NAJMA KHATUN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Re-filing delay condoned.

(2.) This batch of 49 (forty-nine) petitions under Article 32 of the Constitution of India, at the instance of petitioners numbering in excess of 350 (three hundred fifty), are proposed to be decided by this common judgment and order in light of the commonality of the facts involved and the questions of law arising for decision.

(3.) Insofar as the identity of the petitioners are concerned, they claim to be teachers and non-teaching staff of various madrasahs in the State of West Bengal. The singular grievance expressed by these petitioners relate to alleged deprivation of their legitimate service benefits by the respondents, which include among others the State of West Bengal.