RAMJEE PRASAD SINGH; DAMYANTI KUMARI; SHAMSUL HAQUE; KRISHNDEO JHA; SWAMI NATH SHAHI; UMESH RAM; EHSANUL HAQUE ANSARI; SARJOO PRASAD UPADHAYAY; SEVI LAL BHAGAT; JAGANNATH OJHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) As in all these group of writ petitions, the relief prayed for is more or less similar, with consent of the parties, the same have been heard together and are being disposed of by this common order.

(2.) In all these writ applications, grievances of the petitioner(s) are related to the claim of salary and other emoluments incidental thereto, besides other claims, which, according to the petitioner(s), (s)he/ they is/are entitled. It has been alleged that despite representing for the same, the respondent-authorities have not considered and disposed of the claim and in the above circumstances, the petitioners have been compelled to approach this court by filing the writ application under Article 226 of the Constitution of India.

(3.) No. counter affidavit has been filed on behalf of the State as yet, except in very few cases.