Supreme Court - Daily Orders
Union Of India And Ors Through Its ... vs M.Subramaniam on 23 August, 2018
Bench: Uday Umesh Lalit, Ashok Bhushan
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO.2512 OF 2018
IN
CIVIL APPEAL NO.8883 OF 2011
UNION OF INDIA AND ORS. ..PETITIONER(S)
VERSUS
M.SUBRAMANIAM ..RESPONDENT(S)
WITH
REVIEW PETITION (C) NO.2519 OF 2018
IN
SPECIAL LEAVE PETITION (C) NO.17576/2017
O R D E R
There is a delay of 357 days in filing Review Petition (C) No.2512 of 2018 and 264 days in filing Review Petition (C) No.2519 of 2018.
The challenge to the clarification issued by the Ministry of Finance clarifying that non-functional Grade Pay of Rs.5,400/- would not be granted to such of those officers who had got the Grade pay of Rs.4,800/- on Signature Not Verifiedupgradation under ACP Scheme, was accepted by the High Digitally signed by ANITA MALHOTRA Date: 2018.08.25 12:58:28 IST Reason: Court and the writ petition preferred by the respondent was allowed. While dismissing the special leave petitions 2 filed at the instance of the present review petitioners this court did not find any ground to interfere.
We have gone through the review petitions and do not find any error apparent on the face of record.
These review petitions are, therefore, dismissed both on the ground of delay as well as merits.
..........................J. [UDAY UMESH LALIT] ..........................J. [ASHOK BHUSHAN] NEW DELHI AUGUST 23, 2018 3 ITEM NO.1004 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.2512/2018 in C.A.No.8883/2011 UNION OF INDIA AND ORS. PETITIONER(S) VERSUS M.SUBRAMANIAM RESPONDENT(S) (FOR ADMISSION and IA No.107271/2018-STAY APPLICATION and IA No.107270/2018-CONDONATION OF DELAY IN FILING REVIEW PETITION) WITH R.P.(C) No.2519/2018 in SLP(C) No.17576/2017 (XI-A) (FOR ADMISSION and IA No.107213/2018-STAY APPLICATION and IA No.107219/2018-CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 23-08-2018 These petitions were circulated today. CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE ASHOK BHUSHAN By Circulation UPON perusing papers the Court made the following O R D E R The review petitions are dismissed both on the ground of delay as well as on merits in terms of the signed order.
Pending applications, if any, stand disposed of.
(Ashok Raj Singh) (Chander Bala)
Court Master Court Master
(Signed Order is placed in the file)