Supreme Court - Daily Orders
State Of Punjab vs A. P. Sharma on 21 April, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.38 COURT NO.7 SECTION IVB
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)......CC No(s).
8123/2017
(Arising out of impugned final judgment and order dated 31/08/2016
in LPA No. 352/2014 passed by the High Court Of Punjab & Haryana At
Chandigarh)
STATE OF PUNJAB AND ORS Petitioner(s)
VERSUS
A. P. SHARMA AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 21/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Ms. Aparajita Singh, Adv.
Mr. Rahul Pratap, Adv.
Ms. Kiran Bhardwaj, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The learned counsel for the petitioners shall clarify, in writing, as to whether the non-implementation of the Judgment impugned will result in two classes of pensioners; i) those who retired prior to 2006 and ii) others who retired after 2006.
Post on 01.05.2017.
(Jayant Kumar Arora) (Renu Diwan)
Court Master Assistant Registrar
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2017.04.27
16:15:05 IST
Reason: