REGENT COMPUTRONICS PVT. LTD.

RAM KRISHNA JHA Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

RAM SEVAK YADAV VS. THE STATE OF BIHAR) [REFERRED TO]
STATE OF BIHAR AND OTHERS VS. KIRTI NARAYAN PRASAD [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
TULSI PRASAD SINGH VS. STATE OF BIHAR [REFERRED TO]
ROOPKALI KUER VS. STATE OF BIHAR [REFERRED TO]
HIRALAL YADAV VS. STATE OF BIHAR [REFERRED TO]
KOSHI PROJECT WORKER & APOSS ASSOCIATION VS. STATE OF BIHAR [REFERRED TO]
STATE OF BIHAR VS. BHAGWAN SINGH [REFERRED TO]
OSHIAR PRASAD AND ORS. VS. THE EMPLOYERS IN RELATION TO MANAGEMENT OF SUDAMDIH COAL WASHERY OF BCCL [REFERRED TO]
THE STATE OF BIHAR AND ORS. VS. BIMLI DEVI [REFERRED TO]
UPENDRA SINGH VS. STATE OF BIHAR [REFERRED TO]
THE STATE OF BIHAR VS. KIRTI NARAYAN PRASAD [REFERRED TO]

JUDGEMENT

(1.) Heard both sides.

(2.) With the consent of parties, both the cases are being heard together as in both the cases identical issue has been raised and, as such, they are being disposed of by a common order.

(3.) For convenience, the fact mentioned in the case of Rajo Singh and others vs. State of Bihar, C.W.J.C. No. 10305 of 2003 (herein after mentioned as "Rajo Singh case") would be taken into consideration. The Court will also take into consideration the fact mentioned in the case of Ram Krishna Jha and others vs. State of Bihar, C.W.J.C. No. 212 of 2004 (herein after mentioned as "Ram Krishna Jha case"), as and when required.

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RAM KRISHNA JHA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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