LAWS(PAT)-2005-3-62

BHARAT PD SINGH Vs. STATE OF BIHAR

Decided On March 07, 2005
Bharat Pd Singh Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the orders, as contained in annexures 1 and 1/1.

(3.) IT is submitted by learned counsel for the petitioner that initially the petitioner was appointed on Class IV post and since he was having the requisite qualification for promotion to Class lll post, he alongwith one Gopal Ram was found eligible for Class III post and, accordingly, they passed the written test/examination held by the Department, and, ultimately, they were promoted to Class III posts, as far back as on 30.4.1993, which fact would be evident from annexures 17 and 18 to the reply to the counter affidavit. The petitioner thereafter continued alongwith Gopal Ram aforesaid and all of a sudden by virtue of orders, as contained in annexures 1 and 1/ 1, he has been reverted from Class lll post to Class IV post without giving him an opportunity of being heard. It is also submitted that Gopal Ram, who was promoted alongwith the petitioner, is still continuing on Class III post.