REGENT COMPUTRONICS PVT. LTD.

SUBHASH CHANDRA Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

STEAVENSION V/S. OLIVER [REFERRED]
QUINN V/S. LEATHEM [REFERRED]
JAGENDRA V/S. SUPDT. DUM DUM SPL. JAIL [REFERRED]
MOAKES V/S. BALCKWELL COLLIERY CO. [REFERRED]
STEVENSON S CASE AS ALSO WICKS V/S. DIRECTOR OF PUBLIC PROSECUTORS [REFERRED]
SPENCER V/S. SHOOTEN [REFERRED]
STATE OF ORRISA V/S. BHUPENDRA KUMAR [REFERRED]
R.C. JALL V/S. UNION OF INDIA [REFERRED]
HARAN CHANDRA V/S. STATE OF WEST BENGAL [REFERRED]
GOODERHAM AND WORTS V/S. C.B. CORPORATION [REFERRED]
KRISHNAN AND ORS. V/S. THE STATE OF MADRAS AND ANR. [REFERRED]
AMER-UN-NISSA BEGUM AND ORS. V/S. MAHBOOB BEGUM AND ORS. [REFERRED]
GOPI CHAND V/S. DELHI ADMINISTRATION [REFERRED]
HANSRAJ MOOLJI V/S. STATE OF BOMBAY [REFERRED]
GOPAL KRISHAN SINHA V/S. STATE OF BIHAR AND ORS [REFERRED]
VIDYA NAND SINHA V/S. STATE OF BIHAR [REFERRED]
DAYA NAND MISHRA AND ORS. V/S. STATE OF BIHAR AND ORS [REFERRED]
DR. D.C. WADHWA V/S. STATE OF BIHAR AND ORS. [REFERRED]
CITIZENS CAUSE,RANCHI AND ANR. V/S. THE STATE OF BIHAR AND ORS. [REFERRED]
A.K. RAJ V/S. UNION OF INDIA [REFERRED]
GOPI KRISHAN SAHU V/S. STATE OF BIHAR AND ORS. [REFERRED]
T. VENKATA REDDY V/S. STATE OF ANDHRA PRADESH [REFERRED]
COLLECTOR AKOLA AND ORS. V/S. RAMCHANDRA AND ORS. [REFERRED]
RAM NAGINA SINGH V/S. S.V. SOHNI [REFERRED]
QUDRAT ULLAH V. BAREILY MUNICIPALITY [REFERRED]
RAYALA CORPORATION (P) LTD. AND ANR. V/S. THE DIRECTOR OF ENFORCEMENT NEW DELHI [REFERRED]
LENNART SCHUSSLAR AND ANR. V/S. DIRECTOR OF ENFORCEMENT AND ANR. [REFERRED]
CENTRAL COALFIELDS LTD. V/S. STATE OF BIHAR [REFERRED]
SUPREME COURT DELHI TRANSPORT CORPORATION V/S. D.T.C. MAZDOOR CONGRESS [REFERRED]
R.K. GARG V/S. UNION OF INDIA [REFERRED]
K. PARAMESWARAN PILLAI V/S. K. SUMATHI [REFERRED]
STATE BANK OF INDIA STAFF ASSOCIATION V/S. ELECTION COMMISSION [REFERRED]
DEV RAJ DOGRA VS. GYAN CHAND JAIN [REFERRED]
GENERAL ELECTRIC CO VS. RENUSAGAR POWER CO [REFERRED]
STATE OF UTTAR PRADESH VS. RADHEY SHYAM NIGAM :KASHMIR SINGH :KASHMIR SINGH [REFERRED]
MOHAN KUMAR SINGHANIA MAHESH D PATHAK NITIN D WAKANKAR NAVNEET GOEL S VENKATESWAR DINESH KUMAR SINGH ROHIT CHOUDHARY ANIL KANT R MANJUNATHASWAMY ARUN KUMAR RAY VS. UNION OF INDIA [REFERRED]
BAIKUNTHA NATH DAS VS. CHIEF DISTRICT MEDICAL OFFICER BARIPADA [REFERRED]
GAURI SHANKAR GAUR VS. STATE OF UTTAR PRADESH [REFERRED]

JUDGEMENT

(1.) The primary relief sought for in all these writ applications is payment of salary and other emoluments to the Petitioners who are teaching and non-teaching staff of such Sanskrit Schools which were allegedly taken over by the State of Bihar for the period 1st December, 1988 and 31st March, 1989 and also for the subsequent periods as also for payment of dearness allowance etc. since 1983. In some of the writ applications prayer has also been made for issuance of a writ of or in the nature of mandamus directing the State and its Officers as also Bihar Sanskrit Shiksha Board to determine and declare the Service Conditions of the teaching and non-teaching staff of 429 Sanskrit Schools. In C.W.J.C. No. 7844 of 1990, Sub-sections (1), (2) and (3) of Section 4 of Bihar Ordinance No. 21 of 1990 dated 13th August, 1990 is also in-question.

(2.) Before adverting to the questions involved in all these writ applications, it is necessary to consider the history of the legislation in the sphere of Sanskrit education by the State of Bihar.

(3.) In the State of Bihar, and particularly in the districts of Darbhanga and Madhubani, various Sanskrit Schools have been functioning for a long time, the existence of some of the schools goes back to the 20th Century. The imparting of education through the Sanskrit medium was done in to Vidyalayas from the stage of Prathama up to Acharya. Many of Such tols were recognised by the State of Bihar.

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SUBHASH CHANDRA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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