DAYA KANT LAL DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned S.C. IX for the respondents.

(2.) THE order as contained in annexure -3 issued vide memo no. 879 dated 20.5.1993 is under challenge, whereby and whereunder the appointment of the petitioners on Class 111 Post by way of promotion, has been cancelled and they have been reverted to their substantive Class IV post.

(3.) LEARNED Standing Counsel No. 9, on the contrary, submitted that petitioners appointment was not found to be in consonance with the earlier circular of the State Government and the well -known procedures of law and, therefore, their appointment on Class III posts was cancelled. However, learned counsel for the State submitted that before passing of the order impugned, as contained in annexure -3, no opportunity whatsoever was given to the petitioners as they had no right to the post.