MITHILESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the respondents.

(2.) Considering the fact that all the writ petitions involve the same question of fact and law, with the consent of the parties, they are heard together and are being disposed of by this common order.

(3.) The present batch of writ petitions involve issue of appointment of 129 non-teaching employees on different posts and their regularization after scrutiny by 3-men Committee Constituted by the University. After regularization, the State step in and started scrutiny with regard to legality and validity of the initial appointment of the petitioners. Finally the State Constituted a 3-men Committee to examine the legality and validity of appointment of 129 non-teaching staff working in different constituent units of Veer Kunwar Singh University.