OZAIR AHMMAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This writ application is directed against the orders as contained in Annexures 2 and 2/A whereby and whereunder the petitioners have been reverted from promotional post to their substantive pQst as Class IV employees.

(3.) Precisely, it is submitted by learned counsel for the petitioners that the petitioners initially were appointed on Class IV posts under the respondents and by virtue of the order as contained in Annexure 1 dated 30th June, 1992 they along with others were promoted to Class III posts as per the decision taken by Divisional Establishment Committee and thereafter the petitioners continued on the promotional post and in the meantime all of a sudden, the orders impugned were issued reverting back the petitioners to their substantive posts without giving them any opportunity of hearing. Learned counsel further submits that no reason whatsoever has been assigned in the orders impugned for reversion of the petitioners.