MEERA BAKHALA Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this case, the petitioners have prayed for direction on the Respondents to recognise their services/absorbed them to their respective posts and to pay salary with effect from 1.1.1989 upto date.

(2.) THE petitioners claim to be teaching and non -teaching employees (petitioner no.1, seems to be Head Mistress; petitioner no.2, a clerk; and petitioner no.3, a peon) of Project Bansidhar Girls High School, Bhandara, Lohardaga.

(3.) IT appears that the recognition has not been granted on the ground that no permission was granted at the time of its establishment.