BHANWAR SINGH Vs. STATE

JUDGEMENT

(1.) This civil writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioners, are that the petitioners initially entered the service of the respondent-Department as field worker on regular basis; whereafter, upon acquiring the requisite eligibility, they were appointed on the post of Superior Field Worker. The petitioners had joined their duties on the said post on 12/6/1973 and 7/11/1978 respectively. The petitioners were confirmed on the post of Superior Field Worker on 19/3/1986 and 24/11/1984 respectively. Thereafter, the respondents vide order dtd. 2/1/1992, amalgamated the posts of the Superior Field Worker, Field Worker, and Cholera Worker and re-designated the same as 'Health Worker'.

(3.) Learned counsel for the petitioners further submitted that a great financial loss is being caused to the petitioners, on count of the aforementioned inaction on the part of the respondents; the grade pay of the petitioners was reduced from 4200/- to 3600/- without any opportunity of hearing them.