SUNIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The three petitioners are the employees of the Civil Court, West Champaran at Bettiah. They are aggrieved by the Appointment Order No.11 of 2006 issued by the District & Sessions Judge, West Champaran at Bettiah dated 17.04.2006, as contained in Annexure-1 to the writ petition.

(2.) By the aforesaid order, it has been stated that the pay-scale of Rs.4000-6000, on which they had been appointed, be reduced to the pay-scale of Rs.3050-4590 since the time of their appointment and the appointment letter be deemed to be amended accordingly. It is further ordered that the excess payments made should be recovered from them in forty equal monthly installments.

(3.) A counter affidavit and a supplementary counter affidavit have been filed on behalf of the High Court but there is no counter affidavit on behalf of the State. Having heard the learned counsel for the petitioners, High Court and the State, with their consent, this writ petition is being disposed of at this stage itself.