AJAY KUMAR TRIPATHI,J. - (1.) Petitioner was appointed initially in a non- government organization. The organization known as District Industries Centre was running on the funding made by the Union of India. When it was sought to be taken over by the State of Bihar, the services of the employees was not taken over. Many of them approached the High Court by filing writ applications. The writ applications were heard together by a learned Single Judge and were decided in favour of such petitioners for their absorption. Matter travelled to a Division Bench which refused to interfere with the order of the learned Single Judge and even the SLP of the State was dismissed. Thereafter, the exercise of adjustment of such employees started.
(2.) As per assertion of the petitioner, he was engaged to work as Economic Investigator in the erstwhile District Industries Centre. Annexure- 1 is said to be that order. This Court, however, would like to observe that this was not the appointment letter of the petitioner under the District Industries Centre but he was sent by the District Industries Centre to an organization known as Muzaffarpur Development Agency. Therefore, that cannot be said to be his actual post and position under the Bihar Industries Centre.
(3.) The respondent State authorities especially the Department of Industry as a fall out or follow up to the judicial adjudication issued the order dated 19.4.2006. Petitioner was adjusted on an available post with a pay scale indicated in Annexure- 6. The post given to the petitioner is Assistant Receptionist. Petitioner accepted the appointment letter, joined and thereafter raised objections that he has been adjusted or accommodated on a lower post, if not a lower pay scale. He wants a direction upon the respondents to give him corresponding post and position and pay scale.;