Supreme Court - Daily Orders
State Of Tamil Nadu vs The Adminstration, Tnstc Employees ... on 16 January, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NOS. 42-43/2025
IN
SPECIAL LEAVE PETITION(C) NOS. 28238-28239/2024
STATE OF TAMIL NADU & ORS. Petitioner(s)
VERSUS
THE ADMINISTRATION, TNSTC EMPLOYEES
PENSION TRUST & ORS. Respondent(s)
O R D E R
1. Having perused the review petitions, we find that there is no error apparent on the face of the record. No case for review under Order XLVII Rule 1 of the Supreme Court Rules 2013 has been established.
2. The Review Petitions are therefore, dismissed ........................J. (PAMIDIGHANTAM SRI NARASIMHA) ........................J. Signature Not Verified Digitally signed by ( MANOJ MISRA ) INDU MARWAH Date: 2025.01.18 13:14:27 IST Reason: January 16, 2025.
NEW DELHI.
2ITEM NO.1001 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 42-43/2025 in SLP(C) No. 28238-28239/2024 [Arising out of impugned final judgment and order dated 09-12-2024 in SLP(C) Nos.28238-28239/2024 passed by the Supreme Court of India] STATE OF TAMIL NADU & ORS. Petitioner(s) VERSUS THE ADMINSTRATION, TNSTC EMPLOYEES PENSION TRUST & ORS. Respondent(s) FOR ADMISSION Date : 16-01-2025 These matters were circulated today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE MANOJ MISRA By Circulation UPON perusing papers the Court made the following O R D E R
1. The Review Petitions are dismissed in terms of the signed order.
2. Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (NIDHI WASON) AR-CUM-PS COURT MASTER (NSH) (signed order is placed on the file)