Patna High Court - Orders
The Union Of India & Ors vs Ram Deo Mahto & Ors on 6 September, 2011
Author: Shiva Kirti Singh
Bench: Shiva Kirti Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.5969 of 2011
The Union Of India & Ors
Versus
Ram Deo Mahto & Ors
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2 06.09.2011Mr.Amar Nath Jha appears on behalf of Respondent Nos. 1, 7 and 9. He submits that the issue decided in favour of respondents by the Tribunal has also been decided similarly by the Allahabad High Court and the said judgment of the Allahabad High Court has been accepted by the Railway authorities. According to him, the railway cannot be permitted to have two different policies and if they have accepted the judgment of the Allahabad high Court, they must accept the judgment of the Tribunal under challenge.
Learned counsel for the petitioners prays for 2 weeks' time to seek instruction in respect of aforesaid submissions.
As prayed, list this matter after 2 weeks under the same heading.
The case shall retain its position in the list.
(Shiva Kirti Singh,J)
Jay/ (Shivaji Pandey, J)