ASSOCIATION Vs. STATE OF BIHAR

LAWS(SC)-1996-4-129

SUPREME COURT OF INDIA (FROM: PATNA)

Decided on April 08,1996

ASSOCIATION,THROUGH ITS GENERAL SECRETARY,RANJIT RANA Appellant

VERSUS

STATE OF BIHAR Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard learned counsel on both sides.;