SUSHILA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) L .P.A. No. 1289/2001 arises out of C.W.J.C. No. 13029 of 2001, L.P.A. No. 1290/2001 arises out of C.W.J.C. No. 13046 of 2001 and L.P.A. No. 1300/2001 arises out of C.W.J.C. No. 13007 of 2001.

(2.) THE points involved in all the three appeals are one and the same and as such they have been heard together and are being disposed of by this common order.

(3.) THE factual matrix for disposal of the present appeals are that in L.P.A. No. 1289/2001, the husband of the appellant, namely, Ram Narain Sharma was employed as an Assistant Teacher in Primary School, Maleepur, Pusa, Samastipur and he died on 16.9.1971, the husband of the appellant of L.P.A. No. 1290/2001, namely, Sita Ram Thakur, was employed as an Assistant Teacher in Rajkiya Primary School, Kainjiya, Bishanupur, Pusa, Samastipur and he died on 14.1.1976 and the husband of the appellant of L.P.A. No. 1300/2001, namely, Ram Shobhit Roy was employed as an Assistant Teacher in Primary School, Khairee, Pusa, Samastipur and he died on 10.7.1974. The husbands of the appellants were Assistant Teachers in the Elementary Schools since when they were taken over by the State Government.