ARUN KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard learned counsel for the petitioners, the State, the University in both the cases as also learned counsel for private respondent nos. 8 and 9 in C.W.J.C. No. 5388 of 1991. The petitioners claim the relief of absorption on the post of Lecturer in Philosophy and Maithili in Maharaj Lakshmeshwar Singh Memorial College, Darbhanga, a constituent college under the respondent-university of the fourth phase.

(2.) Learned counsel for the petitioners fairly submits that pursuant to certain orders of the Honble Supreme Court and Agarwal Commission constituted, the petitioners in both the cases came to be absorbed in service with directions for examining their claims for arrears of salary by order dated 14.04.2006 of the University.

(3.) Learned Counsel for the parties are further agreed that subsequently absorptions of the present nature have again gone under scrutiny and ultimately pursuant to the orders of Full Bench in L.P.A. No. 1304 of 2009 and analogous cases disposed off on 11.03.2010 such absorptions have been referred to a two man commission consisting of Sri Justice S. N. Jha, a former Chief justice of Rajasthan High Court and Mr. V. S. Dubey, Ex Vice Chancellor of Nalanda Open University with further directions as contained in paragraph nos. 35 and 36 of the Judgment. The appeals are, therefore, disposed off with like observations as in L.P.A. No. 1304 of 2009 that the petitioners may represent their cases before the Commission also. The petitions stand disposed in the aforesaid terms.