KANHAIYA BAHADUR SINHA Vs. STATE OF BIHAR THROUGH THE CHIEF SECRETARY, GOVERNMENT OF BIHAR, OLD SECRETARIAT, PATNA (BIHAR)

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the counsel appearing for the respondents.

(2.) FEDERATION of University Teachers Association of Bihar through its working President is the petitioner in this writ application. Petitioner is body registered under the Societies Registration Act. formed for welfare of its members, who are teachers employed in Universities of Bihar.

(3.) MEMBERS of this Federation are basically those teachers who were appointed as temporary Fecturers at various Colleges and Universities in the State of Bihar in between 1975 to 28.2.1982.