Citation : 2023 Latest Caselaw 5342 Patna
Judgement Date : 13 October, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14692 of 2023
======================================================
Narayan Purbey, Son of Late Rajkumar Purbey, Resident of Kedar Bhawan, Amarnath Road, Patna - 800001, Bihar.
... ... Petitioner/s Versus
1. The State of Bihar through the Principal Secretary, Labour Resource Department, Patna, Niyojan Bhawan, Bailey Road, Patna.
2. Principal Secretary cum Chairman, Bihar Building and other Construction Worker Welfare Board, Patna. Niyojan Bhawan, Bailey Road, Patna.
3. Secretary, Bihar Building and other Construction Worker Welfare Board, Patna, Niyojan Bhawan, Bailey Road, Patna.
4. Labour Superintendent, Buxar, District- Buxar.
5. Labour Superintendent, Madhubani, District - Madhubani.
... ... Respondent/s ====================================================== Appearance :
For the Petitioner/s : Mr. Sagar Suman, Advocate For the Respondent/s : Mr. Saroj Kumar Sharma, AC to AAG- 3 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE RAJIV ROY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)
Date : 13-10-2023
The petitioner, who claims to be the General Secretary
of a Trade Union, challenge the decision taken by the Bihar
Building And Other Construction Worker's Welfare Board. The
petitioner claims that the writ petition is filed in public interest.
The petitioner as a General Secretary of the Union cannot be
raising such issue in public interest when the Union itself could
have challenged the decision of the Board, if they decide so.
2. We find no reason to entertain the public interest Patna High Court CWJC No.14692 of 2023 dt.13-10-2023
litigation, but leave liberty to proceed otherwise, in accordance
with law. The writ petition stands closed.
(K. Vinod Chandran, CJ)
(Rajiv Roy, J) Sunil/-
AFR/NAFR CAV DATE Uploading Date 16.10.2023 Transmission Date
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