ISHWAR DEO PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Reasoned order passed by the respondent-authorities in the light of the; direction issued in a bunch of Writ Applications, contained in Annexure - 83 has again become a subject matter of dispute and is being challenged in the present Writ Application. Impugned order is dated 28.02.2011.

(2.) Petitioners are retired employees of Water Resources Department, who entered service initially as Overseers under the River Valley Project. Subsequently, their nomenclature was changed to Junior Engineers and brought under the Bihar State Subordinate Engineering Service.

(3.) The first round of litigation was initiated in the background that based on circular dated 28.12.2002 issued by the Finance Department, Government of Bihar, a consequential order dated 24.05.2003 was issued by the Water Resources Department, by virtue of which time-bound-promotion granted on the post of Assistant Engineer came to be undone or cancelled after a period of almost 15 years. This had obviously created prejudice and was detrimental to the interest of the petitioners, as there would be fall out on the settled position with regard to their pension etc, which stood settled years ago.