Supreme Court - Daily Orders
Abdul Nazeer C . vs State Of Kerala on 21 August, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 10712 of 2017
(Arising out of SLP(C)NO.31237 of 2013)
ABDUL NAZEER C & ORS. Appellant(s)
VERSUS
STATE OF KERALA & ANR. Respondent(s)
WITH
CIVIL APPEAL NO(S). 10713-10714 of 2017
(Arising out of SLP(C) No(s). 31956-31957/2013)
CIVIL APPEAL NO(S). 10715 of 2017
(Arising out of SLP(C) No. 37265/2013)
CIVIL APPEAL NO(S). 10716-10721 of 2017
(Arising out of SLP(C) No(s).38067-38072/2013)
CIVIL APPEAL NO(S). 10722 of 2017
(Arising out of SLP(C) No. 11738/2014)
CIVIL APPEAL NO(S). 10723-10724 of 2017
(Arising out of SLP(C) No. 31536-31537/2014)
C.A. No. 10892/2014
CIVIL APPEAL NO(S). 10727 of 2017
(Arising out of SLP(C) No. 33/2015)
C.A. No. 1183/2015
O R D E R
Leave granted.
We have heard learned counsel for the parties. The appellants have completed B.Com. Degree with Co-operation Signature Not Verified Digitally signed by as a special subject and applied for the post of Branch Manager in MAHABIR SINGH Date: 2017.08.22 15:39:19 IST Reason: the District Co-operative Banks in the State of Kerala, in pursuance of Notification dated 14th December, 2009 issued by the 2 Public Service Commission. They have been held to be ineligible on the ground that prior to Notification dated 2nd November, 2010, they did not have diploma in co-operation, as required, even if they had a B.Com. Degree with Co-operation as a special subject. The High Court has held that Notification dated 2nd November, 2010 which makes them eligible will apply prospectively. We are of the view that the said notification was in the nature of clarification and the object of selection being to get the best candidates, the appellants could not be excluded from being considered.
Accordingly we allow these appeals, set aside the impugned order and direct that the appellants be considered eligible in the process of selection. It is made clear that any appointments already made need not be disturbed.
..........................J. (ADARSH KUMAR GOEL) ..........................J. (UDAY UMESH LALIT) New Delhi, August 21, 2017.
3 ITEM NO.47 COURT NO.11 SECTION XI -A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS in Petition(s) for Special Leave to Appeal (C) No(s). 31237/2013 (Arising out of impugned final judgment and order dated 19-03-2013 in WP No. 21919/2012 passed by the High Court Of Kerala At Ernakulam) ABDUL NAZEER C & ORS. Petitioner(s) VERSUS STATE OF KERALA & ANR. Respondent(s) (APPLICATION(S) FOR MODIFICATION/CLARIFICATION OF COURT'S ORDER 08.10.2013 - IA 1/2015, FOR IMPLEADMENT - IA 2/2015 FOR IMPLEADMENT - IA 3/2015 FOR IMPLEADMENT - IA 4/2015 FOR IMPLEADMENT - IA 5/2016
FOR INTERVENTION APPLICATION - IA 6/2016 FOR INTERVENTION/IMPLEADMENT - IA 49975/2017 ) WITH SLP(C) No(s). 31956-31957/2013 (XI -A) (APPLICATION(S) FOR MODIFICATION/CLARIFICATION OF COURT's ORDER DATED 08.10.2013 - IA 1 & 2/2015) SLP(C) No. 37265/2013 (XI -A) (APPLICATION(S) FOR MODIFICATION/CLARIFICATION OF COURT's ORDER DATED 17.12.2013 - IA 1/2015) SLP(C) No(s).38067-38072/2013 (XI -A) (APPLICATION(S) FOR MODIFICATION/CLARIFICATION OF COURT's ORDER DATED 17.12.2013 - IA 1-6/2015) SLP(C) No. 11738/2014 (XI -A) SLP(C) No. 31536-31537/2014 (XI -A) (APPLICATION(S) FOR IMPLEADMENT - IA IA 5-6/2016 FOR IMPLEADMENT IA 7-8/2017 FOR EXEMPTION FROM FILING O.T. - IA 9-10/2017 FOR VACATING STAY AND DIRECTIONS - IA 66149/2017) C.A. No. 10892/2014 (XI -A) SLP(C) No. 33/2015 (XI -A) (APPLICATION FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS-IA 1/2015) 4 C.A. No. 1183/2015 (XI -A) (APPLICATION(S) FOR IMPLEADMENT - IA 4/2016 FOR EXEMPTION FROM FILING ORIGINAL TRANSLATION - IA 5/2016 FOR APPLICATION FOR DIRECTIONS - IA 6/2016) Date : 21-08-2017 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. Mathai M. Paikaday,Sr.Adv. Mr. K. Ramesh,Adv.
Mr. Sanjay Jain, AOR Mr. C.S. Rajan,Sr.Adv. Mr. A. Raghunath, AOR M.G. Yogamaya,Adv.
Mr. V. Krishnamurthy,Sr.Adv. Mr. Prasanth P., AOR Mr. Navneet D.,Adv.
Mr. M. P. Vinod, AOR Mr. Atul Shankar Vinod,Adv. Mr. Dileep Pillai,Adv. Mr. Ajay Kr. Jain,Adv.
For Respondent(s) Mr. J. Sai Deepak Iyer,Adv. Mr. Suvidutt M.S., AOR Mr. Arnold Harvey,Adv.
Mr. Nishe Rajen Shonker, AOR Mr. Abdul Kabeer M.,Adv. Mr. Anu K. Joy,Adv.
Mr. Vipin Nair, AOR Mr. K. Rajeev, AOR Ms. Bina Madhavan, AOR Mr. V. Ramasubramanian, AOR Mr. A. N. Arora, AOR Mr. P. A. Noor Muhamed, AOR Ms. Giffara S.,Adv.5
Mr. Romy Chacko,Adv. Mr. Subham Singh,Adv.
Mr. Sayid Marzook Bafaki,Adv. Mr. Zulfiker Ali P.S.,Adv.
Mr. Kaleeswaram Raj,Adv. Mr. Suvidutt M.S., AOR Mr. Jose P. Verghese,Adv. For B.J. Law Office UPON hearing the counsel the Court made the following O R D E R Leave granted in the special leave petition.
In terms of the signed order, these appeals are allowed.
All the applications, including applications for intervention and impleadment, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER COURT MASTER
(Signed order is placed on the file)