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State Of Tamil Nadu Th.Secy. To Govt. vs K. Gurusamy Ips (Retd.) . on 21 November, 2014

Bench: Anil R. Dave, Kurian Joseph

     ITEM NO.33                                   COURT NO.3                  SECTION XII

                                   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(s).8270/2007

     (Arising out of impugned final judgment and order dated 13/11/2006
     in WP No.20708/2001 passed by the High Court Of Madras)

     STATE OF TAMIL NADU TH.SECY. TO GOVT.                                     Petitioner(s)

                                                         VERSUS

     K. GURUSAMY IPS (RETD.) & ORS.                                            Respondent(s)
     (With interim relief and office report)

     Date : 21/11/2014 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ANIL R. DAVE
                           HON'BLE MR. JUSTICE KURIAN JOSEPH

     For Petitioner(s)                    Mr.   Subramonium Prasad,AAG
                                          Mr.   B. Balaji,Adv.
                                          Mr.   R. Rakesh Sharma,Adv.
                                          Mr.   Rajiv,Adv.
                                          Mr.   R. Shase,Adv.
                                          Mr.   V. Paramveer,Adv.

     For Respondent(s)                    Ms.   Pinky Anand,ASG
                                          Ms.   Anjani Ayengiri,Adv.
                                          Mr.   R.K. Verma,Adv.
                                          Ms.   Kritika Sachdeva,Adv.
                                          Ms.   Sushma Suri,Adv.(Not present)
                                          Mr.   Shreekant N. Terdal,Adv.(Not present)

                                          Mrs. K. Sarada Devi,Adv.
                                          Ms. Binu Tamta,Adv.

                            UPON hearing the counsel the Court made the following
                                               O R D E R

We do not find any reason to entertain this petition. The Special Leave Petition is, accordingly, dismissed.

11:14:56 IST (Sarita Purohit) (Sneh Bala Mehra) Reason: Court Master Assistant Registrar