MAHESH KUMAR SHARMA; RAMCHANDRA MISHRA; MANI KANT MANDAL; KRISHNANANDAN PRASAD; DHIRENDRA PRASAD KUMAR Vs. STATE OF BIHAR AND ORS

JUDGEMENT

(1.) This intra-Court appeal arises from the judgment and order of the learned Single Judge dated 07.05.2012 passed in CWJC No 22005 of 2011 whereby the writ petition by the writ petitioners/appellants was dismissed. We have heard Shri Shivendra Kishor, learned Senior Counsel in support of the appeal and learned counsel for the State and, with their consent, this appeal is being disposed of at this stage itself.

(2.) The writ petitioners/appellants were Teachers in the Bihar College of Engineering at Bhagalpur which is a Government College.

(3.) We have heard Shri Shivendra Kishore, learned Senior Counsel at length. He submits that the writ petitioners/appellants had given due option as per the Government Resolution dated 16.02.1990.