Supreme Court - Daily Orders
All India Postal Accounts Employees ... vs Union Of India on 6 April, 2022
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.6 COURT NO.11 SECTION XII
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). 16246-
16247/2018
(Arising out of impugned final judgment and order dated 24-02-2017
in WP No. 20724/2015 and 22-06-2017 in RA No. 95/2017 passed by the
High Court Of Judicature At Madras)
ALL INDIA POSTAL ACCOUNTS EMPLOYEES
ASSOCIATION & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 80836/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
(IA No. 55130/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES)
Date : 06-04-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. B. K. Berera, Adv.
Mr. Krishna Kumar Mishra, Adv.
Mr. James P. Thomas, AOR
For Respondent(s) Ms. Nachiketa Joshi, Adv.
Mr. Aditya Sharma, Adv.
Mr. Aniruddha Purushotham, Adv.
Mr. Gurmeet Singh Makker, AOR
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order(s) passed by the High Court. The Special Leave Petitions are, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed Signature Not Verified of.
Digitally signed by Jayant Kumar Arora Date: 2022.04.06 16:49:48 IST Reason: (JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) COURT MASTER COURT MASTER