Supreme Court - Daily Orders
Jamuna Prasad vs Managing Director, Rajasthan State ... on 6 October, 2015
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NO.340 OF 2015
IN
REVIEW PETITION (C) NO.2604 OF 2011
IN
SPECIAL LEAVE PETITION (C) NO.18658 OF 2011
JAMUNA PRASAD ..PETITIONER(S)
VERSUS
MANAGING DIRECTOR, RAJASTHAN
STATE ROAD TRANSPORT CORPORATION
JAIPUR AND ANOTHER ..RESPONDENT(S)
O R D E R
We have gone through the Curative Petition and the relevant documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC
388. Hence, the Curative Petition is dismissed.
............CJI.
(H.L. DATTU) ..............J. (T.S. THAKUR) ..............J. (ANIL R. DAVE) NEW DELHI, OCTOBER 06, 2015.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.10.10 15:29:58 IST Reason: CHAMBER MATTER NO.4 SECTION XV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
CURATIVE PETITION (C) NO.340 OF 2015 IN REVIEW PETITION (C) NO.2604 OF 2011 IN SPECIAL LEAVE PETITION (C) NO.18658 OF 2011 JAMUNA PRASAD ..PETITIONER(S) VERSUS MANAGING DIRECTOR, RAJASTHAN STATE ROAD TRANSPORT CORPORATION JAIPUR AND ANOTHER ..RESPONDENT(S) (with office report) Date : 06/10/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE ANIL R. DAVE By Circulation UPON perusing papers the Court made the following O R D E R The curative petition is dismissed in terms of the signed order. (Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)