LILA KUMARI Vs. STATE

JUDGEMENT

(1.) All these cases have been heard together and are being disposed of with the consent of the learned counsel appearing for the parties.

(2.) The learned counsel for the parties agree that the facts of all these cases can be had from the writ petition of Usha Singh and others being C.W.J.C. No. 4978 of 1985.

(3.) In these writ applications the petitioners challenge an order as contained in letter No. 425 dated 9-4-1985 issued by the Special Secretary, Department of Education, Bihar, Patna, which is contained in annexure-6 to the writ petition whereby and whereunder the said respondent directed that the Session 1984-85 of the Women Primary Teachers to be declared as holiday and petitioners should be directed to take fresh admission in 1985-87 session. In all these cases the petitioners admittedly took admission in the 1984-86 session except in the case of petitioner in C.W.J.C. No. 2599 of 1986. In the aforementioned case there is dispute as to whether the petitioners have in fact taken admission for the first time in 1984-86 sessions. Pursuant to an advertisement the petitioners applied for taking admission in 1984-86 session in Mahila Prathamik Shiksha Mahavidhalaya, Darbhanga, Madhubani and Bhagalpur.