Patna High Court - Orders
State Bank Of India Officers ... vs The State Of Bihar on 10 November, 2022
Bench: Chief Justice, Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14316 of 2022
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State Bank of India Officers Association
... ... Petitioner/s
Versus
The State of Bihar & Ors.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Manu Tripurari, Advocate
For the Respondent/s : Mr. Pawan Kumar ( AC To AG )
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2 10-11-2022Learned counsel for the petitioner refers to and relies upon the judgment dated 21.05.1993 passed by this Court in CWJC No. 7815 of 1991, titled as State Bank of India Staff Association and Ors. v Election Commission of India and judgment passed by a Division Bench of the Bombay High Court in the case of Thane Janta Sahakari Bank v. Election Commission of India, 2010(1) Mh. L.J. Notice.
As prayed for, let reply be filed by the respondents Patna High Court CWJC No.14316 of 2022(2) dt.10-11-2022 2/2 positively within a period of four weeks from today.
List this case on 15th of December, 2022.
(Sanjay Karol, CJ) (Partha Sarthy, J) Spd/-
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