BIHAR VETERINARY ASSOCIATION Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the State.

(2.) PETITIONER No. 1 is a registered Association of the Veterinary Doctors Employed in the service of Animal Husbandry Department of the State of Bihar. Petitioner Nos. 2. to 9 are the members of the aforesaid Association serving the Animal Husbandry Department of the State of Bihar in different capacities duly indicated in paragraph 6 of the writ petition alongwith the scale of pay in which they drew their salary on the date of filing of this writ petition in the light of the resolution of the State Government dated 8.2.1999, Annexure -4.

(3.) BEFORE I proceed to consider the aforesaid prayer made in the writ petition, it is necessary to indicate a few facts.