STATE OF BIHAR Vs. BABU LAL MISHRA

JUDGEMENT

(1.) THE point involved in all the three appeals and the writ application which has been referred to by the learned Single Judge for disposal along with the LPAs, is one and the same and as such they have been heard together and are being disposed of by this common order.

(2.) ALL three appeals are barred by limitation.

(3.) IN all the three appeals apart from the payment of other retrial benefits, direction has been issued for payment of leave encashment to the teaching and non -teaching staff of the minority secondary schools.