SUKH BILASH THAKUR Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned senior counsel representing the erstwhile Bihar State Electricity Board, which is now known as South Bihar Power Distribution Company Limited.

(2.) The writ application of the appellant was dismissed on 24.9.2013 by the learned Single Judge refusing to quash Annexure- 1 of the writ application, by virtue of which the appellant was reverted from the post of Bill Clerk to the level of unskilled Khalasi or unskilled labour. The said impugned order is dated 10.08.2007.

(3.) No doubt, the appellant was appointed after due process of selection in the year 1981 on the post of a Bill Clerk but it seems that at the relevant time the appellant did not have the minimum requisite qualification of Matriculation with Mathematics as a subject. This fact is not a matter of dispute and this position has been accepted by both the sides. Things have been well for the appellant till the impugned order came to be passed in the year 2007 reverting him. A plea was taken that the long period of work coupled with non-suppression of facts and the fact that the appellant was found suitable and eligible is evident from the process adopted. Appointment on the post of Bill Clerk by the respondents with open eyes should be enough to set aside the order of reversion.