AJIT KR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the petitioners; State and the University.

(2.) AS the case can be disposed of on short point, it is not necessary to discuss all the facts, claim and counter claim of the parties, except the relevant one.

(3.) THE petitioners claim to be working as non -teaching employees (Assistants) in Vaishali Mahila College, Hajipur since 17th April, 1985. They claim for regularisation of their services in terms with Government policy decision, contained in Resolution dated 10th May, 1991, having appointed prior to 10th May, 1986.