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Uttar Bihar Gramin Bank Bank Mitra ... vs The State Of Bihar Through The ...
2021 Latest Caselaw 5749 Patna

Citation : 2021 Latest Caselaw 5749 Patna
Judgement Date : 1 December, 2021

Patna High Court
Uttar Bihar Gramin Bank Bank Mitra ... vs The State Of Bihar Through The ... on 1 December, 2021
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9873 of 2021
     ======================================================

Uttar Bihar Gramin Bank Bank-Mitra Association having its office at C/O Mithla Kshetriya Gramin Staff Bachat avm Sakh Swavlambi Sahkari Samiti Limited, Laximinagar, Darbhanga through its General Secretary Kafil Ahmad (Male), aged about 46 years, Son of Md. Zakir Hussain, Resident of Village - Sarajpur, P.O. - Raiyan Sugar Factory, P.S. - Keoty, District- Darbhanga, Bihar- 847337.

... ... Petitioner/s

Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.

2. The Principal Secretary, Labour Resources Department, Government of Bihar, Patna.

3. The Registrar - cum - Labour Commissioner, Bihar, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Kumar Kaushik, Advocate For the Respondent/s : Ms. Anuradha Singh, SC 21 ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA ORAL JUDGMENT Date : 01-12-2021

Heard learned counsel for the parties.

The only grievance of the petitioner is that the

application of the petitioner for registration as a trade union is

not being considered.

A counter affidavit has been filed. It has been stated

therein that some more documents are required from the

petitioner.

The petitioner undertakes to supply such documents

within two weeks from today.

The authority may thereafter consider the prayer of Patna High Court CWJC No.9873 of 2021 dt.01-12-2021

the petitioner and pass a speaking order copy whereof be

conveyed to the petitioner forthwith.

This Court hopes and trusts that the authority shall

take the decision expeditiously, in any case, not later than three

months.

(Rajan Gupta, J)

J. Alam/-

AFR/NAFR            NAFR
CAV DATE            N/A
Uploading Date      03.12.2021
Transmission Date   N/A
 

 
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