JUDGEMENT
S.J.MUKHOPADHAYA, J. -
(1.) THIS application has been preferred by the petitioner against the order dated 14th August. 2000, passed by the Regional Director. Animal Husbandry. North Chhotanagpur Region. Hazaribagh, whereby he has been reverted to the lower Class -IV post.
(2.) AS the case can be disposed of on short point, it is not necessary to discuss all the facts, except the relevant one.
The petitioner was initially appointed as a Class -IV employee in the Animal Husbandry Department on 10th January. 1974. Subsequently, he was granted promotion against Class -III post of clerk on 29th December, 1989, but was reverted back again to Class -IV post, the order of promotion having canceled on 12th April. 1990. The petitioner was thereafter granted promotion against Class - III post of Dressing Assistant on 21st September. 1990 and then posted as Lab. Assistant/Livestock Assistant by order dated 29th June. 1991 and 12th September. 1991 by the Regional Director. Animal Husbandry. North Chhotanagpur Region. Hazaribagh. In recent past, he was again given a show cause notice, wherein after, he was reverted to the lower Class -IV post, vide impugned order No. 934 dated 14th August. 2000. 2001 (3) JCR 134 (Jhr). 5. The Counsel for the petitioner could not lay hands on any evidence to suggest that the Regional Director. Animal Husbandry had jurisdiction to make any appointment against Class -III post, against which the petitioner was appointed in the yeas 1991. 6. In the aforesaid background, this Court is to inclined to interfere with the order dated 14th August. 2000. However, as eligible Class -IV employees are entitled for promotion against certain Class -III posts and the petitioner was given such benefit since December. 1989, in the interest of justice, the respondents are directed to consider the case of the petitioner for appointment/promotion against an appropriate Class -III post, if vacant and the petitioner comes within the zone of consideration along with others, preferably within six months. 7. The writ petition stands disposed of.;
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