SHEO KIUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN both the writ applications, common questions of law with little variation of facts arise and as such they were heard together and are being disposed of by this common judgment.

(2.) PRAYER of the Petitioners in these writ applications is for payment of salary for the period they are alleged to have kept out of employment.

(3.) IN this writ application, claim of the Petitioners is for payment of salary from the date their services were terminated, till they were allowed to join.