TAPEN SEN, J. - (1.) HEARD Mr. A.K. Sahani, learned counsel for the petitioners and Mr. Sarvendra Kumar, JC to GP 1.
(2.) THE grievance of the petitioners in the instant case is that they have been reverted vide an order issued under the signature of the Civil Surgeon -cum - Chief Medical Officer, Hazaribagh (respondent No. 3) purportedly upon an order of the Deputy Commissioner dated 2.6.1993. The impugned order is contained at Annexure 4 to the writ application. At paragraph 14, the petitioners have made a specific statement to the effect that they were not served with the letter of the Deputy Commissioner passed on 2.6.1993 (which has been referred to in the impugned order) nor were they ever afforded any opportunity of hearing before the issuance of the aforementioned letter/order dated 2.6.1993 nor were they given any opportunity of hearing or notice prior to the issuance of the impugned order of reversion dated 9.6.1993. In fact, the petitioners have specifically submitted and stated that they were not even given an opportunity to explain that their promotions were, in fact, proper and as such, they should not be reverted.
(3.) A counter affidavit in the instant case has been filed but paragraph 14 of the writ petition has not even been touched.;