LAKSHMI NARAYAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) In the present case, the petitioners are instructors, claiming that they were members of Subordinate Education Services and the Government of Bihar by its policy decision has merged the Subordinate Education Services with the Bihar Education service, Class-II.

(3.) As per the averments and the documents annexed with the writ petition the petitioners were appointed on the post of Physical Education Instructors at different schools, which were under the Subordinate Education Service, Government of Bihar. The Sub-ordinate Education service comprising of four branches namely S.E.S. Primary branch (male), S.E.S. teaching branch (male), S.E.S. teaching branch (female) and S.E.S. youth service branch (mixed).