A.M.KHANWILKAR,J. - (1.) Leave granted.
(2.) This appeal arises from the final judgment and order dated 15th January, 2018 in L.P.A. No.2307 of 2016 passed by the Division Bench of the High Court of Judicature at Patna whereby the judgment and order passed by the Single Judge in Civil Writ Jurisdiction Case No.22208 of 2013 dated 22 nd August, 2016 allowing the writ petition preferred by the respondents inter alia for relief of payment of salary for the period from 1st October, 2001 till 3rd July, 2007 and consequently directing the appellants to pay the amount towards salary for the said period had been upheld.
(3.) The respondents filed a writ petition initially praying for a direction against the appellants to make payment of salary to them for the period from 1st October, 2001 till 3rd July, 2007, along with statutory interest. By way of an amendment, a further relief was claimed to issue a writ of mandamus to the appellants to give continuity of past services to the respondents taking into account the period from 1 st October, 2001 till 3rd July, 2007 for the purpose of making payment of salary to the respondents for the said period. The respondents asserted that they were appointed as Adult Education Supervisors between 1981 and 1987 pursuant to advertisements published between 1979 and 1983. It is stated that 771 posts of Adult Education Supervisor were abolished in terms of the decision of the State Government after adjusting the remaining 367 supervisors who continued to work until the abolition of the posts in the year 1991.;