Supreme Court - Daily Orders
T. Senthil vs Tamil Nadu Computer Science B.Ed on 14 February, 2014
Author: Chief Justice
Bench: Chief Justice
T
ITEM NO.20 COURT NO.1 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 (Civil)....../2014
CC 2036/2014
(From the judgement and order dated 18/09/2013 in WA No.1307/2013, of The
HIGH COURT OF MADRAS)
T. SENTHIL Petitioner(s)
VERSUS
TAMIL NADU COMPUTER SCIENCE B.ED & ORS Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 14/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s) Mr. Venkataramani,Sr.Adv.
Mr. P.R. Kovilan Poongkuntran,Adv.
Mr. Edwin Prabhakar,Adv.
Mrs. Geetha Kovilan,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
In view of the order in SLP(C)No.36170/2013 @ CC No. 19077 of 2013, issue notice confining to the directions contained in clauses (vi) and (vii) of Paragraph 53 of the impugned order.
Tag with SLP(C)No. 36170 of 2013.
[ Madhu Bala ] [ Savita Sainani ]
Court Master Assistant Registrar