Supreme Court - Daily Orders
Karnail Singh vs The State Of Haryana And Ors. on 21 November, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.19489 OF 2017
(@ SPECIAL LEAVE PETITION (CIVIL) NO. 36035 OF 2015)
KARNAIL SINGH ...APPELLANT(S)
VERSUS
THE STATE OF HARYANA AND ORS. ...RESPONDENT(S)
O R D E R
Leave granted.
Heard learned counsel for the parties. Having regard to the facts and circumstances of the present case, instead of dismissal, the penalty imposed against the appellant will stand converted to order of compulsory retirement with effect from 9th March, 2007. Calculations of terminal benefits, if any, on that basis may be made and continuing benefits, if any, will apply from 1 st December, 2017 without any arrears or interest.
The payment will be made within a period of three months.
The appeal is disposed of in above terms.
…...................J. [ADARSH KUMAR GOEL] Signature Not Verified Digitally signed by NEW DELHI MADHU BALA Date: 2017.11.23 …...................J. 21 NOVEMBER, 2017 [UDAY UMESH LALIT] 14:43:47 ISTst Reason:
ITEM NO.9 COURT NO.11 SECTION IV-B 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) No(s). 36035/2015 (Arising out of impugned final judgment and order dated 04-11-2015 in LPA No. 1603/2015 passed by the High Court Of Punjab & Haryana At Chandigarh) KARNAIL SINGH Petitioner(s) VERSUS THE STATE OF HARYANA AND ORS. Respondent(s) Date : 21-11-2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. Subhash Kumar,Adv.
Mr. Mahendra Kumar,Adv. Mr. Vijay Pal,Adv.
Mr. Manish Kumar Gupta,Adv. Mr. Bankey Bihari Sharma, AOR For Respondent(s) Ms. Alka Agarwala,AAG Ms. Tusharika Sharma,Adv. Ms. Anamika Agrawal,Adv. Ms. Alka Agrawal,Adv.
Mr. Devender Kr. S.,Adv. Mr. Sanjay Kumar Visen, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of in terms of the signed order.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)