Supreme Court - Daily Orders
State Of U.P vs Laxmi Kant Sharma on 16 February, 2015
Bench: M.Y. Eqbal, Kurian Joseph
ITEM NO.5 COURT NO.11 SECTION XV
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). 10140/2013
(Arising out of impugned final judgment and order dated 28/02/2012
in WPC No. 61446/2007 passed by the High Court Of Judicature at
Allahabad)
STATE OF U.P Petitioner(s)
VERSUS
LAXMI KANT SHARMA Respondent(s)
Date : 16/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s)
Mr. S.R. Singh, Sr.Adv.
Mr. Ardhendumauli Kumar Prasad,Adv.
Mr. Kunal Verma, Adv.
For Respondent(s)
Mr. Utkarsh Sharma, Adv.
Ms. Rachana Srivastava,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel appearing for the petitioner-State has very fairly submitted that the order and direction of the High Court for reinstatement along with payment of backwages have been complied with.
Learned counsel appearing for the respondent submitted that respondent has been paid Rs.1,20,722/-.
Signature Not Verified Digitally signed by The only question raised by learned counsel appearing Sukhbir Paul Kaur Date: 2015.02.18 15:26:20 ISTfor the petitioner, that the issue as to whether the respondent Reason:
-2-is entitled to get backwages, needs to be decided. In our view, since the entire direction has been complied with, there is no need to decide this issue. It shall be kept open.
The special leave petition is, accordingly, dismissed.
(Sukhbir Paul Kaur) (Indu Pokhriyal)
Court Master Court Master