Supreme Court - Daily Orders
V. Baskaran vs The Chairman Teachers Recruitment ... on 29 June, 2021
Bench: D.Y. Chandrachud, R. Subhash Reddy, S. Ravindra Bhat
ITEM NO.9 Court 5 (Video Conferencing) 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).5188/2021
(Arising out of impugned final judgment and order dated 16-03-2020
in WA No. 413/2020 passed by the High Court of Judicature at
Madras)
V. BASKARAN & ORS. Petitioner(s)
VERSUS
THE CHAIRMAN TEACHERS RECRUITMENT BOARD & ORS. Respondent(s)
(WITH I.R. and IA No.56018/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.56017/2021-EXEMPTION FROM FILING O.T.
and IA No.56016/2021-PERMISSION TO FILE SLP)
Date : 29-06-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Rajinder Singh, AOR
Mr. R. Sharath, Adv.
Ms. Navkiran Bolay Adv.
Mr. Naman Garg, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Permission to file the Special Leave Petition granted.
2 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.
3 The Special Leave Petition is accordingly dismissed.
4 Signature Not Verified Pending applications stand disposed of. Digitally signed by Sanjay Kumar Date: 2021.06.29 17:40:31 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER