Supreme Court - Daily Orders
Bihar State Adult And Non-Formal ... vs The State Of Bihar And Ors. Through The ... on 21 July, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.2 COURT NO.13 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 2860/2015
(Arising out of impugned final judgment and order dated 30-06-2014
in MJC No. 3078/2013 30-06-2014 in CWJC No. 13009/2001 passed by
the High Court Of Patna)
BIHAR STATE ADULT AND NON-FORMAL EDUCATION
OFFICE EMPLOYEES ASSOCIATION & ORS. Petitioner(s)
VERSUS
THE STATE OF BIHAR AND ORS. Respondent(s)
(IA No.59739/2017-PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS
and IA No.59741/2017-CERTIFIED COPY OF S.L.P.)
Date : 21-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Nagendra Rai, Sr. Adv.
Mr. Chandra Prakash, AOR
Mr. Vivek Singh, Adv.
For Respondent(s) Mr. Gopal Singh, AOR
Mr. Manish Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have been informed by Mr. Nagendra Rai, learned Senior Counsel appearing on behalf of the petitioners, that this Court has passed judgment in State of Bihar and Ors. vs. Arun Kumar reported in (2016) 13 SCC 218.
In view of this, the matter is remanded to the High Court to decide the same in accordance with the law laid down by this Court.
The Special Leave Petition is disposed of accordingly.
Signature Not Verified Digitally signed by R.NATARAJAN (R. NATARAJAN) Date: 2017.07.22 12:41:43 IST (SAROJ KUMARI GAUR) Reason: COURT MASTER COURT MASTER