RAJENDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition has been preferred for a direction to the respondent authorities to make payment of arrears of salary and other money claims of the petitioners. According to the writ petition, the petitioners were appointed as Class-III and Class IV employees on temporary basis in the Allama Iqbal College, Biharsharif, District - Nalanda. They were allowed to work for sometime, and were discontinued. It appears to us that the respondent-College is not 'State' within the meaning of Article 12 of the Constitution of India. The writ petition is, therefore, not maintainable. The writ petition is dismissed.