NAILI MINZ Vs. RANCHI UNIVERSITY, RANCHI

JUDGEMENT

(1.) THIS application has been preferred by the petitioners, Smt. Naili Minz and Smt. Kusum Debi for direction on the respondents to release and pay salary due since November 91.

(2.) ACCORDING to the petitioners, they were appointed against Class -IV posts by the then Governing Body of Mandar College, Mandar, Ranchi, vide letters dated 11th September, 1984 and 10th October. 1984 respectively. By that time the College was an affiliated College run by the Governing Body and later on made a Constituent College in the year 1986.

(3.) THE petitioners were duly appointed and are working has been pleaded and in support of such statement, certain enclosures have been attached to the writ petition.