Supreme Court - Daily Orders
Union Of India Represented By ... vs K. Venugopalan Nair Rtd. ... on 12 February, 2015
Bench: T.S. Thakur, Rohinton Fali Nariman, Prafulla C. Pant
ITEM NO.1 COURT NO.2 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......CC No(s).
2001-2002/2015
(Arising out of impugned final judgment and order dated 22/05/2014
in OPCAT No. 1872/2012 and OPCAT No. 236/2013 passed by the High
Court Of Kerala At Ernakulam)
UNION OF INDIA REPRESENTED BY SECRETARY,
DEPARTMENT OF PENSION AND PENSIONER'S
WELFARE AND ORS.ETC. Petitioner(s)
VERSUS
K. VENUGOPALAN NAIR RTD. SCIENTIST/ENGINEER-SG,
VSSC AND ANR. ETC. Respondent(s)
(With c/delay in filing SLP and office report)
Date : 12/02/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Ms. Pinki Anand, ASG
Ms. Kiran Bhardwaj, Adv.
Mr. D. S. Mahra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard Ms. Pinki Anand, learned ASG for the Union of India. The special leave petitions are dismissed on merits.
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.02.12 18:22:54 IST Reason: (R.NATARAJAN) (VEENA KHERA) Court Master Court Master