SUNIT BANERJEE Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This application under Articles 226 of the Constitution of India has been presented on behalf of the teaching and non-teaching staff of a Middle School popularly known as Bihar State Electricity Board, Sishu Vidyalaya, Kusai Colony, Ranchi. The application has been filed with the object of seeking a declaration that the said School is established by the Bihar State Electricity Board For the sake of brevity 'Board' and as such, the teachers and staff of the said School are legally entitled to be treated at par in the matters of salary and other privileges with teachers of other Schools established by the Board. If, the petitioners succeed in getting a declaration that the said School is established by the Board, they are also entitled to the consequential reliefs as indicated above.

(2.) The claim of the petitioners has been disputed by the Board in the counter-affidavit The petitioners have annexed several documents in order to establish their claim .aforesaid. The relevant facts relied by Shri P.K. Sinha, the Senior Counsel appearing on behalf of the petitioners is stated in paragraphs 4 to 15 of the writ application and the accompanying Annexures-2 to 11.

(3.) As the claim of the petitioners is based on documents annexed with the writ application it will be convenient to serially discuss those documents.