BIRENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD leaned Counsel for the petitioners and the learned Counsel for the State in this batch of writ applications.

(2.) IN all these cases the respondent is the State of Bihar in the Department of Water Resources. The issue common to all the writ applications are the orders of appointment by promotion from Grade -IV to Grade -Ill under certain Government circulars and the subsequent reversion. These writ applications have, therefore, been heard together and are being disposed by a common order. This Court shall refer to the facts of CWJC No. 3727 of 2008 and also the stand of the respondents from the counter affidavit in CWJC No. 15159 of 2007 as consideration thereof shall deal with all aspects of the matter in controversy.

(3.) THE petitioner was appointed as a Chainman on 13.2.1980. On 2.4.1987 proposal was routed for promotion from Grade -IV to Grade -Ill against 25% quota meant for such promotion. The petitioner is one of the persons whose case was forwarded on 2.5.1987 for appearing at the interview and examination for purpose of such promotion, by Annexure -8. On 2.12.1988 the cases of persons like the petitioner was taken up for consideration when the Establishment Committee which was considering their cases found certain deficiencies in their papers and the proceedings were deferred by Annexure -1. On 20.12.1988 by Annexure -2 after necessary documents were made available and their qualifications were examined the petitioner and others were directed to be promoted to Class -Ill posts against these 25% vacancy.