Supreme Court - Daily Orders
Bihar State Electricity Board vs Dharamdeo Das on 17 November, 2014
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.33 COURT NO.3 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). 9884/2012
(Arising out of impugned final judgment and order dated 20/10/2011
in LPA No. 41/2008,20/10/2011 in CWJC No. 9611/2005 passed by the
High Court Of Patna)
BIHAR STATE ELECTRICITY BOARD & ORS. Petitioner(s)
VERSUS
DHARAMDEO DAS Respondent(s)
(with interim relief and office report)
Date : 17/11/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Mohit Kumar Shah, Adv.
For Respondent(s) Mr. Amit Pawan, Adv.
Mr. Shailendra Kumar, Adv.
Mr. Abhishek Amritanshu, Adv.
Mr. Suryodaya P. Tiwari, Adv.
UPON hearing counsel the Court made the following
O R D E R
The petitioner is directed to place on record a copy of the Board Resolution No. 89 dated 08.06.1983 and Resolution No. 249 dated 23.11.1985 before the next date of hearing.
The petitioner shall also place on record the recruitment rules for appointment/promotion to the posts of Section Officers, Administrative Officers, Under-Secretaries and Joint Secretaries, if there are any.
Signature Not VerifiedDigitally signed by
List on 05.01.2015.
Jayant Kumar Arora Date: 2015.06.10 16:52:41 IST Reason: (Jayant Kumar Arora) (Renuka Sadana) Sr. P.A. Court Master