HARISH CHANDRA SHRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) Since common question has been raised in both the appeals, however, decided by the separate impugned judgments by the High Court of Judicature at Patna on 18/9/2017 and 30/10/2017 respectively, with the consent of parties, both the appeals are disposed of by the present judgment.

(3.) In the present batch of appeals, all the five appellants have approached this Court with the self-same grievance that they were holders of degree in Ayurveda and were appointed as Lecturers in between the period from 14/3/1978 to 10/5/1979 in the respective private Ayurvedic Colleges and by passage of time, they were promoted as Reader/Professor. Admittedly, their appointment as a Lecturer was much prior to 25/3/1984.