MANGAL SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition was initially filed by one Mangal Sinha (since deceased) and who after his death has been substituted by the present petitioners.

(2.) Initially the aforementioned Mangal Sinha prayed for the following reliefs: - - (a) That the petitioner be deemed to be continuing in service on the post of Assistant Headmaster in Rajkiya Krita High School Marhowrah in the District of Saran from 28 -1 -1958 to 30 -11 -1980 and be declared to be entitled for full pay, Provident Fund, Gratuity and pension by issuance of an appropriate writ, direction, order or orders, which may be deemed fit.

(3.) However, after the death of the original petitioner an application for amendment of the writ petition was filed which was allowed by this Court by an order dated 30th March, 1989.