Supreme Court - Daily Orders
Ramesh Chandra Singh vs Dist.Insp.0F Schools,Jaunpur . on 9 January, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.2 COURT NO.5 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(s) for Special Leave to Appeal (C) No(s). 11527/2010
(Arising out of impugned final judgment and order dated
08/12/2009 in SA(D) No. 1301/2009 passed by the High Court Of
Judicature at Allahabad)
RAMESH CHANDRA SINGH Petitioner(s)
VERSUS
DIST.INSP.0F SCHOOLS,JAUNPUR & ORS. Respondent(s)
(with appln. (s) for directions and permission to raise addl.
grounds and file addl. document)
Date : 09/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. S.D. Singh, Adv.
Mrs. Bharti Tyagi, Adv.
for Ms. Kamakshi S. Mehlwal,AOR
For Respondent(s) Mr. Vijay Kumar, Adv.
For Ms. Aparna Jha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks a week's adjournment, so as to enable him to prepare the case. He has also placed reliance on a decision rendered by the Division Bench of the Allahabad High Court in the case of Jahaj Pal vs. Dios and another [2013 (5) ADJ 755(DB)].
At request, list after one week.
Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2015.01.09 15:18:09 IST Reason: (Parveen Kr. Chawla) (Renuka Sadana) Court Master Court Master