Supreme Court - Daily Orders
Rajiv Kumar Singh vs State Of U.P. on 11 May, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
1
ITEM NO.14 COURT NO.6 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No.13358/2016
(Arising out of impugned final judgment and order dated 04/02/2016
in SAD No. 34/2016 passed by the High Court of Judicature at
Allahabad)
RAJIV KUMAR SINGH AND ORS Petitioner(s)
VERSUS
STATE OF U.P. AND ORS Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
place addl. documents on record)
Date : 11/05/2016 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) Mr. S. R. Singh, Sr. Adv.
Mr. Avnish Singh, Adv.
Mr. Ankur Yadav, Adv.
Ms. Asha Gopalan Nair, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Considering the peculiar facts of the case, we are not inclined to entertain this special leave petition, which is dismissed.
However, it is open to the petitioners to approach respondent No.5 - Basic Shiksha Adhikari and seek for a relief that Buniyadi Shiksha Visarad Certificate be treated at par with Basic Training Certificate (BTC), which they have stated to have secured prior to Signature Not Verified Digitally signed by RASHMI DHYANI 09.01.1995 by relying upon a decision of this Court rendered in Date: 2016.05.12 12:51:29 IST Reason: Suresh Pal & Ors. versus State of Haryana & Ors., reported in AIR 1987 SC 2027. In the event of the petitioners approaching the respondent No.5 - Basic Shiksha Adhikari with any such 2 representation, the same shall be considered and decided in accordance with law.
Pending application(s), if any, shall stand disposed of.
(RASHMI DHYANI) (SHARDA KAPOOR)
SR.P.A. COURT MASTER