PRAKASH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel for the State.

(2.) A common question is involved in all these writ applications and, therefore, they are being disposed by one order.

(3.) THE petitioners were appointed as Panchayat Sikshak under the Rules. They were required to teach students from Class -1 to 5.