Supreme Court - Daily Orders
The Director Of Town Panchayat vs M Jayabal on 24 April, 2023
Bench: Abhay S. Oka, Rajesh Bindal
ITEM NO.22 COURT NO.16 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 8547/2023
(Arising out of impugned final judgment and orders dated 03-07-2018
in WA Nos.778/2017 and 779/2017 and dated 31-01-2023 in RA Nos.
69/2022 and 70/2022 passed by the High Court of Judicature at
Madras)
THE DIRECTOR OF TOWN PANCHAYAT & ORS. Petitioner(s)
VERSUS
M JAYABAL & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.58922/2023-CONDONATION OF DELAY
IN FILING and IA No.58925/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
WITH Diary No(s). 8572/2023
(FOR ADMISSION and I.R. and IA No.60828/2023-CONDONATION OF DELAY
IN FILING and IA No.60830/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 24-04-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. V.Krishnamurthy,Sr.AAG
Mr. D.Kumanan, AOR
Mrs. Deepa. S, Adv.
Mr. Sheikh F Kalia, Adv.
Ms. Manicka Priya. S, Adv.
Ms. Bano Deswal, Adv.
Ms. Racheeta Chawala, Adv.
Ms. Divya Singh, Adv.
For Respondent(s) Mr. M. Purushothaman, Adv.
Mr. Nikhil Jain, AOR
Mr. Ankit Mishra, Adv.
Ms. Divya Jain, Adv.
Signature Not Verified
Digitally signed by
Anita Malhotra
Date: 2023.04.25
17:55:47 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing certified copy of the impugned judgment are allowed.
Delay condoned.
The learned senior counsel appearing for the petitioners pointed out that GO No.206 is already on record. He has taken us through the said GO. He states that as of today, both the respondents have been granted compassionate appointment as Sweepers and they are holding the said post.
Issue notice returnable on 1st August, 2023. In the meanwhile, there will be stay of the operation of the impugned judgments, subject to the condition that the present appointment of the respondents shall not be disturbed.
The learned senior counsel appearing for the petitioners states that there are no vacancies available to the post of Junior Assistants as of today, if all the eligible persons who are seeking compassionate appointments are taken into consideration.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
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