SAFIQUE ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the counsel appearing on behalf of the State.

(2.) Petitioner no. 1 was appointed as Overseer (now known as Junior Engineer) in the Irrigation Department on 10.11.1954 whereas petitioner no. 2 was appointed on 1.5.1956. On 2.2.1973 they were transferred to a Sub-division and were made Incharge Assistant Engineers, as a stop gap arrangement, on their own pay scale.

(3.) Thereafter the petitioners were granted ad hoc promotion on the posts of Assistant Engineer on 14.6.1975 and finally granted regular promotion to the posts of Assistant Engineer by the Bihar Public Service Commission on 28.3.1977 from the date they held charge on the posts of Assistant Engineer.