BIRENDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been filed for quashing the order dated 30th of July, 2001 (Annexure -1) passed by the Administrator, Patna Municipal Corporation whereby the petitioners have been reverted to their original post of Sanitary Inspectors. Further prayer made by the petitioners is to quash the consequential order dated 20th July, 2001 (Annexure -2) whereby the petitioners have been posted as Sanitary Inspectors at Patna City and Bankipur Circle.

(2.) SHORN of unnecessary details, facts giving rise to the present application are that by order dated 11.9.2000 (Annexure -3) petitioners were promoted on adhoc basis to the post of Chief Sanitary Inspectors in the scale of Rs. 1800 -3300. While granting ad -hoc promotion it was made clear that on account of seniority, eligibility or the roster point, petitioners are not found fit for promotion, the ad hoc promotion shall stand cancelled. It is the stand of the petitioners that they are eligible to be proed but the impugned order has been passed only on the demand made by the Employees' Union.

(3.) AN application for intervention has been filed on behalf of two persons namely Mahendra Kumar Sharma and Sia Ram Paswan claiming that they are senior to the petitioners.