RANJIB NARAYAN SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the petitioners for following reliefs:-

(3.) The brief fact as narrated in this application is that all the petitioners have been appointed on the post of Assistant Clerk with effect from 28/11/1979, 9/2/1979 and 16/1/1980, respectively. Subsequently, the post of Lower Division Clerk (LDC) and Upper Division Clerk (UDC) were merged and a new post has been created to be known as "Accounts Clerk" with effect from 1/5/1980.