CHANDRANATHMISRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners who are 64 in number have questioned an order dated 3l-3-l992 issued by the Joint Secretary to the Government, Department of Agriculture, Government of Bihar (Respondent No. 6) and a direction by the Joint Director of Agriculture, Kosi Division, (respondent No. 5) and as contained in Annexures-11 and 12 to the writ application whereby the petitioners had been transferred outside Kosi Division. A special Agriculture Area programme started in the year 1965 in Purnea and Saharsa Districts, temporarily for a period of one year. The said period had been extended from time to time.

(2.) According to the petitioner, the Director of Agriculture. Bihar by a letter dated 29 8-1978 directed creation of a unified cadre including the staff of Godown Keepers, Typists and Clerks as the Cadre of Lower Division Clerks The said order is contained in Annexure-3 to the writ application.

(3.) The petitioners were allegedly promoted to the post of Upper Division Clerks. By a letter dated 7-7-1982 the Joint Secretary to the Government, Department of Agriculture sent a letter that the cadre of only ministerial and fourth Grade staff of Purnea and Katihar will remain separate from the Cadre of Kosi Range as before, Thereafter another gradation list was published on 16 7-1985. Some of the petitioners, thereafter were given time bound promotion to the post of Junior Selection Grade Assistant.