BINOD KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioners by this application have prayed for issuance of direction upon the respondents commanding upon them to regularise their services on the posts of Laboratory Incharge in the Departments of Botany, Zoology, Chemistry and Geography, respectively, in Harshpati Singh College, Madhepur, in the District of Madhubani, a constituent unit of L.N. Mithila University, from the date of their appointment and also to pay them the arrears of salary admissible in law.

(3.) It is submitted by learned counsel for the petitioners and also by learned counsel for the University and the State that the question raised in this writ application has been set at rest by this Court in L.P.A. No. 835 of 1997 in the case of Awadhesh Pd. Yadav and others vs. State of Bihar and others (2004(2) Patna Law Journal Reports, 689) and the facts of this case and that of Awadhesh Pd. Yadav (supra) appears to be identical, as the grievances were common for their regularisation and payment of arrears of salary for the posts of Laboratory Incharge.