- (1.) Heard the parties. Since common question of law is involved in all the four writ petitions and, therefore, all the four writ petitions have been heard together and are being disposed of by this common order.
(2.) These matters have been referred to the Division Bench in pursuance of the order dated 30-4-2008 by recording the following order : "Petitioner is relying on the order dated 14-6-2002 passed in W. P. (S) No. 1704 of 2002 and also the order dated 28-11-2007 passed in W.P. (S) No. 5752 of 2003. Learned counsel, appearing for the State is relying on the judgment, reported in 2005 (2) JLJR 34 (Jhr.). It was accepted by the learned counsel, appearing for the parties that the learned single Judges have interpreted the judgment of the Supreme Court, reported in 2002 AIR SCW 1055 : (AIR 2002 SC 1258) State of Bihar v. S.A. Hassan in different manner with regard to the application of the judgment to the employees, who retired prior to the said judgment and who were not given benefit by counting their services rendered during private management, for the purpose of pension, etc. Accordingly, put up this case before an appropriate Division Bench after obtaining necessary orders from Hon'ble the Chief Justice. The parties will file second copy of their pleadings within one week, if not already on record."
(3.) The Division Bench, by order dated 8-12-2008, remanded the matter back to this Court for deciding the petition on merit in the light of the ratio of the decision of the Supreme Court reported in 2002 AIR SCW 1055: (AIR 2002 SC 1258). Accordingly, the matter has been placed before this Court.;