BINOY KUMAR JHA Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) In both the appeals the common judgment dated 27th of November, 1985 passed by the learned Single Judge in writ-petition C.W.J.C. No. 1373 of 1984 analogous with C.W.J.C. No. 756 of 1985 is under challenge, which were analogous with some other writ-petitions. It is for the said reason both of them are being disposed of by this common judgment.

(2.) L.P.A. No. 1 of 1986 relates to C.W.J.C. No. 1373 of 1984, whereas L.P.A. No. 2 of 1986 relates to C.W.J.C. No. 756 of 1985, both of them have been decided by the common impugned judgment. During the last 10 years of tendency of appeals much development having taken place, it is not necessary to discuss all the facts, except the relevant one.

(3.) The appellants of both the appeals were initially appointed against the Clear Grade-IV posts under the respondent Bihar State Electricity Board ("The Board' for short). Some of the appellants of L.P.A. No. 2 of 1986 were provisionally promoted to the Clerk Grade II (Head Clerk) posts by one order No. 1575 dated 3rd of April, 1976. The said office order was sequently revised by another order No. 1537 dated 12th of April, 1977, by which such appellants of L.P.A. No. 2/86 were promoted on provisional basis to the said Clerk Grade-II (Head Clerk) posts along with some other persons, including the rest of the appellants.