MADAN MOHAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The points involved in all the three writ applications are same and as such, they have been heard together and are being disposed of by this common order.

(2.) In C.W.J.C. No. 1774/93 the Petitioner has prayed for approving/regularising the services as Assistant Teacher in Radha Krishna Girls' High School, Majhigaon, in the district of Palamau, and to pay all the benefits in terms of the Government Letter No. 142 dated 4.2.1989.

(3.) In C.W.J.C. No. 2115/93, the two Petitioners claiming themselves to be working as Assistant Teachers in Indira Gandhi Project Girls High School, Tarahasi, in the district of Palamau, have prayed for the same reliefs, as in C.W.J.C. No. 1774/93.