- (1.) HEARD the counsel for the petitioners, State of Bihar and State of Jharkhand.
(2.) AS the case requires determination by the respondents at the first instance, it is being disposed of at this stage with the consent of the parties. According to the petitioners, they performed the duties of Non -formal Education Supervisors in different Projects in the districts of Godda; Pakur and Sahebganj. Subsequently, they were retrenched, the Projects having closed. During the period, they worked, they were provided with honorarium/men days, but they have not been provided with the same for the period 1985 to 21st December, 1994.
(3.) COUNSEL for the State of Jharkhand submitted that the matter is to be looked into by the competent authority of the State of Bihar, Certain amounts have been sanctioned for, those who were posted in the territory of the State of Bihar.;