MUKTI NATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and the State. The petitioner is aggrieved by the order dated 27.10.2000 at Annexure -13. The impugned order reverts him to his status of a Grade IV post in the work charge establishment reversing the orders of regularization of his service on the post of Sub -Divisional Clerk dated 23.10.1981.

(2.) THE petitioner was appointed in the work charge establishment on 1.7.1975. Pursuant to a Government decision dated 19.2.1981 to absorb into the regular establishment those appointed in the work charge establishment till 21.8.1975, a four member committee was constituted to examine such cases. The committee made its recommendation on 11.9.1981. The name of the petitioner was at serial 8. By order dated 23.10.1981 the petitioner was regularized on the post of Sub - divisional Clerk, a Grade III post in the regular establishment. A show cause was issued to him on 18.5.1996 questioning his induction in the regular establishment on a Grade III post from a grade IV work charged post.

(3.) He replied to the same on 4.6.1996. A fresh show cause followed on 12.8.2000 to which he replied again when the impugned order has been passed.