REGENT COMPUTRONICS PVT. LTD.

K.P.VERMA Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

TUMEY V. CHIO [REFERRED TO]
K.NAGESHWARA RAO V. UNION OF INDIA AND OTHERS [REFERRED TO]
THAKUR JUGAL KISHORE SINHA V. THE SITAMARHI CENTRAL COOPERATIVE BANK LTD. [REFERRED TO]
ARBIND DAS V. STATE OF ASSAM AND OTHERS [REFERRED TO]
VIVEKANANDA TRAVELS V. SECY.,STATE TRANSPORT AUTHORITY [REFERRED TO]
BRAJNANDAN SINHA VS. JYOTINARAIN [REFERRED TO]
VIRINDAR KUMAR SATYAWADI VS. STATE OF PUNJAB [REFERRED TO]
STATESMAN PRIVATE LIMITED VS. H R DEB [REFERRED TO]
MINERVA MILLS LIMITED VS. UNION OF INDIA [REFERRED TO]
S K SARKAR MEMBER BOARD OF REVENUE U P LUCKNOW VS. VINAY CHANDRA MISRA [REFERRED TO]
GOKARAJURANGARAJU ACHANTI SREENIVASA RAO VS. STATE OF ANDHRA PRADESH [RELIED ON]
SAVITRI VS. GOVIND SINGH RAWAT [REFERRED TO]
S P SAMPATH KUMAR J N GUPTA D J SOMAIYA VS. UNION OF INDIA [REFERRED TO]
J B CHOPRA VS. UNION OF INDIA [REFERRED TO]
P SAMBAMURTHY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RESERVE BANK OF INDIA UNION OF INDIA PEERLESS GENERAL FINANCE AND INVEST MENT CO LIMITED STATE OF WEST BENGAL VS. MENT COMPANY LIMITED:PEERLESS GENERAL FINANCE AND INVEST MENT COMPANY LIMITED:RESERVE BANK OF INDIA:PEERLESS GENERAL FINANCE AND INVEST MENF COMPANY LIMITED [REFERRED TO]
CUSTODIAN EVACUEE PROPERTY VS. AMARNATH [REFERRED TO]
GOURI SHANKAR BAJORIA VS. RAM BANKA [REFERRED TO]
SITAMARHI CENTRAL CO OPERATIVE BANK LTD VS. THAKUR JUGAL KISHORE SINHA [REFERRED TO]
CHANDRA KISHORE JHA VS. STATE OF BIHAR [REFERRED TO]
SHRIRAM BEARINGS LTD VS. EMPLOYEES STATE INSURANCE CORPORATION [REFERRED TO]
BAJRANG RAI VS. ISMAIL MIAN [REFERRED TO]
AWADHESH KUMAR SINGH VS. STATE OF BIHAR [REFERRED TO]
R M A R A ADAIKAPPA CHETTIAR VS. R CHANDRASEKHARA THEVAR [REFERRED TO]

JUDGEMENT

(1.) These two writ petitions filed by the two practicing Advocates of this Court, inter alia, involve the question as to whether the Bihar Administrative Tribunal Act, 1981, is ultra vires the Constitution of India or not.

(2.) The said Act was enacted for creating an alternative forum for adjudication of disputes relating to service matters concerning officers and other employees of the Bihar Government. The said Act applies to the following matters : -

(3.) However, in terms of Section 6(2) of the Bihar Administrative Tribunal Act, 1981 (hereinafter called for the sake of brevity as the Act), the matters relating to the orders of dismissal and removal or reduction in rank of the employees which come within the purview of clauses (a), (b) and (c) of proviso to Article 311(2) of the Constitution have also been taken away from the purview of the provisions of the Act.

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K P VERMA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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