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Raj Kishore @ Raju Gupta vs The State Of Bihar & Ors on 25 July, 2017

Author: Ashwani Kumar Singh

Bench: Ashwani Kumar Singh

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                             Civil Writ Jurisdiction Case No.15288 of 2012
                ======================================================
                Raj Kishore @ Raju Gupta Son of Late Narayan Sah Resident of Village :
                Bishnuduttpur, Police Station Kanti, District : Muzaffarpur
                                                                         .... .... Petitioner
                                                   Versus
                1. The State of Bihar through Secretary, Cabinet Department, Patna, Bihar
                2. The Presiding Officer, Labour Court, Muzaffarpur
                3. Manoj Banka @ Munna Babu Son of Radheshyam Banka Hotel '
                Panchwati', Saraiyaganj, Muzaffarpur, Police Station : Town, District:
                Muzaffarpur
                                                                       .... .... Respondents
                ======================================================
                Appearance :
                For the Petitioner/s :   Mr. Achal Kumar Sinha, Advocate
                For the Respondent/s   : Mr. P.N. Sahi, AAG-14
                ======================================================
                CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
                ORAL ORDER


3 25-07-2017

Heard learned counsel for the petitioner and learned counsel for the State.

Regard being had to the availability of equally efficacious statutory remedy of appeal against the order passed by the Presiding Officer, Labour Court in a case under Minimum Wages Act, I am not inclined to entertain the present writ application. It is dismissed, accordingly.

(Ashwani Kumar Singh, J.) Sanjeet/-

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