- (1.) Heard counsel for the parties.
(2.) Petitioners in this writ application, have prayed for a direction upon the concerned authorities of the respondents including respondent no. 4 to absorb them in the services of the State Government.
(3.) Facts of the petitioners' case in brief is as follows: Petitioners, possessing requisite qualification, were originally appointed in June 1984 on the post of Assistant Professor in the various departments in Magadh Engineering College, Gaya, in the State of Bihar. Later, Magadh Engineering College, Gaya along with two other colleges was taken over by the Government of Bihar by virtue of an Ordinance issued in the year 1986 and finally published in August 1991. Pursuant to a Rule, as contained in the Bihar Private Engineering College (Taking Over) Rules, 1991, a Screening Committee was constituted and the names of the selected candidates was forwarded to the State Public Service Commission for concurrence. After obtaining concurrence of the BPSC, several teachers were absorbed. As regards the petitioners, after taking over of Magadh Engineering College, Gaya by the State of Bihar, they were transferred to the BIT, Sindri by virtue of a notification issued in the month of October 1994.;