VIJAY CHANDRA ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) JUDGEMENT : - 1 Heard both the parties.

(2.) THE seed, which culminated in sprouting Annexure -9, was sown by supplying incorrect informations in the counter affidavit filed in C.W.J.C. No. 9447 of 2004.

(3.) HAVING regard to the fact that the petitioners were drafted in equal posts and made to work in such posts for 20 years, it is impermissible on the part of the State to revert back them to their original post when the post to which they were drafted started getting higher salary by reason of a decision of the Government. It has not been contended in the counter affidavit that the posts of Seed Technicians as sanctioned by the State Government cannot accommodate the petitioners. On the contrary it is apparent from the records that after reversion of one of the petitioners his controlling authority has reported that the said petitioner has been asked to work in a post which is not vacant i.e. the post of Laboratory Assistant.