DINBANDHU PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD teamed counsel appearing on behalf of the petitioner and learned counsel appearing on behalf of the State and also considered the counter affidavit filed on behalf of the State.

(2.) BY this application, the petitioner has prayed for quashing of order dated 1.7.2000, issued vide memo no.102 dated 1.7.2000, as contained in annexure 6, whereby and whereunder the petitioner has been reverted as a daily rated worker from the post of work charge establishment.

(3.) IT is submitted by learned counsel appearing on behalf of the petitioner that the petitioner earlier was working under the respondents on daily rated basis since long and vide order, as contained in annexure 3. dated 18.4.1988, the petitioner along with several other similarly situated persons were appointed under work charge establishment against a scale and the petitioner worked in the work charge establishment since 18.4.1988 and all of a sudden, the order impugned, as contained in annexure 6, was issued reverting him upon the post of daily rated worker. Learned counsel appearing on behalf of the petitioner, therefore, submitted that order impugned is wholly without jurisdiction and also violative of the principles of natural justice.