NITYA NAND JHA, SON OF LATE RAM SUNDAR JHA, RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, DEPARTMENT OF EDUCATION, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in the present Letters Patent Appeal is to the order dated 09.01.2014 passed by the learned Single Bench, by which CWJC No. 324 of 2014, filed by the appellants, has been dismissed.

(3.) The appellants were appointed in private schools in Nov., 1970. Their schools were taken over by the Government in the year 1980 and 1989 respectively and their services were also approved from the date of take over of the schools i.e., 23.12.1980 and 24.12.1989 respectively. They were made to superannuate with effect from 31.01.2013 and 30.11.2012 respectively in view of their age being computed as 18 years from the date of their initial appointment.