PANCHAWATI Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this group of 31 matters, the learned counsels for the parties and the Government counsels have, jointly, submitted that common. question has been involved in relation to the entitlement, pursuant to . the Government resolution, dated 9th February, 1973. to the teachers, who were working in the Non-Government schools, which were taken over by the Government as Government schools. It is, therefore. jointly, submitted that they may be decided in terms of the consensus they have reached to the effect that the Education Department, in the Government of the State of Bihar, may be directed to decide their cases within stipulated frame of time and those who are entitled to the benefits arising out of the said resolution, be paid immediately. Accordingly, those petitioners, whose cases are not favourably decided, be informed within a fortnight by appropriate postal services so that they can pursue appropriate remedies.

(2.) LEARNED Standing counsel No. I, for the State Government, has stated before the Court that in CWJC No. 4394 of 2005 (Md. Yasin Ansari), CWJC No. 4390 of 2005 (Govind Prasad Yadav), and CWJC No. 3782 of 2005 (Pan Devi), counter affidavits have been filed, wherein, it has been stated that benefits arising out of the Government resolution dated 9.2.1973 have already been paid to the petitioners of these writ petitions. However, learned Counsels desire that they may be again verified and, if they are not paid, they should be actually paid.