RAMADHARDWIVEDI Vs. STATE OF BIHAR

JUDGEMENT

(1.) As both the appeals arise out of a common impugned judgment, they have been heard together and are being disposed of by this common judgment.

(2.) L.P.A. 126 of 1994 has been filed against the impugned judgment dated 27th June, 1994, passed in C.W.J.C. 4617 of 1984. The aforesaid writ-petition was analogous with other writ-petition. This appeal has been filed by one Ramadhar Dwivedi (Appellant) and the same relates to appointment to the post of Head Master of Lakshmi Sangveda Sanskrit High School, Thakurbari, Jehanabad (For short the 'School').

(3.) The other L.P.A. No. 127 of 1994 has been filed against the same judgment dated 27th June, 1994, passed in C.W.J.C. No. 2756 of 1987, which was analogous with other writ petitions, including the writ petition above. There are three appellants, including Ramadhar Dwivedi. They filed the writ-petition, claiming salary for the period from 1st of April, 1985 up-to date. Both this writ petitions having been dismissed, the present appeals have been filed.