GANESH SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioners, who claim to be Assistant Teachers of Primary School, Tulsiyani, Saharsa appointed by the then Managing Committee on 2nd September, 1970. The school was taken over with effect from 1.1.1971 in pursuance of Bihar Act 30 of 1976.

(2.) ACCORDING to them, their services were approved by the Director, Primary Education, vide Memo No.2916 dated 20.11.1988 and they were provided with benefits.

(3.) IT is alleged that in pursuance of order of Director dated 8th December, 1992, though salary of other similarly situated persons has been released and benefits granted to others in pursuance of orders passed in one or other writ petitions, petitioners have not been provided with such benefit.