S.J. Mukhopadhaya, J. - (1.) This application has been preferred by the petitioners Ram Naresh Prasad and Manikant Prasad Singh for direction on the Respondents to release and pay the arrears of salary from 17th November, 1997, the date from which the services of the petitioners have been regularised.
(2.) Further prayer has been made for payment of salary to which the petitioners are entitled from November, 1998 onwards.
(3.) According to the petitioners, they were appointed as the Lab -Boy and Gas Man respectively in the Department of Chemistry. B.S.K. College, Maithon, a constituent unit of Vinoba Bhave University. Though, they were appointed after following the procedure in the year 1984, but their services were not regularised, in the background, the petitioners had to move this Court in C.W.J.C. No. 3739/ 95(R), wherein the Court, vide order dated 17th March. 1998 directed the authorities to consider the cases of petitioners for regularisation of their services. Thereafter, the Respondents considered the case of petitioners and vide University's Notification contained in Memo No. 11314 -11320/98 dated 14th/15th October. 1998, the services of petitioners were regularised w.e.f. 17th November, 1997 in the prescribed scale by the order of the Vice Chancellor of Vinoba Bhave University.;