RAM KUBER SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner No. 2 has died during the pendency of the writ application and he has been substituted by his legal heirs. However, reference in this order will be in respect of original Petitioner No. 2.

(2.) Petitioners of the first case have challenged the order contained in memo No. 4079 dated 22.10.2007, as contained in Annexure-1, by which, their promotion to the post of Clerk on a Class-III post was cancelled and they were reverted back to the post of Basic Health Worker on a Class-IV post.

(3.) The case of the Petitioners is that initially they were appointed as Basic Health Worker and thereafter adopting due procedure they were promoted/appointed as Clerk by order contained in memo No. 46 dated 24.12.1985 (Annexure-2) under the orders of the Regional Deputy Director, Health Services, Saran Division, Chapra. Thereafter, they continued as such and after more than 20 years they have been reverted back to the post of Basic Health Worker. Likewise in the second writ application the Petitioner has been reverted from the post of Clerk to the post of Computer by the impugned Annexure-1 contained in memo No. 4068 dated 22.10.2007. This Petitioner was also promoted from the post of Computer to the post of Typing Clerk vide memo No. 47 dated 24.12.1985.