Supreme Court - Daily Orders
S.M. Matloob vs Indian Council Of Cultural Relations ... on 28 March, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
SLP(C) No. 26404 of 2015
ITEM NO.50 COURT NO.6 SECTION XIV
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. 26404/2015
(Arising out of impugned final judgment and order dated 21/05/2015
in WPC No. 5226/2014 passed by the High Court of Delhi at New
Delhi)
S.M. MATLOOB Petitioner(s)
VERSUS
INDIAN COUNCIL OF CULTURAL
RELATIONS (ICCR) THR. DIRECTOR GENERAL Respondent(s)
(With application for permission to appear and argue in person and
application for permission to file written submission-cum-rejoinder
office report)
Date : 28/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
in person
For Respondent(s)
Mr. R. C. Kaushik, A.O.R.
UPON hearing counsel the Court made the following
O R D E R
Application seeking permission to appear and argue in person is allowed.
By the impugned order, the High Court has Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA directed the respondent to pay the petitioner the Date: 2016.03.29 14:52:36 IST Reason: amount admissible to him after granting him 50 per PAGE NO. 1 of 2 SLP(C) No. 26404 of 2015 cent of the back wages from the date of his transfer, Regional Office, Lucknow, till he joined back his duties in New Delhi. A period of one month was also fixed by the impugned order dated 31st May, 2015. Mr. Matloob, petitioner-in-person states that even that 50 per cent has not been paid to him so far. We, therefore, direct the respondent, at the first instance, to pay 50 per cent of the back wages as directed in the impugned order within a period of one month from today and to report to this Court on the next date of hearing.
List the matter on 2nd May, 2016 for compliance.
[KALYANI GUPTA] [SHARDA KAPOOR]
COURT MASTER COURT MASTER
PAGE NO. 2 of 2