BIHAR SANSKRIT MAHAVIDYALAYA PRADHYAPAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) THESE six cases have been heard together and are disposed of by this common order.

(2.) THE petitioners, in effect and substance, seek direction upon the respondents to regularise their services on nonteaching posts. In CWJC No. 9222 of 1991, besides a self styled Employees Association, the petitioners are non -teaching employees of different affiliated Sanskrit Colleges, namely, Dr. Jagannath Mishra Sanskrit Mahavidalya, Paston, Navtoli, Kirti Narain Kamakhya Sanskrit College, Mahrali, Vidyanand Mithila Sanskrit College, Sankat Mochan Dham, Darbhanga, Rajeshwar Thakur Sanskrit College, Gorhiyari, Brahamdeo Muni Udasin Sanskrit Mahavidyalaya, Hajipur, and Satyanarain Sanskrit College, Chatauni. In CWJC No. 5814/95, besides the Employees Association, the petitioners are non -teaching employees of different constituent colleges, namely, Adinath Madhusudan Parasmani Sanskrit Mahavidyalaya, Rahua Sangram, Lakshmi Narayan Sanskrit Mahavidyalaya, Jaideo Patti, Ghanshyampur, Lakshmipur Pratap Narain Sanskrit College, Baunsi District Banka and Ramautar Gautam Sanskrit College, Ahilya Asthan, Kamtaul. In CWJC No. 5820 of 1992 the petitioners are non -teaching employees of T.P. Verma College, Narkatiaganj. In CWJC No. 11562 of 1994 the petitioners are non -teaching employees of Raj Narayan College, Hajipur. In CWJC No. 1729 of 1995 and CWJC No. 10703 of 1994 and petitioners are nonteaching employees of Shri Narayan Singh College, Motihari and Jaglal College and Ram Jaipal College, Chapra.

(3.) COUNSEL for the petitioners nevertheless made submissions in individual cases. The thrust of the petitioners ' case is that the State Government has laid down guidelines vide resolution of the Human Resources Development Department contained in memo no. 989 dated 10.5.91, and the respondents are therefore required to take a decision in the light of those guidelines. It was pointed out that as per the said resolution the benefit of regularisation is available to those appointed prior to 10.5.86 against available vacancies keeping in view the reservation roster. Those who can not be adjusted for want of vacancies may also be allowed to continue in service so that they may be adjusted against further vacancies. The services of those appointed after 10.