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Rahmatullah vs The State Of Bihar on 13 September, 2019

Bench: R. Banumathi, A.S. Bopanna

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     ITEM NO.22                     + 55               COURT NO.6                    SECTION X

                                       S U P R E M E C O U R T O F       I N D I A
                                               RECORD OF PROCEEDINGS

                                    Writ Petition(s)(Civil)     No(s).   1141/2019

     RAHMATULLAH & ORS.                                                        Petitioner(s)
                                                           VERSUS

     THE STATE OF BIHAR & ORS.                                                 Respondent(s)

     (FOR ADMISSION and IA No.135897/2019-EX-PARTE STAY and
     IA No.135900/2019-EXEMPTION FROM FILING O.T.)

     WITH W.P.(C) NO.1157 OF 2019 (X)
     (FOR ADMISSION and I.R. and IA No.137956/2019-STAY APPLICATION and
     IA No.137957/2019-EXEMPTION FROM FILING O.T.)

     Date : 13-09-2019 These petitions were called on for hearing today.

     CORAM :
                              HON'BLE MRS. JUSTICE R. BANUMATHI
                              HON'BLE MR. JUSTICE A.S. BOPANNA

     For Petitioner(s)                     Mr.   Salim Inamdar,Adv.
                                           Mr.   Ravi Sehgal,Adv.
                                           Ms.   Pragya Baghel, AOR
                                           Mr.   Abhishek Thakral,Adv.
     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                              O R D E R

The writ petitions have been filed invoking Article 32 of the Constitution of India seeking writ of certiorari to call for the records and quash the termination letters and issue a writ of mandamus directing the State of Bihar to reinstate the petitioners with full back-wages.

We have heard Mr. Salim Inamdar, learned counsel appearing for the petitioners.

Digitally signed by MAHABIR SINGH Date: 2019.09.14 13:26:31 IST Reason: We are not inclined to entertain the writ petitions in exercise of our jurisdiction under Article 32 of the Constitution of India.

The writ petitions are accordingly disposed of reserving liberty to the petitioners to work out the remedy in accordance with law.

As and when such a writ petition is filed before the High Court, we request the High Court to take up and dispose of the same expeditiously.

Pending applications, if any, shall also stand disposed of.

(MAHABIR SINGH)                                (PARVEEN KUMARI PASRICHA)
 COURT MASTER                                        BRANCH OFFICER