SURENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioners pray for issuance of direction upon the respondents to pay their remunerations for the posts they are holding.

(3.) IN the counter affidavit filed on behalf of respondent no. 8, it is stated that the petitioners were disengaged by the District Magistrate some time in the year 2003 and their remunerations were paid till the date of their disengagement. So far petitioner nos. 2 and 3 are concerned, they are again said to have been engaged by the Bihar Education Project and they are being paid their wages.