KAMTA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this application the petitioners have prayed for issuance of a writ of or in the nature of mandamus directing the respondents to pay salary to the petitioner Nos. 1 to 4 with effect from 10th August, 1978 to 16th May, 1983 and to petitioners 5 to 6 from 10th August, 1978 to 31st May, 1982 with interest.

(2.) THE fact of the matter lies in a very narrow compass.

(3.) THE petitioners were appointed by the Managing Committee on the different posts. THE said school was granted recognition by the Bihar School Secondary Board with effect from 10-8-1978. In the order of recognition which is contained in Annexure-1 to the writ application it was specifically stated that all the untrained teachers should be removed. THE services of the petitiones were not approved. THEy filed a representation. THE peti tioner Nos. 1 to 4 thereafter filed a writ application in this Court being C.W.J.C. No. 2463 of 1980. THE said writ petition was disposed of on 1st December, 1981. Similarly petitioner Nos. 5 and 6 also filed a writ applica tion being C.W.J.C. No. 2455 of 1980 and the same was disposed of on 6-11-1980.