RAVI SHANKER Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS group of 176 writ petitions by invocation of provisions of Article 226 of the Constitution of India raises virtually, similar and identical issue of teaching and non -teaching staff of elementary schools of the Government of Bihar.

(2.) THE petitioners have been claiming difference of cost of living allowances from 1.4.1983 till date or till retirement, as the case may be. So the main point in focus in this group of petitions has been whether to pay cost of living allowances from 1.4.1983 and to make payment of salary and other allowances inclusive of cost of living allowances from 1.1.1970 till date or till retirement of the employees?

(3.) LEARNED Counsel for the petitioners during the course of submissions have taken this Court through the relevant provisions, as well as, the material facts emerging from the record of this group of petitions. It is evident that all the petitioners, who have been teaching or non -teaching staff of the elementary schools, are claiming the benefit of the Government 'sbenevolent schemes, as well as, the provisions made in the relevant law.