Supreme Court - Daily Orders
Gauri Sankar Das vs The State Of Assam on 21 July, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.43 COURT NO.6 SECTION XIV
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). 17664/2017
(Arising out of impugned final judgment and order dated 24-03-2017
in WA No. 79/2017 passed by the High Court Of Gauhati At Agarthala)
GAURI SANKAR DAS & ORS. Petitioner(s)
VERSUS
STATE OF ASSAM & ORS. Respondent(s)
(FOR ADMISSION)
(PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 21-07-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Bharat Sangal, AOR
Ms. Anasuya Choudhary, Adv.
Ms. Vidushi Garg, Adv.
Ms. Vernika Tomar, Adv.
Ms. Spandana Reddy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The dispute pertains to the grant of service benefits between the years 2005 to 2010. According to the petitioners, no benefit of any kind has been granted to them in respect of that period.
It appears that this is because in 2010, they were absorbed in regular service. However, what is to be done for the said five year period of waiting is something to be considered in this matter.
Signature Not VerifiedDigitally signed by JAYANT KUMAR ARORA Date: 2017.07.25 13:13:44 IST
In view of the above, issue notice.
Reason:
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR