Supreme Court - Daily Orders
Prabhash Chandra Mishra vs State Of Up on 5 July, 2016
Bench: S.A. Bobde, Ashok Bhushan
1
ITEM NO.27 COURT NO.12 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 5128/2016
(Arising out of impugned final judgment and order dated
04/11/2015 in WP No. 60665/2015 passed by the High Court Of
Judicature at Allahabad)
PRABHASH CHANDRA MISHRA Petitioner(s)
VERSUS
STATE OF UP & ORS Respondent(s)
(With appln. for exemption from filing O.T.)
Date :05/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Praveen K Singh, Adv.
Mr. Gunnam Venkateswara Rao,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We are not inclined to entertain this special leave petition. The special leave petition is dismissed.
However, the process of finalization of seniority list and grant of promotion shall be Signature Not Verified expedited and carried out, as directed by the High Digitally signed by Court, within a fixed time frame, preferably within CHARANJEET KAUR Date: 2016.07.05 17:09:02 IST Reason:
six months from the date of communication of this order.2
Since the petitioner is said to have been superannuated, his seniority may be considered notionally.
[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master