UMAR FAROOQUE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents.

(2.) The petitioners have filed the instant application praying for quashing the orders dtd. 30/8/2004 (Annexure-14) and 23/2/2005 (Annexure-15) with respect to petitioner nos.1 and 2 respectively issued under the signature of the Chief Engineer, Water Resources Department, Samastipur whereby the petitioners were reverted from Class-III to Class-IV post as also for quashing the order dtd. 12/2/2004 issued under the signature of the Executive Engineer, Flood Control Division, Dalsinghsarai whereby the petitioners were reverted back from the post of an Accounts Clerk (Class-III) to the post of Treasury Guard and Peon respectively, for a direction to the respondents not to interfere in the services of the petitioners in the post of Accounts Clerk (Class-III) and for grant of all other reliefs to which they are found entitled.

(3.) The facts in brief are that the petitioner no.1 was appointed on 21/2/1972 in the Work Charge Establishment as Pump Operator by the Sub-Divisional Officer, Sundarbandh, Sub-Division no.2, Kusumghati. The petitioner no.2 was appointed in the Work Charge Establishment as a Khalasi on 26/5/1972 , both the appointments being under the Irrigation Department.