ARTI BISWAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) - In this application the petitioners have prayed for issuance of a writ of or in the nature of mandamus directing the respondents to pay their salary with effect from August, 1991.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The petitioners are said to be regular teachers of pronnat Middle School (Hindi) situated in Mohalla Shivganj in the town of Narkatiaganj, in the district of West Champaran at Bettiah (hereinafter referred to as the 'middle school'). There is a Girls High School at Narkatiaganj in the name of Matisara Kuer Balika Uchha Vidyalaya (hereinafter referred to as the 'High School').