RAM BABU GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By the Court.-Learned counsel for the petitioners is not present, when the matter is called out. Heard the learned counsel appearing for the respondent-State and perused the papers.

(2.) Petitioners by way of filing this writ petition under Article 226 of the Constitution of India have prayed for issuance of appropriate writ/order/direction for quashing the part of the circular contained in Memo No. 228 dated 23.2.2005 (Annexure-9), as far as it relates to the petitioners by which a decision has been taken to abolish the sanctioned posts on which the petitioners have been validly appointed and are working and have also prayed for quashing the office order contained in Memo No. 598 dated 5.5.2005 (Annexure-15) by which the petitioners have been adjusted against the post in which they were not appointed.

(3.) It is the case of the petitioners that they were appointed against the sanctioned post and working on the said post for a long period and now, as per recommendation made, they will be adjusted against the post of Routine Clerk and Supply Clerk against the lower grade clerk in the regional offices.