S.N. Pathak, J. - (1.) Heard learned counsel for the petitioners and learned counsel for the respondents.
(2.) Since facts in both the writ petitions are same and similar, they are disposed with a common order.
(3.) The petitioners in both the cases have approached this Court with a common prayer for a direction upon the respondents to release the arrears as well as the current salary to the petitioners, who have been working in Millat College, Parsa since 1987 and University vide its notification No. 60/2006 dated 07.11.2016 (Annexure-12) has also absorbed the services of the petitioners subject to the approval of the Human Resources Development Department as per provision contained in Section 4.1.14 of Jharkhand State University Act, 2000. Further prayer has been made for a direction upon the respondent Nos. 1, 2 & 3 to issue normal approval letter of absorption.;