LAWS(PAT)-2011-11-150

NAMINDRA SINGH Vs. STATE OF BIHAR

Decided On November 18, 2011
Namindra Singh Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Re: I.A. No. 7348 of 2011

(2.) The matter at dispute is the age of superannuation prevalent in the respondent no. 2, Bihar State Electronics Development Corporation Limited (hereinafter referred to as "the Corporation").