JAI PRAKASH NARAIN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; State and Magadh University (hereinafter referred to as the "University") . Despite respondents no. 9 to 11 entering appearance and filing counter affidavit, nobody was present on their behalf when the case was taken up and heard.

(2.) The petitioners have moved the Court for the following reliefs:

(3.) In effect, the petitioners have prayed that their services be treated from the day they joined i.e., 27.07.1981, on the post of Assistant and accordingly all benefits of pay etc. be fixed and further that they be treated senior to the respondents no. 9 to 11.