Supreme Court - Daily Orders
Renu vs The District And Sessions Judge on 18 September, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.26 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA No(s). 798/2017 in C.A. No. 979/2014
RENU & ORS. Appellant(s)
VERSUS
DISTRICT SESSIONS JUDGE
TIS HAZARI, DELHI & ANR. Respondent(s)
(With appln(s) for c/delay, appeal against Registrar's Order XV
Rule 5, appln(s) for permission to file impleadment, directions)
Date : 18-09-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. S. Gurukrishna Kumar, Sr. Adv.
Mr. Nikhil Nayyar, AOR
Mr. N. Sai Vinod, Adv.
Mr. Dhananjay Baijal, Adv.
Ms. Smriti Shah, Adv.
Mr. Divyanshu Rai, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing Appeal against Order of the Registrar is condoned.
The order dated 28.4.2017 passed by the Registrar(Judicial) in I.A. D. No. 26094 of 2017 in Civil Appeal No. 979 of 2014 is set aside. Accordingly M.A. No. 798 of 2017 is disposed of. Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.09.20 15:53:15 IST Reason:
Heard Mr. Gurukrishna Kumar, learned senior counsel for the applicant(s) in I.A. D. No. 26094 of 2017 for applications(s) for impleadment and directions.
Application for impleadment is allowed.
Application for directions has been filed with the prayer as follows:-
In the light of the submissions made hereinabove, this Applicant respectfully prays that this Hon'ble Court may be pleased to-
“(i) Permit the Applicant/High Court of Madras, represented by its Registrar General, to appoint personnel to vacancies in Division-III of the Hon'ble Madras High Court Service, on co-terminus basis of the services of the Hon'ble Judges in the Madras High Court, pending constitution and full-fledged functioning of the Centralized Recruitment Cell; and
(ii) pass such other order or orders as this Hon'ble Court may deem fit and proper in the facts and cicumstances of the case.” In the facts and circumstances of the case, accepting the reasons given in the application, the application for directions is allowed as prayed for.
Accordingly, these applications are allowed and disposed of.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR-cum-PS Court Master