BIHAR MINORITY SECONDARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Writ Petition has been filed by the Bihar Minority Secondary Teachers' Association Unit, Gopalganj. through its Secretary seeking direction to the respondents to make full payment of salary on monthly basis from Treasury to the teaching and non teaching staff of Minority Secondary Schools and further to pay difference of salary of 22 months at a time, of Fourth Pay Revision Committee which benefit was given from 1.3.1989. but payment was made from 1.4.1991 and also difference of salary of selection grade and time bound promotion from due date, besides other similar general type of reliefs.

(2.) THE petitioner claims to be a registered Association and has filed this writ petition in the representative capacity.

(3.) MR . Singh, learned Counsel appearing for the petitioner, in reply, submitted that in the present case a large body of persons with a common grievance exists and the technical objection raised on behalf of the State has to be overruled in view of the decision of the Apex Court in the case of .