SURENDRA PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both. the cases have been heard together and are being disposed of by this common judgment.

(2.) The application is directed against the order dated 27.3.92 and 24.7.02 which are annexures 3 and 3/1 respectively to the writ applications, whereby and whereunder the salaries of the Petitioners were directed to be paid to the Petitioners from 1.1.93. The Petitioners have also prayed issuance of writ of or in the nature of mandamus directing the Respondents to pay salary for the period from 1.1.93 to 31.5.93.

(3.) The facts of the matter lie in a very (sic) compass. The Petitioners were appointed as assistant teachers in various elementary schools and have been working for the last 15-16 years. They were untrained. The State of Bihar held a policy decision that those untrained teachers of Government schools or taken over schools would be sent for training. However, they were being paid a stipend of Rs. 50/- per month not full salary during the period of training.