Supreme Court - Daily Orders
The State Of Bihar vs Secretary Bihar State Up Shastri ... on 14 March, 2022
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.10 Court 9 (Video Conferencing) 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). 3897/2022
(Arising out of impugned final judgment and order dated 18-12-2020
in LPA No. 1925/2011 passed by the High Court Of Judicature At
Patna)
THE STATE OF BIHAR Petitioner(s)
VERSUS
SECRETARY BIHAR STATE UP SHASTRI SANSKRIT
MAHAVIDAYALYA/COLLEGE TEACHERS ASSOCIATION
EMPLOYEES & ORS. Respondent(s)
( IA No.31568/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.31569/2022-EXEMPTION FROM FILING O.T. and IA
No.31570/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 14-03-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Saket Singh, Adv.
Mrs. Niranjana Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In exercise of our jurisdiction under Article 136 of the Constitution, no question of law arises for consideration by this Court. The Special Leave Petition is, accordingly, dismissed.
Pending application(s), if any, stands disposed of accordingly.
Signature Not Verified Digitally signed by Rachna Date: 2022.03.14 16:43:05 IST Reason:(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS