BIHAR RAJYA ARYA PRATINIDHI SABHA Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, EDUCATION DEPARTMENT, GOVT. OF BIHAR

JUDGEMENT

(1.) As common question of law and facts arise and as such arise out of the impugned judgment and order passed by the learned Single Judge dated 22.06.2018, passed in CWJC No.8258 of 2017, both these appeals are heard, decided and disposed of together by the common judgment and order.

(2.) The facts leading to the present Letters Patent Appeals, in nutshell, are as under:-

(3.) Sri P.K. Shahi, learned Senior Advocate, has appeared on behalf of the original petitioners and Sri Y. V. Giri, learned Senior Advocate, has appeared on behalf of the original private respondent Nos.4 and 5.