsel for the State as well as the learned counsel appearing for the intervenors.

(2.) IN this writ petition, the petitioners, in fact, have challenged the validity of the provisional gradation list issued vide Government Notification No. 3285(S) dated 7.5.2002, contained in Annexure 7, whereby and whereunder their position in the final gradation list, contained in Annexure 2, has been sought to be altered.

(3.) ACCORDING to Mr. Kanth, the petitioner no. 2s position in the final seniority list has been altered and lowered down by about 175 position. Learned counsel further submitted that the petitioner no. 2 apprehends that the State authorities acting upon the subsequent notification (Annexure 7) may adversely affect his interest either by reversion/promotion/cadre allocation on account of creation of Jharkhand State by the Bihar State Reorganisation Act.