- (1.) Leave granted.
(2.) In both these appeals challenge is to the legality of the common judgment passed by the Patna High Court dismissing of different Letters Patent Appeals filed by the appellants. By the impugned judgment the High Court dismissed the Letters Patent Appeals. It was held that the view of learned Single Judge dismissing the writ petitions filed by the appellants challenging their reversion as well as recovery of the amounts paid on account of promotion was in order.
(3.) Factual position in a nutshell is as follows:- Except some of the appellants who were Class IV employees remaining appellants were holding Class III posts, that is, Basic Health Workers. They were promoted to the post of Clerk in the year 1992. Subsequently, an audit team raised objection to the said promotions expressing the view that the appellants could not have been promoted. On the basis of the audit report action was taken. State Government was of the view that promotions granted were illegal and accordingly the appellants were reverted to the original post held by each one of them. Being aggrieved by the said order, some of the appellants moved the High Court which quashed the orders on the ground that adequate opportunity was not granted to show cause before the action was taken. Thereafter, show cause notices were issued to which the appellants responded. Ultimately they were reverted to the original post held by each and direction was given to recover the excess amounts which had been paid. Writ petitions were filed challenging the orders in that regard. In each case learned Single Judge dismissed the writ petition. As noted above the Letters Patent Appeals were also dismissed.;