Devi Prasad Singh, J. - (1.) On 6th August, 2004 while dismissing the writ petition, I have pronounced and pass the following order: "For the reasons and observations to be followed the writ petition is dismissed, subject to condition that the petitioner shall not be compelled to discharge duty under the administrative and financial control of the Gram Panchayat. State Government shall pass appropriate Government Orders forthwith in the light of observation made in the judgment." Now the reasons and observations in dismissing the writ petition are as under :
(2.) Heard Shri Ashok Kharc, Senior Advocate assisted by Shri V.D. Chauhan learned Counsel for the petitioners and Shri Sudhir Agarwal, learned Additional Advocate General.
(3.) The admitted fact of the cases is that the petitioners were working as Kisan Sahayak in the Agricultural Department and in pursuance to Government Order dated 12th April, 1999 they were appointed as Gram Panchayat Vikas Adhikaris. Now by the impugned order petitioners have been reverted back to their parent departments on the post of Kisan Sahayak.;