TAPEN SEN, J. - (1.) HEARD Mr. Jay Prakash Jha, learned counsel for the petitioners, Mr, Mahesh Kumar Sinha, learned Junior Counsel to the Additional Advocate General and Mrs. Subha Jha, learned counsel for the Intervenors.
(2.) AT the very outset, Mr. Jay Prakash Jha, learned counsel for the Petitioners prayed that he may be allowed to implead the Director, Primary Education, Government of Jharkhand, Ranchi as Respondent No. 6 in this case. Let him do so during the course of the day. These 41 (forty one) Writ Petitioners have prayed that a direction be passed upon the authorities to make payment of arrears of salary and that they be given all benefits in the period their services had been terminated till the date they were reinstated so that they have the status of continuity of service.
(3.) MR . Jay Prakash Jha, learned counsel for the Petitioners draws attention of this Court to Annexure 2 to the Writ Application and states that from a perusal thereof it would be apparent that details have been given in relation to dates of appointment, dates of termination of services as also the dates on which these Petitioners were reinstated in service.;