SURYA NARAYAN PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) All these four writ applications, at the instance of the petitioners who are employees of a private institutions involve the same issue and are being disposed of by this common order.

(3.) The case of the petitioners in nutshell is that even though their institutions have become aided institution, the fund being released by the government is not being properly utilized by the Managing Committee/Governing Body and in fact the petitioners, despite being eligible for payment of salary from such funds, are being denied the same due to arbitrary and corrupt practices being adopted by the Governing Body/Managing Committee.