Supreme Court - Daily Orders
National Association Postal Employees ... vs Union Of India on 30 September, 2022
Bench: S. Abdul Nazeer, V. Ramasubramanian
ITEM NO.20 COURT NO.4 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 767/2022
NATIONAL ASSOCIATION POSTAL EMPLOYEES GROUP C Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 30-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Surinder Kumar gupta,Adv.
Mr. Shoeb Shakeel,Adv.
Mr. Utkarsh Sirohi,Adv.
Mr. Ali Mussaffar,Adv.
Mr. Sagar,Adv.
Mr. Tanveer A.Khan,Adv.
Ms. Manju Jetley, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this petition filed under Article 32 of the Constitution of India. The Writ Petition is accordingly dismissed.
However, liberty is reserved to the petitioner to approach the High Court for appropriate relief.
Pending application, if any, also stands disposed Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.09.30 of.
18:04:40 IST Reason: (ANITA MALHOTRA) (KAMLESH RAWAT) AR-CUM-PS COURT MASTER