RAMDEV PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Madhav Kumar, learned counsel appearing on behalf of the petitioners in all the cases and respective counsels for the State respondents.

(2.) The issue involved in all the writ applications are identical, based on similar facts and circumstances, hence all the matters have been heard together and are being disposed of by the common order/judgment with the consent of the respective counsels appearing on behalf of the parties.

(3.) The petitioners are retired teachers, who superannuated from different Primary Schools prior to 1/1/2016 approached before this Court by filing writ applications seeking quashing of the order dtd. 2/6/2020 passed by the Principal Secretary, Finance Department whereby the representation filed by the petitioners pursuant to the order dtd. 13/2/2020 passed in C.W.J.C. No. 3116 of 2020, C.W.J.C. No. 1858 of 2020, C.W.J.C. No. 1854 of 2020, C.W.J.C. No. 1977 of 2020 and C.W.J.C. No. 3027 of 2020 whereby the claim of the petitioners for enhanced retiral and pensionery benefits have been rejected illegally and without assigning any reason.