STATE OF BIHAR Vs. KRISHNA BALLABH PANDEY

JUDGEMENT

(1.) THESE three cases are being disposed of by one order, as common question is involved therein.

(2.) CIVIL Review No. 32 of 1987 has been filed for review of the order dated 6.5.1986 passed by this Court in C.W.J.C. No. 1413 of 1986 for payment of salary to opposite party nos. 1 to 24 and 27 treating them as teaching and non -teaching staff of Madhya Vidyalaya, Bhura within the district of Gaya. The said writ application was filed by the aforesaid opposite parties for direction to the respondents of the said writ application for payment of salary to them.

(3.) CIVIL Review No.35 of 1987 has been filed for review of the order dated 6.5.1986 passed in C.W. J.C.No. 1131 of, 1986 whereby direction was given for payment of salary to the said opposite parties who were treated to be teaching and non -teaching staff of the said school. The said writ application was filed by the aforementioned opposite parties for directing the respondents of the writ application for making payment of their salary.