RAMESH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) AS in all these four writ petitions, the question involved is common, with consent of parties, they have been heard together for disposal by this common order.

(2.) IN all these writ petitions, the petitioners have assailed the validity of the orders of their reversion from Class III to Class IV posts.

(3.) THE State Government, vide another letter dated 20.4.1983 (Annexure C to the counter affidavit) while clarifying the earlier policy decision directed all the Chief Engineers of the then Irrigation Department that all such regularisation should be done on grade to grade basis i.e., those who are working in Class IV in the work -charged establishment should be regularised in Class IV and those who are working in Class III should be regularised in Class III. However, in the said letter, no decision with respect to those who were already regularised earlier was taken/communicated. Later, vide impugned orders, the regularisation of the petitioners in Class III was annulled and they were reverted back in Class IV, validity of which order has been assailed in a/I the writ petitions.