RAJENDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 11396 of 1999 filed by the applicants is allowed and they are added as intervenor -petitioners.

(2.) These two writ petitions involving common questions have been heard at length at the admission stage itself, and considering the urgency of the matters, with the consent of the parties, the same are being disposed of at the admission stage itself.

(3.) The representative facts are taken from C.W.J.C. No. 7358 of 1999. The petitioners are the non -teaching employees of the Magadh University who are apportioned and transferred to the Veer Kuer Singh University upon creation of the said University, in accordance with Section 70 -B of the Bihar State Universities Act, 1976.