BAL BHADRA SINGH Vs. BIHAR STATE FOOD & CIVIL SUPPLIES CORPORATION LTD
LAWS(JHAR)-2010-2-173
HIGH COURT OF JHARKHAND
Decided on
February 01,2010
Bal Bhadra Singh
Appellant
VERSUS
BIHAR STATE FOOD AND CIVIL SUPPLIES CORPORATION LTD
Respondents
JUDGEMENT
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(1.) I have heard both sides.
(2.) Issues involved in this case are squarely covered by the decision of a division bench of the Patna High Court dated 17.1.2008 given in a bunch of petitions headed by L.P.A. No. 829 of 2007.
(3.) The S.L.P. against the said decision has been dismissed by the Hon'ble Supreme Court.;
(2.) Issues involved in this case are squarely covered by the decision of a division bench of the Patna High Court dated 17.1.2008 given in a bunch of petitions headed by L.P.A. No. 829 of 2007.
(3.) The S.L.P. against the said decision has been dismissed by the Hon'ble Supreme Court.;
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