KRISHNA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel appearing on behalf of the State.

(2.) The present writ petition has been filed by the petitioners for a direction to the respondents to quash the order contained in memo no. 1124 dated 16.6.2017.

(3.) Learned counsel for the petitioners submits that the respondents have acted arbitrarily in the matter and they have not provided opportunity of hearing to the petitioner before passing the order impugned dated 16.6.2017. The petitioners are claiming to be the representative of teaching and non-teaching staff of 390 recognised elementary schools left over schools of total 54000 elementary schools which were taken over under the control of the State Government vide notification no. 763 dated 9.2.197