HARENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HIS matter has been filed as a Public Interest Litigation. The petitioner Harendra Kumar, the Court has been indicated, is an Advocate.

(2.) THE issues concerns the matter relating to conditions of the workmen and revival of a public sector undertaking known as Bihar State Road Transport Corporation. There has been a large litigation between the workers and the management. The Supreme Court has framed a scheme and is monitoring an aspect of revival of the Corporation. The petitioner evidently is conscious of this aspect as he mentions this scheme in paragraph 27 of the petition.

(3.) DISMISSED .