- (1.) Heard the Learned Counsel for the petitioners as well as Learned Counsels appearing for the Respondent-State of Jharkhand as also Respondent-State of Bihar.
(2.) Perused the papers.
(3.) The petitioners by way of the present petition, under Article 226 of the Constitution of India, have prayed for issuance of an appropriate writ/order/direction commanding the Respondents to pay to the petitioners, the due salaries, which have been illegally withheld from April, 1990 till date as also the future salary on regular basis.;