RAM EKBAL TIWARI Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) LEARNED counsel for the petitioners submit that the issue involved in these writ petitions is same as in C.W.J.C. No. 5524 of 2006 (Gaya College Teachers Association & Anr. Vs. The State of Bihar) and other analogous cases in which interim order has been passed on 11.5.2006 staying the order of the District Election Officers (Panchayat), Gaya and Rohtas requisitioning the services of teachers of concerned colleges of Magadh University and Veer Kunwar Singh University.

(2.) LEARNED counsel for the Bihar State Election Commission and the State do not dispute the aforesaid submission.

(3.) UNTIL further orders the orders, of the District Election Office (Panchayat -cum -District Magistrate, East Champaran, Motihari (in CWJC No. 6465/2006) and the District Magistrate, Samastipur (in CWJC No. 6542/2006) requisitioning the services of petitioners and teachers of L.N. Mithila University, Darbhanga for duty in relation to Gram Panchayat Elections already notified, shall remain stayed.