REGENT COMPUTRONICS PVT. LTD.

Rupa Prasad Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

SAHIB RAM VS. STATE OF HARYANA AND OTHERS [REFERRED TO]
SHYAM BABU VERMA VS. UNION OF INDIA [REFERRED TO]
SAHIB RAM VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. M BHASKAR [REFERRED TO]
V GANGARAM VS. REGIONAL JOINT DIRECTOR [REFERRED TO]
PUNIT RAI VS. DINESH CHAUDHARY [REFERRED TO]
STATE OF U P VS. NEERAJ AWASTHI [REFERRED TO]
COL RETD B J AKKARA VS. GOVT OF INDIA [REFERRED TO]
UNION OF INDIA VS. G RAJANNA [REFERRED TO]
SYED ABDUL QADIR VS. STATE OF BIHAR [REFERRED TO]
JAIPUR DEVELOPMENT AUTHORITY VS. VIJAY KUMAR DATA [REFERRED TO]
STATE OF PUNJAB VS. RAFIQ MASIH [REFERRED TO]
UNION OF INDIA VS. SHRI C.R. MADHAVA MURTHY [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Jitendra Singh, learned Senior Counsel appearing on behalf of petitioners, Ms. Nivedita Nirwikar, learned Senior Counsel appearing on behalf of Accountant General, Bihar and Mr. Sarvesh Kumar Singh, learned AAG-15 appearing for the State.

(2.) Petitioners who are total 11 in numbers have prayed, interalia, for following relief (s):

(3.) The facts of the case in brief are that the petitioners are retired teachers from Government Girls College at Gardanibagh and Gulzarbagh at Patna. A list of petitioners with their date of joining and retirement has been brought on record by way supplementary affidavit filed by the petitioners and same is reproduced in tabular form as under: <IMG>JUDGEMENT_31_LAWS(PAT)7_2023_1.jpg</IMG>

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RUPA PRASAD Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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