SATYANARAYANCHOWDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners who are fourteen in number- and are said to be working in Maharaja Laxmeshwar Singh Medical College, Darbhanga (hereinafter to be referred to as the said College have filed this application for issuance of a writ of or in the nature of mandamus directing the respondents to pay their salaries.

(2.) The petitioners are said to have been appointed by the Governing Body of the said College on various dates ; the details whereof have been mentioned in Annexure-1 to the writ application.

(3.) According to the petitioners, on 30-4-1986 and 30-5-1986 recommendations were made by the University for sanction of the posts to the Government pursuant to the decisions taken in this regard by a Committee constituted by L N Mithila University (hereinafter to be referred to as 'the said University'). It is stated that the said College was taken over by the State Government in terms of an order dated 18-8-1985 as a result of which the same became a constituent unit of the said University and whereof the petitioners were allowed to continue in the said College as non-teaching staff.