BRAJESH KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) -both these writ applications involving common questions of fact and law were taken up for hearing together and are being disposed of by this common judgment.

(2.) The petitioners have filed these writ applications questioning the order dated 26-3-1992 passed by the Deputy Secretary of the Minor Irrigation department which is contained in Annexure 5 to the CWJC No. 4227 of 1993, in terms where of the petitioners have been reverted back to the initial post of Work Sarkar/pump Operator.

(3.) The fact of the matter is as follows : the petitioners were admittedly appointed in the work charge establishment On or about 1-2-1990 a representation was made by the petitioners for change of the posts from Work Sarkar/pump Operator to the post of Junior Accounts Clerk as they allegedly possessed higher qualification. It is stated that their cases were recommended by the competent authorities.