Supreme Court - Daily Orders
Director Of Elementary Education vs S. Rajathi on 25 January, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.25 COURT NO.13 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL)……. Diary No(s). 1327/2019
(Arising out of impugned final judgment and order dated 04-07-2018
in WA No. 956/2018 passed by the High Court Of Judicature At
Madras)
DIRECTOR OF ELEMENTARY EDUCATION & ORS. Petitioner(s)
VERSUS
S. RAJATHI & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.8858/2019-CONDONATION OF DELAY IN
FILING and IA No.8861/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 25-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Mr. Balaji Srinivasan, AAG
Ms. Purbitaa Mitra, Adv.
Mr. R. Naveen Raj, Adv.
Mr. K. V. Vijayakumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any good ground to interfere with the impugned order passed by the High Court.
We, however, permit the petitioners to approach the High Court by filing a review application with regard to ground in the memo of Signature Not Verified appeal that even if respondent was to be approved then she could be Digitally signed by DEEPAK SINGH Date: 2019.01.28 17:32:46 IST Reason: approved only from the date of completion of psychology training 1 which was completed on 05.10.2016 and the payment of all benefits of service ought to have been with effect from 05.10.2016 on which date the respondent completed the training. We further grant liberty to the appellants to come again in event the order is passed against them. With the aforesaid liberty, the special leave petition is disposed of.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
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