Supreme Court - Daily Orders
Gms Class Ii Medical Officers ... vs The State Of Gujarat on 11 April, 2019
Bench: Arun Mishra, Navin Sinha
ITEM NO.18 COURT NO.4 SECTION III
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). 9305/2019
(Arising out of impugned final judgment and order dated 28-03-2019
in SCA No. 5773/2019 passed by the High Court of Gujarat at
Ahmedabad)
GMS CLASS II MEDICAL OFFICERS ASSOCIATION Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.60283/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.60287/2019-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 11-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Devdatt Kamat,Sr. Adv.
Mr. Jose Abraham, AOR
Mr. M.P. Srivignesh,Adv.
Mr. B. Mathews,Adv.
Mr. Stephen G. Zachariah,Adv.
Ms. Sarah Shaji,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No case is made out to interfere with the impugned order(s) passed by the High Court. The special leave petition is, accordingly, dismissed.
However, we request the High Court to decide the case at an early date.
Pending application(s), if any, shall stands disposed of.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2019.04.11 (NARENDRA PRASAD) 17:00:19 IST Reason: (JAGDISH CHANDER) COURT MASTER COURT MASTER