SANGAM LAI YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application has been filed for quashing the order as contained in Annexure -1 vide letter no. 2231/Birpur dated 26.6.2002 issued by respondent no. 2 whereby and whereunder the petitioners have been reverted from the post of Assistants to the post of Mazdoors.

(3.) LEARNED counsel for the petitioners submitted that since the petitioners were promoted in the next higher grade vide order as contained in Annexure -3 with effect from 1.6.1973, they could not have been reverted back to their substantive post after lapse of about 30 years. It is further submitted that the petitioners were not afforded sufficient opportunities of being heard before passing the order impugned.