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Judgment
Heard learned counsel for the petitioners and learned counsel for the State.
The petitioners had worked as instructors in Non-Formal Education Programme for certain period and upon its closure the petitioners and others were retrenched from their respective jobs.
Large number of persons have approached this Court, raising plea for their adjustment and obtained the order in their favour.
Learned counsel for the petitioners submits that the similarly situated persons in C.W.J.C. No.8418 of 2010 were also retrenched from their work while discharging the duty of instructor and they have been given the benefit of adjustment in different departments and the case of the present petitioners is identical to the case of the petitioners of C.W.J.C. No.8414 of 2010.
Let the case of the present petitioners be also considered by the Director, Mass Education, Bihar, Patna and If he finds that the case of the present petitioners is identical to the case of the petitioners of C.W.J.C. No.8418 of 2010, the present petitioners will also be extended the same benefit as has been given to the petitioners of C.W.J.C. NO.8418 of 2010.
6 With the aforesaid observations and directions, this writ application is disposed of.