CHANDRAWATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the respondent State.

(2.) The instant writ petition has been filed for quashing the order dated 07.02.2011 issued by the Executive Engineer (Tubewell Division), Chapra as also the Office Order dated 26.07.2011 issued by the same Authority.

(3.) Petitioner No 1's husband, by the said orders, has been reverted to the post of Helper from the post of Assistant Electrician for the second time. After his earlier reversion, petitioner No 1's husband had again somehow managed to take the pay for the post of Assistant Electrician. Authorities have, thus, directed for stopping of petitioner No 1's husband's salary with effect from July, 2011.