GANESH PRASAD SINGH Vs. STATE OF JHARKHAND THROUGH PRINCIPAL SECRETARY
LAWS(JHAR)-2018-10-25
HIGH COURT OF JHARKHAND
Decided on October 04,2018

GANESH PRASAD SINGH Appellant
VERSUS
State Of Jharkhand Through Principal Secretary Respondents

JUDGEMENT

S.N. Pathak, J. - (1.) Heard learned counsel for the parties.
(2.) Petitioner has approached this Court with a prayer for quashing the office order issued vide Memo No. IIE/ 19(A)25/2015 - 480, dated 30.01.2017, issued under the signature of Principal Chief Conservator of Forests, Jharkhand, Ranchi whereby appointment of the petitioner to the post of Steno-Typist which was upgraded and merged as Personal Assistant, has been cancelled just one day before his retirement and petitioner has been reverted back to Typist and a direction has been made to recover arrears of salary of aforesaid promoted post. Petitioner has further prayed for quashing of office order as contained in Memo No. IIE/19A(I) 25/2015 - 1202, dated 15.03.2017, issued under the signature of Principal Chief Conservator of Forests, Jharkhand whereby after reverting the petitioner, his salary has been fixed in the scale payable to typist. Petitioner has further prayed to hold and declare that petitioner had rightly and validly been appointed as Steno-Typist and said post had been upgraded and merged with the post of Personal Assistant. Petitioner has further prayed for allowing him financial upgradation by granting him 2nd ACP and 3rd MACP on completion of requisite length of service. Petitioner has further prayed for grant of retiral dues including arrears etc.
(3.) The case of the petitioner lies in narrow compass. In the year 1980, the then Bihar Public Service Commission conducted an examination for appointment to the post of Typist. Petitioner appeared and was declared successful. Upon recommendation of Bihar Public Service Commission, petitioner was appointed as a Typist vide Memo No. 1225, dated 12.12.1984 of the Department of Personnel & Administrative Reforms, Government of Bihar, Patna and was posted in the office of Chief Conservator of Forest, Ranchi. Petitioner duly submitted his joining to the post of Typist on 21.12.1984. Further, the then Bihar Public Service Commission conducted an examination in the year 1982 for appointment to the post of Personal Assistant and Gazette Notification to that effect was published on 26.10.1983. Petitioner was declared successful for appointment to the post of Personal Assistant and his name found place at Sl. No. 95 amongst the list of successful candidates. The Chief Conservator of Forests, Bihar, Ranchi, vide office order no. 855, dated 26.08.1985 appointed the petitioner on temporary basis to the post of StenoTypist and since then petitioner continued as such in the grade of Steno-typist (Stenographer).;


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