MADHAV MAHASETH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioners are Assistant Teachers of Government Aided Middle School, namely, Marwari Middle School, Sitamarhi, except petitioner no.1, who is head master and the petitioner no.6, who has retired from the post of peon. They have preferred this writ petition against the resolution no. 3268 dated 5.11.93 issued by the Secretary, Department of Primary -Secondary and Mass Education Government of Bihar, Patna (Annexure -2), so far as the cut -off date fixed for the purpose of payment of arrears of salary is concerned.

(2.) IT is no necessary to go into the details facts of the case, except the relevant one.

(3.) THE respondent -State has recognised certain schools, including the school in question for the purpose of grant of aid. Such aid is granted to the private managing committee of the schools for the purpose of payment of salary in favour of teaching and non -teaching employees appointed against duly sanctioned post. The scale of pay of the teaching and nonteaching employees is also being fixed by the State of Bihar.