BHRIGU KUMAR RANJAN Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Rajendra Prasad Singh, learned Senior Counsel in support of the appeal as well as AAG 2 assisted by Mr Pramod Kumar Sinha, AC to AAG 2 for the State and its instrumentalities and, with their consent, this appeal is being disposed of at this stage itself.

(2.) The appeal is directed against the judgment and order dated 27.08.2012 passed in CWJC No. 614 of 2011 by which the writ petition, filed by the appellants, was summarily dismissed by the learned Single Judge of this Court.

(3.) The writ petitioners had filed the writ petition claiming that they had been appointed as Shiksha Mitras in the year, 2003. They had the educational qualification of Intermediate. In the year 2006, they were duly absorbed as Panchayat Teachers. They continued to work as such and were being regularly paid their salaries but suddenly, in respect of petitioners Nos. 3 and 4, with effect from May 2010, and in respect of petitioners Nos. 1 and 2, with effect from Oct. 2010, though they continued to work, their salaries were stopped. This is what brought them to the Court immediately.