Patna High Court
Gaya Nath Thakur vs The Administrator,Bihar State on 30 January, 2025
Author: Partha Sarthy
Bench: Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7072 of 2012
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Gaya Nath Thakur, S/o Yadunandan Thakur, Resident of Village and Post-
Taiyabpur, P.S.- Desari, District- Vaishali.
... ... Petitioner/s
Versus
1. The Administrator, Bihar State Road Transport Corporation, Birchand
Patel Path, Pariwahan Bhawan, Patna, Bihar.
2. The Chief of Administration, Bihar State Road Transport
Corporation, Birchand Patel Path, Pariwahan Bhawan, Patna, Bihar.
3. The Chief Mechanical Engineer, Birchand Patel Path, Pariwahan
Bhawan, Patna, Bihar.
4. The Financial Advisor-cum-Chief Accountant Officer, Birchand Patel
Path, Pariwahan Bhawan, Patna, Bihar.
5. The Divisional Manager, Patna Division, Bihar State Road Transport
Corporation
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Satya Prakash Sinha, Advocate
For the BSRTC : Mr. Prabhat Kumar Verma, Sr. Advocate
Mr. Suman Kr. Jha, Advocate
For the State : Mr. Ajay, GP-4
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL JUDGMENT
(Per: HONOURABLE THE ACTING CHIEF JUSTICE)
Date : 30-01-2025
It appears from the record that against the
Award passed by the Labour Court, Patna dated
23.06.2011
, the Bihar State Road Transport Corporation
had filed a writ petition vide C.W.J.C. No. 4292 of 2013,
which was dismissed. Thereafter, an L.P.A was preferred
Patna High Court CWJC No.7072 of 2012 dt.30-01-2025
vide L.P.A No. 1385 of 2018, which too was dismissed.
2. Since the writ preferred by Gaya Nath
Thakur, viz., C.W.J.C. No. 7072 of 2012 was directed to
be listed along with the L.P.A. preferred by the Bihar
State Road Transport Corporation, this writ petition has
been placed before the Division Bench even after the
dismissal of the L.P.A., referred to above.
3. In any view of the matter, we find from the
earlier orders passed by this Bench that the State was
permitted to be impleaded as respondent No. 6 and was
to inform this Court whether the Award passed by the
Labour Court was published under Section 17 of the
Industrial Disputes Act, 1947.
4. The affidavit has been filed which clearly
states that it has been published in accordance with the
provisions contained in Section 17 and the relevant
provisions contained in Bihar Rules.
5. Thus, it appears that the grievance of the
petitioner has been redressed.
Patna High Court CWJC No.7072 of 2012 dt.30-01-2025
6. This writ petition also stands disposed off in
terms of the Award.
(Ashutosh Kumar, ACJ)
(Partha Sarthy, J)
Harsh/Rajesh
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 31.01.2025
Transmission Date
