CHANDRIKA PRASAD KESHRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the appellants, learned Counsel for the University and the learned Counsel for the State of Bihar.

(2.) The appellant no. 7 in L.P.A. No. 442 of 2003 is stated to have been deceased during pendency of the appeal and the appeal has therefore become infructuous with regard to him. It is accordingly disposed off in so far as appellant no. 7 is concerned only.

(3.) The appellants are non-teaching Class III and IV staff of the Shiv Deni Ram Ayodhya Prasad College (S.R.A.P.College) Bara Chakia, District East Champaran. Their claim to be considered for regularisation/absorption in the services of the University has been rejected by the judgment under appeal.