Supreme Court - Daily Orders
Sc/St Employees Association Bihar vs The State Of Bihar on 25 October, 2024
Author: Sanjay Kumar
Bench: Sanjay Kumar
ITEM NO.14 COURT NO.2 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 45842/2024
(Arising out of impugned final judgment and order dated 05-12-2023
in CWJC No. 11355/2021 passed by the High Court of Judicature at
Patna)
SC/ST EMPLOYEES ASSOCIATION BIHAR Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
(IA No.239191/2024-CONDONATION OF DELAY IN FILING and IA
No.239188/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.239190/2024-EXEMPTION FROM FILING O.T. )
Date : 25-10-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Raja Choudhary, Adv.
Mr. Jatin Bhardwaj, Adv.
Mr. Sanyam Jain, Adv.
Mr. Rajesh Singh Chauhan, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Delay condoned.
This special leave petition, filed against an order directing the writ petition to be listed before a Single Judge, is misconceived. Accordingly, the Special leave petition is dismissed.
It is open to the petitioner, SC/ST Employees Association, Bihar, to approach the High Court for early hearing/listing of the writ petition before the learned Single Judge. Signature Not Verified Digitally signed by babita pandey Date: 2024.10.25
Pending application(s), if any, shall stand disposed of. 18:56:57 IST Reason:
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR