Supreme Court - Daily Orders
Union Of India vs R.N. Ravi on 4 December, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4648 OF 2014
UNION OF INDIA & ANR. ...Appellants
Vs.
R.N.RAVI ...Respondent
O R D E R
On hearing learned counsel for the parties, it cannot be disputed that (i) the Next Below Rule which is the basis of the impugned judgment has been applied in certain other cases (ii) as also that the reply filed by the appellants in O.A. before the Central Administrative Tribunal was opined as inadequate by the High Court. It is however sought to be contended before us by learned counsel for the appellants that what has been done is contrary to the Rules.
We are of the view that in the given facts of the case as mentioned aforesaid, the impugned order does not call for any interference and thus the appeal is accordingly dismissed leaving the question of law open.
......................J. [SANJAY KISHAN KAUL] Signature Not Verified ......................J. Digitally signed by ANITA MALHOTRA [K.M.JOSEPH] Date: 2019.12.09 15:23:10 IST Reason: New Delhi;
December 4, 2019.
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ITEM NO.105 COURT NO.12 SECTION XIV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 4648/2014
UNION OF INDIA & ANR. Appellant(s)
VERSUS
R.N. RAVI Respondent(s)
([TO RETAIN ITS POSITION ON BOARD ]) Date : 04-12-2019 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH For Appellant(s) Mr. Shailesh Madiyal,Adv.
Mr. Ashok Panigrahi,Adv. Mr. Kartik Anand,Adv.
Ms. Rashmi Malhotra,Adv. For Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. K.K.Rai,Sr.Adv.
Mr. S.K.Pandey,Adv.
Mr. Anshul Rai,Adv.
Mr. Chandrashekhar A.Chakalabbi,Adv. Ms. Sreoshi Chatterjee,Adv. Mr. Ramakrishna Veerendra,Adv. Mr. D.P.S.Rajesh,Adv.
Mr. Bankey Bihari, AOR Mr. Awanish Kumar,Adv.
UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the parties. The appeal is dismissed in terms of the signed order.
Pending application, if any, shall also stand disposed of.
(ANITA MALHOTRA) (ANITA RANI AHUJA)
COURT MASTER COURT MASTER
(Signed order is placed on the file.) 2