NIZAMUDDIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Letters Patent Appeal has been filed against an order of 31st July, 2003. The order was passed on two writ petitions C.W.J.C. No. 1342 of 1999 : Shashi Bhushan Singh v. The State of Bihar and Ors. and C.W.J.C. No. 1374 of 1999: Md. Nizamuddin and Anr. v. The State of Bihar and Ors.

(2.) All the petitioners to whom the order of 31st July, 2003 is applicable have not filed a Letters Patent Appeal. This appeal has been filed only by Md. Nizamuddin and Babujee Kamat. They were initially appointed as Canal Mates, a work charge grade IV employees, in 1979.

(3.) In the counter-affidavit to the writ petition it is explained that the appointment on a work charge post is accepted. Thus, there is no issue that the petitioners had not been appointed. There is also no issue that the petitioners were given work on the post of a Grade III regular establishment as typists subsequently in 1981. It was discovered later on that as the petitioners were given appointments on a work charge establishment and as Canal Mates, work charge grade IV, the appointments could not be regularised individual to the petitioners. There was a clear stipulation facing the Executive Engineer that under no such circumstances class IV employees will be adjusted to and on Class III posts. This was a departmental letter dated 2nd April, 1983 No. 517. But the fact that they had been given Class ill appointment was an irregularity or an illegality. The petitioners, thus, were sent back to their original posts whatever be their status. So far on facts there is no issue between the petitioners and the State respondents.