STATE OF BIHAR Vs. SARASWATI KUMARI

JUDGEMENT

(1.) Heard learned counsel for the appellant State of Bihar and learned counsel appearing for the private respondents.

(2.) State of Bihar has assailed the order dated 24.04.2013, passed by the learned Single Judge whereby letters dated 06.06.2008, 08.08.2008 and 08.10.2009 issued by the Higher Education Department, Government of Bihar by which the writ petitioners were reverted to the post of Laboratory Assistant and were not found to be entitled to the salary and emoluments of the post of either Demonstrator or Lecturer was quashed and writ allowed.

(3.) The respondents had challenged Memo No. 1247 dated 06.06.2008 issued by the Deputy Secretary, Department of Human Resources Development (Higher Education), Government of Bihar, Patna by which re-designation as Demonstrators and subsequently promotion to the post of Lecturer to the two private respondents, who were the writ petitioners, had been cancelled. They also challenged letter No. 342 dated 08.08.2008 issued by the Accountant General, Bihar, Patna directing the Treasury Officer, Patna to stop the salary and allowances on the post of Lecturer and to recover the amount paid in the light of order dated 06.06.2008. They further challenged office order No. 395 dated 08.10.2009 issued by the Principal of Government Women's College, Gulzarbagh, Patna by which the salary of the respondents was reduced to the basic minimum in the scale of Laboratory Assistant w.e.f. August, 2009.