S.N.PATHAK,J. - (1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) The petitioner has approached this Court with a prayer for quashing of the office order No. 2348 dated 31.12.2009, issued under the signature of respondent No. 4, whereby the petitioner has been reverted from the post of Accounts Clerk to the post of Correspondence Clerk.
(3.) The factual matrix as has been delineated in the writ petition is that after death of the petitioner's father, who was working as Treasurer in Road Construction Department, the petitioner applied for his appointment on compassionate ground. On receipt of his application, the Executive Engineer, Road Division, Dhanbad vide his letter No. 1024 dated 31.07.2002, forwarded the same and recommended for his appointment on compassionate ground on the post of Junior Accounts Clerk. In light of the recommendation of the District Compassionate Committee, the petitioner was appointed on Class-III post of Correspondence Clerk, Road Construction Division, Dhanbad. It is the specific case of the petitioner that he was fully eligible to be appointed on the post of Accounts Clerk and in this regard, recommendation was also made vide letter dated 31.07.2002 to appoint the petitioner on the post of Accounts Clerk but inspite of being appointed as Accounts Clerk, the petitioner was appointed on the post of Correspondence Clerk. Though the petitioner was appointed on the post of Correspondence Clerk, he was continuously discharging his duties as Accounts Clerk and work was taken from him but he was given the pay- scale of Correspondence Clerk as the pay-scale of Accounts Clerk as well as Correspondence Clerk are same and similar.;