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Ravi Kumar Mathur vs Union Of India on 12 December, 2017

Author: Chief Justice

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     CA 6283/2012
                                                           1

                                            IN THE SUPREME COURT OF INDIA

                                            CIVIL APPELLATE JURISDICTION


                                            CIVIL APPEAL NO.6283 OF 2012


                         Ravi Kumar Mathur                                      Appellant(s)


                                             Versus


                         Union of India and Another                             Respondent(s)



                                                          O R D E R

Heard Mr. Sumit Bansal, learned counsel for the appellant and Ms. Vibha Dutta Makhija, learned senior counsel for the Union of India.

Having heard learned counsel for the parties, we think it appropriate to pass the following order:-

(i) That the repatriation of the appellant by the High Court of Rajasthan shall not be treated as casting any blemish or stigma in his career.

(ii) The period of repatriation, that is, forty days, shall be treated to be deemed service in the Rajasthan Higher Judiciary for the purpose of computation of retiral dues.

(iii) The retiral dues shall be computed as stated 11:51:21 IST herein-above and be paid, if not already paid, within Reason:

twelve weeks hence.

(iv) The gratuity shall be computed accordingly and also be paid within twelve weeks hence by the State OF Rajasthan.

(v) No further action shall be taken against the appellant because of the repatriation, nor the appellant shall claim any benefit because of his remature recall fro deputation on the Debt Recovery Tribunal.

The appeal is disposed of in the above terms.

There shall be no order as to costs.

..................CJI.

[Dipak Misra] ....................J. [A.M. Khanwilkar] ....................J. [Dr. D.Y. Chandrachud] New Delhi December 12, 2017.

CA 6283/2012
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ITEM NO.18                     COURT NO.1               SECTION XIV

                    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.6283/2012

RAVI KUMAR MATHUR                                         Appellant(s)

                                      VERSUS

UNION OF INDIA & ANR.                                     Respondent(s)

(With appln.(s) for early hearing) Date : 12-12-2017 These matters were called on for hearing today.

CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Appellant(s) Mr. Sumit Bansal, Adv.

Mr. Ateev Mathur, Adv.

Ms. Jagriti Ahuja, Adv.

Mr. Gagan Gupta, AOR For Respondent(s) Ms. Vibha Dutta Makhija, Sr. Adv.

Ms. Ranjana Narain, Adv.

Ms. Sadhna Sandhu, Adv.

Mr. Sanyat Lodha, Adv.

Ms. Niranjana Singh, Adv.

Ms. Disha Vaish, Adv.

Mrs. Anil Katiyar, Adv.

Ms. Sushma Suri, AOR Mr. Sunil Kumar Jain, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.

(Chetan Kumar) (H.S. Parasher) Court Master Assistant Registrar (Signed order is placed on the file)