KOSHI PROJECT WORKERS ASSOCIATION Vs. STAE OF BIHAR

JUDGEMENT

(1.) In this writ petition the petitioners seek quashing of Annexures-1, 2 and 3. Annexure-1 dated 16-7-1994 is a communication from the Water Resources Department to the Heads of different Field Establishments directing cancellation or promotion, if any, granted to so called higher posts in the work charged establishment after regularisation of the employees of such establishment. Annexure-2 is a sample copy of show cause notice issued by the Executive Engineer, Works Division, Birpur, in the matter of proposed cancellation of promotion to five persons including some of the petitioners on whose behalf the writ petition was originally filed. Annexure-3 contains copy of the D.O. letter of the Engineer- in-Chief, Water Resources Department, dated 22-12-1995 for cancelling the promotion of the petitioners who figured as respondents in C.W.J.C. No. 10216 of 1995, which had been filed challenging their promotion as Supervisor Grade I.

(2.) It may be stated here that the petitioners have filed as many as four amendment petitions challenging certain follow-up action taken pursuant to the aforesaid general decision of the State Government, some of which relate to the petitioners, some to others,

(3.) It may also be stated here that the writ petition was filed initially on behalf of 14 petitioners including Koshi Project Workers' Association and Gan- dak Project Workers' Association, being petitioner Nos. 1 and 2, and Punyadeo Thakur, petitioner No. 3. The names of petitioner Nos. 4 to 14 were, however, deleted, suo motu, for reasons known to the petitioners vide order dated 28-11-1996.