Supreme Court - Daily Orders
State Of Himachal Pradesh vs Roshan Lal Etc Etc. on 8 July, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.57 COURT NO.10 SECTION XV
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). 5155-5158/2015
(Arising out of impugned final judgment and order dated 17/06/2014
in CWP No. 4044/2014 17/06/2014 in CWP No. 4063/2014 17/06/2014 in
CWP No. 4045/2014 17/06/2014 in CWP No. 4047/2014 passed by the
High Court of Himachal Pradesh at Shimla)
STATE OF HIMACHAL PRADESH AND ANR. Petitioner(s)
VERSUS
ROSHAN LAL ETC ETC. Respondent(s)
(with interim relief and office report)
Date : 08/07/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Suryanaryana Singh, Sr.AAG
Ms. Pragati Neekhra,Adv.
For Respondent(s) Mr. Bharat Bhushan,Adv.
Mr. Naresh Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We find in the impugned order that there is only a direction issued by the High Court to the State to consider the claim of the workmen for regularization in service, in the face of their juniors having already been regularized.
In that view of the matter, we are not inclined to interfere with the special leave petitions which are, accordingly, dismissed.
Signature Not VerifiedPending application(s) shall stand disposed of.
Digitally signed by JAYANT KUMAR ARORA Date: 2016.07.09 12:00:01 IST Reason: (Rajni Mukhi) (Renu Diwan)
SR. P.A. COURT MASTER