STATE OF JHARKAND Vs. SHIV KUMAR SINGH.

JUDGEMENT

(1.) The appellant-State of Jharkhand has challenged the order dtd. 21/7/2017 passed in W.P.(S) No. 1569 of 2006.

(2.) The writ petitioners-respondents (hereinafter referred to as writ-petitioners) came before this Court challenging the order dtd. 15/1/2005 issuing show-cause notice to them and the order dtd. 17/1/2005 by which 2nd ACP granted to the writ-petitioner no. 1 was cancelled.

(3.) Two contentions were raised before the writ Court namely; (i) the State of Bihar has kept in abeyance the order granting ACP benefits to the Steno-Typists with effect from their initial date of appointment and, (ii) the post of Personal Assistant is a new post and, accordingly, when the writ-petitioners joined the said post w.e.f 11/8/1987 it was a new appointment.