NATHESHWAR SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Shyama Prasad Mukherjee, learned Sr. Counsel for the petitioners and Mr. Tej Bahadur Singh, learned Standing Counsel No. 2 for the respondents.

(2.) AT the outset, it is submitted by learned counsel for the petitioners that he is not pressing this writ application so far as petitioner no. 2 is concerned as he has been allocated to the State of Jharkhand.

(3.) BY this writ application the petitioners have prayed for issuance of direction upon the respondents to regularise/absorb their services on the post of Lecturers in their respective faculties in Bihar Institute of Silk and Textiles, Nathnagar, Bhagalpur, hereinafter referred to as the "Institute" from the initial date of their appointment/engagement as Lecturers. A further prayer has also been made for issuance of a direction upon the respondents to pay them the admissible salary of Lecturers on the principles of equal pay for equal work.