AMRENDRA KUMAR TRIPATHI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) In the present case, the petitioners are challenging the order dated 08.03.2013 passed by the Chief Secretary, General Administration, Government of Bihar, as also the order passed by the District Magistrate, Aurangabad, in Case No.31 of 2013 on 06.05.2013, which has been communicated to the petitioners vide memo No.176 dated 06.05.2013.

(2.) In the present case, litigation relates to the placement of the petitioners in class-III post after being appointed on class-IV post. It has been claimed that the cases of certain persons along with these petitioners were taken into consideration and were granted the appointment on compassionate ground on class-III post, whereas these petitioners were given appointment on compassionate ground on class-IV post. When an objection was raised about the discriminatory action on the part of the respondents in giving the benefit of class-III post, the Compassionate Appointment Committee again considered the cases of these petitioners and rectified the mistake earlier committed by them and petitioners were given class-III post alike to others.

(3.) Whereas, learned counsel for the State has submitted that initially the petitioners were selected on class-IV post they joined the said post, now the matter got exhausted and the petitioners cannot be adjusted on class-III post, which amounts to giving a promotion from class-IV to class-III post.