KISHORI PRASAD Vs. STATE OF BIHAR WITH

JUDGEMENT

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

(2.) IN this batch of writ applications the question of law arising for consideration including certain orders of this Court, being common in nature, this Court considers it proper to dispose of this batch of writ applications by a common order. For the sake of convenience this Court shall refer to the facts from C.W.J.C No. 13310/08 and the counter affidavit filed therein on behalf of the respondents.

(3.) THE petitioners were appointed as teaching and non -teaching staff by the erstwhile Managing Committee of the Private Schools and in some cases by the District Education Officer and in yet other cases by the Regional Deputy Director of Education. The schools in which they were appointed and were working came under the 1st scheme of Project Schools relevant for the year 1981. -1982. The State Government decided to take over these schools designated as Project Schools for dissemination of education. Appointments so made was screened by a selection committee and the petitioners continued to discharge duties. A list of the selected candidates was also published by the Regional Deputy Director of Education on 9.3.1983. Their salary was stopped in or about August, 2002 when they were removed by an order dated 19.2.2004. The allegations were that their appointment had been found to be irregular.