RAM PUKAR RAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. A.K. Malik, learned counsel for the petitioner and learned Standing Counsel No. 16 for the State.

(2.) THE petitioners seek quashing of the Government memorandum contained in memo no. 7128 dated 30.12.2005 (Annexure -1) and the Government Resolution contained in memo no. 1096(Bit) dated 22.2.2006 (Annexure -2) by which the cadre of Koshagar Lipik (Clerk) has been amalgamated in the Clerical cadre of Collector and provision has been made for a Single cadre and for transferability between the clerical cadre in the Collectorate.

(3.) BY the Finance Department resolution no. 593 dated 21.7.1993 the Directorate d Treasuries and Accounts has been disbanded and the services of nongazetted employees of the Directorate were placed under the administrative control of the District Magistrate/Deputy Commissioner. Aggrieved by the same one Ramesh Kumar Singh, General Secretary of the Bihar Rajya Koshagar Karmachari Sangh and others moved this court in CWJC No. 7703 of 1993 which was disposed of on 17.1.1994 in terms of the statements made in the counter affidavit filed on behalf of the Finance Commissioner, Additional Finance Commissioner, Director of Treasuries and Accounts and the Joint Secretary, Finance Department stating that the service condition of the petitioner shall not be affected in any manner nor their nature of work or their salary shall be affected and they shall continue to get in future what they were getting earlier and further by virtue of the said resolution of the Directorate the promotional avenue of the petitioner shall also not be affected.