RAM BABU DAS Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) In the present writ petition, petitioners are challenging the order dated 15.12.2009 passed by the Director, Primary Education, Government of Bihar, Patna by which the claim of the petitioners for their payment of salary has been rejected.

(3.) From the record it appears that Nehru Shishu Middle School, Mirdaha Toli, Karnalganj, Gulzarbagh, Patna was established in the year 1962. As per claim of the petitioners, petitioner nos. 1 to 4 are teachers whereas petitioner no.5 is Peon appointed by the Managing Committee after observing due process of law. Petitioners have knocked the door of this Court on different occasions by filing writ petitions vide C.W.J.C. No. 1862 of 1977 and C.W.J.C. No. 9675 of 2000 and from initial stage they are claiming that School is a general School was given aid from the Government. It further appears that vide letter dated 23.9.1995 the District Superintendent of Education, Patna has written a letter to Deputy Director, Primary Education, Bihar, Patna for payment of salary to the petitioners and in response thereto the Director, Primary Education has sought report but it was always elusive. It has been claimed that though the School in question is recognised which was established under the provisions of the State Government and teaching staffs were entitled for their salary and other benefit but always they are facing step motherly treatment.