(1.) In these writ petitions since common questions of law and facts are involved, they are being disposed of by this common judgment.
(2.) Petitioner No. 1 of C. W. J. C. No. 1451 of 1988 is the Teachers association of the Government Engineering Colleges. Petitioner No. 2 is Vice President and Petitioner No. 3 is its Secretary. C. W. J. C. No. 9111 of 1988 has been filed by the Principal of the Bhagalpur Engineering college, Bhagalpur, C. W. J. C. No. 2157 of 1989 has been filed by an associate Professor and Head of the Department of Electrical Engineering, b. I,t. Sindri. C. W. J. C. No. 4290 of 1989 has been filed by a Professor of Mechanical Engineering, Muzaffarpur Institute of Technology, Muzaffar-pur, Bihar. C. W. J. C. No. 7609 of 1989 has been filed by the Director, bihar Institute of Technology, Sindri. Their common prayers, as pressed during hearing, are (i) to issue an appropriate writ/writs or direction to the respondents to give similar benefits to the petitioners in the matter of pay scales and retirement age, which have already been given to the teachers of the Bihar College of Engineering, Patna, and (ii) they be paid arrears in U. G. C. scale from 1-1-1973 to 31-3-1975 and only from 1-4-1975 (as decided vide Annexure-1 of C. W. J. C. No. 1451 of 1988).
(3.) No counter-affidavit has been filed by the Respondents, except in c. W. J. C. No. 7609 of 1989.