S.N.PATHAK,J. - (1.) The petitioners have approached this Hon'ble Court with a prayer for quashing the order dated 30.01.2014 passed by the Civil Suregon cum Chief Medical Officer, Pakur by which the petitioners have been demoted to IV grade post without any show-cause or notice. Further prayer has been made to allow the petitioners to work as IIIrd grade employee and to pay them the salary of IIIrd grade employee on which they are working since 14.06.2013 after getting promotion.
(2.) The petitioners were appointed as IV grade employee in the year 2005 and were posted in the office of Civil Surgeon-cum-Chief Medical Officer, Pakur. The petitioners were promoted to class III posts conducted by the District Administration after following due process of written test and interview in which the petitioner appeared and declared successful. Further their promotion was approved by the District Establishment Committee on 01.06.2013.
(3.) It is the case of the petitioners that the order of promotion was issued by respondent No. 3 on 14.06.2013 and the petitioners were promoted as Clerk and were placed in the pay scale of Rs. 5200-20,200/- with grade pay of Rs. 1900/-.;