Supreme Court - Daily Orders
Mohd.Zahid Hussain vs State Of Bihar on 9 March, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.59 COURT NO.5 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). 2194/2014
(Arising out of impugned final judgment and order dated 14/08/2013
in LPA No. 1110/2011 CWJC No. 4583/2006 passed by the High Court
of Patna)
MOHD.ZAHID HUSSAIN Petitioner(s)
VERSUS
STATE OF BIHAR & ORS Respondent(s)
Date : 09/03/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Ms. Rachana Srivastava,Adv.
Mr. Mohammed Noorullah, Adv.
Mr. Utkarsh Sharma, Adv.
For Respondent(s) Mr. Abhinav Mukerji, Adv.
Ms. Purnima Krishna, Adv.
Ms. Tanya Shree, Adv.
Dr. M.P. Raju, Adv.
Mr. P. George Giri, Adv.
Mr. Peter Martin, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In pursuance of our order, Mr. R.K. Mahajan, Principal Secretary, Education, State of Bihar is present. We have been apprised that a set of Rules have been framed constituting the education tribunal. Learned counsel for the State of Bihar submits that they will further embellish the Rules to bring in tune with command made in the decision in T.M.A. Pai Foundation & Ors. vs. State of Karnataka & Ors. [(2002) 8 SCC 481].
The matter be listed on 24.04.2015.
Signature Not VerifiedThe presence of Mr. R.K. Mahajan, Digitally signed by Principal Secretary, Education, State of Bihar is dispensed with. Gulshan Kumar Arora Date: 2015.03.16 15:03:57 IST Reason:
(Gulshan Kumar Arora) (Tapan Kumar Chakraborty) Court Master Court Master