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M. Navin Kumar vs Union Of India on 10 February, 2014

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ITEM NO.67                   COURT NO.13               SECTION XVIA

              S U P R E M E     C O U R T   O F    I N D I A
                             RECORD OF PROCEEDINGS

TRANSFER CASE (CIVIL.) NO. 133 OF 2011

M. NAVIN KUMAR                                          Petitioner(s)

                   VERSUS

UNION OF INDIA & ANR.                                   Respondent(s)

WITH W.P(C) NO. 120 of 2012

(With appln. for directions)

Date: 10/02/2014    This Petition was called on for hearing today.

CORAM :
          HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
          HON’BLE MR. JUSTICE KURIAN JOSEPH

For Petitioner(s)         Mr. Gautam Narayan, Adv.
                          Mr. Mubashir Mushtaq, Adv.
                          Mr. T.V.S. Raghuvendra Sreeyas, Adv.
                          Mr. Swami Dharmendra Balyogi, Adv.
                       Mr. Gautam Narayan,Adv.

                       Mr. Annam D.N. Rao, Adv.
                          Ms. Neelam Jain, Adv.
                          Mr. Sudipto Sircar, Adv.

                       Mr. B. Krishna Prasad, Adv.
                       Mr. Vikas Mehta, Adv.

For Respondent(s)           Mr.   P.P. Malhotra, Adv.
                            Mr.   Farrukh Rusheed, Adv.
                            Mr.   Mohan Prasad Gupta, Adv.
                            Mr.   Shreekant N. Terdal,Adv.

                       Mr. B. Krishna Prasad, Adv.

                          Mr. Paras Kuhad, ASG
                          Mr. Rohit Sharma, Adv.
                          Mr. Abhinav Mukherji, Adv.
                       Mr. B.V. Balaram Das, Adv.
                       Mr. Vikas Mehta, Adv.

                            Mr.   Farrukh Rashid , Adv.
                            Mr.   Ranjesh Kr. Sinha, Adv.
                            Mr.   Rajiv Kr. Sinha, Adv.
                            Mr.   Amit Kumar, Adv.
                            Mr.   M.P. Gupta, Adv.
                                          - 2 -

             UPON hearing counsel the Court made the following
                                 O R D E R

The learned counsel for the Union of India is allowed further four weeks’ time to file counter affidavit.

Rejoinder affidavit, if any, be filed within two weeks thereafter.

Fifth additional affidavit has been filed on behalf of Respondent No.2 in the Ministry of Law and Justice, Government of India. Therein, the following averments have been made:

"That as submitted in the fourth Additional Affidavit, the 3rd meeting of the GoM was convened on 13.12.2013. Based on the recommendations of the Group of Ministers (GoM), the Cabinet, in its meeting held on 30.01.2014 approved the recommendations of GoM relating to uniform terms of appointment & conditions of service including tenure, retirement age and re-appointment, pension and medical facilities, leave, oath of office and declaration of financial/other interest in respect of chairpersons/Members of Tribunals/Quasi-Judicial Bodies. It is proposed to give effect to these uniform terms of appointment and conditions of service trough an overarching legislation."

At the request of the learned counsel for the respondents, case is adjourned four eight weeks. Pendency of the case shall not come in the way of respondents to finalise the bill to place the matter before the Parliament.

Post the matters on 14th April, 2014.

   [RAJNI MUKHI]                       [USHA SHARMA]
    SR. P.A.                   COURT MASTER