RELATING TO CLASS OF PERSONS WHO HAVE NOT RECEIVED THEIR RETIRAL BENEFITS AND ARREARS OF SALARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE State Counsel (S.C. 4) informs the court that the tenure of the Justice Uday Sinha Committee, in context, has been extended for a further period of 3 months. This was announced by a notification dated 16 February 2004. A copy of the notification has been left on the record.

(2.) COUNSEL for the Central Bureau of Investigation Mr. Rakesh Kumar intimates the court that the preliminary investigation has been registered by the Central Bureau of Investigation against the State Government Companies/State Corporations concerned in reference to the order dated 13 November 2003.

(3.) THE Assistant Registrar of Companies has been required to keep requisite number of sets ready so that they can be supplied on demand to the Central Bureau of Investigation and the Comptroller and Auditor General of India/Accountant General, Bihar.