STATE BANK OF INDIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Letters Patent Appeal was filed against the judgment dated October 23, 1987 passed by a learned Single Judge in CWJC No. 5433 of 1986.

(2.) The main point of controversy in the impugned judgment is about the effect of the notification dated August 13, 1985 issued in exercise of power under Section 4(2) of the Bihar Shops and Establishments Act, 1953 (hereinafter referred to as the said Act) on the proceeding pending before the Presiding Officer, Labour Court, Muzaffarpur who is an authority under the said Act.

(3.) In order to understand the nature of controversy between the parties, it is necessary to note only a few facts.