TAPEN SEN, J. - (1.) HEARD Mr. Ram Chandra Jha, learned counsel for the petitioner and Mr. M.S. Anwar, learned counsel for the respondent Nos. 3 to 6.
(2.) THE grievance of the Writ Petitioner initially was for a direction upon the respondent to pay salary to the petitioners with effect from 01.01.1999 with compound interest and also to consider their cases for payment in the regular grade of the Lecturers following the principle of "equal pay for equal work" together with all increments etc. They had also made a prayer for their absorption in the A.S. College Satsang, Deoghar which was made a constituent unit of the Sidhu Kanju University, Deoghar in the third phase with effect from 12.12.1980. Consequently, the petitioners pray that as a result of such absorption, all consequential benefits be given including arrears of salary etc. Mr. R.C. Jha, learned counsel for the petitioners has submitted that the petitioners have worked uninterruptedly right from the day they joined their services yet for the period 01.01.1999 to August 2002 (i.e. for 44 months), their salaries have been stopped on the ground that the college was not affiliated in the Science faculty. Mr. Sohail Anwar, learned counsel the affiliation up to Intermediate level was given sometime in the year 1980 -81.
(3.) ON the earlier occasion, while admitting the Writ Application, liberty was given to the petitioners to move the Secretary, Human Resources Development Department, Government of Jharkhand, in relation to the matter pertaining to payment of salary for two months. The parties have stated at the bar that by order 26th February, 2003, permanent affiliation has been granted to the college in the Science faculty for both Pass and Honours courses in different subjects and 15 posts have been subsequently approved by order dated 01.03.2003. These two orders are Annexures -12 and 13 of the Supplementary Affidavit filed on behalf of the petitioners.;