SHALIGRAM TRIPATHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel for the State.

(2.) PETITIONERS are aggrieved by the orders, contained in Annexures -1 2 & 3, whereby and whereunder first time bound promotion granted to them vide letter no. 117 dated 17.1.1994, contained in Annexure -20 has been cancelled and the order for recovery of alleged excess pay drawn by them in consequence of their said promotion has been passed.

(3.) LEARNED counsel for the State, however, submitted that it is true that the Government vide Annexure -19 regularised the service of the petitioners with effect from 22.10.1984, but, since they had not completed the required period in work charge establishment, the Government is just in cancelling the said order even after 12 long years. In this regard, he referred to Government circular, contained in Annexure -A.