STATE OF BIHAR Vs. GAYATRI SINGH

JUDGEMENT

(1.) The appellant - State of Bihar has filed the present appeal challenging one order dated 20th November, 1995, passed by the learned Single Judge of this Court in C.W.J.C. No. 10652 of 1994,

(2.) By the impugned order, the learned Single Judge allowed the writ petition of the petitioner (respondent herein) with the direction to the respondents (appellants herein) to provide the minimum of the scale of pay of the post of Lecturer in favour of the writ petitioner. It was further directed to consider the case of the writ petitioner for regular appointment, whenever such regular appointment will be made, after relaxing the age of the writ petitioner.

(3.) According to the Counsel for the appellants, the impugned order is conflicting and contrary to the Bench decision of this Court in the case of Lal Bahadur Singh and 32 (thirty-two) others v. State of Bihar & others, reported in 1995 (2) P.L.J.R. 474, particularly Para- graph-26 therein. It is submitted that the writ petitioner having been appointed without following the procedure of appointment on part-time basis, no relief could hare been granted in her favour so far the scale of pay is concerned.