Supreme Court - Daily Orders
Chhedi Singh vs State Of Up on 10 January, 2020
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.25 COURT NO.11 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(s).21095-21096/2017
(Arising out of impugned final judgment and order dated 09-01-2004
in WA No. 9817/1990 17-01-2017 in RA No. 110278/2004 passed by the
High Court Of Judicature At Allahabad)
CHHEDI SINGH Petitioner(s)
VERSUS
STATE OF UP & ORS. Respondent(s)
(With application for exemption from filing O.T.)
Date : 10-01-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Parthiv K.Goswami,Adv.
Mr. Yashvardhan Singh,Adv
Ms. Diksha Rai, AOR
Ms. Palak Mahajan,Adv.
Mr. Ishan Bisht,Adv.
Ms. Ragini Pandey,Adv.
For Respondent(s) Mr. Wrick Chatterjee,Adv.
Mr. Rohit Pandey,Adv.
Mr. Tanmaya Agarwal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner places reliance on the order dated 28.11.1982 passed by the Officer Incharge, Nazarat, Collectorate, Deoria which according to him confirms status of substantive employee. Though a counter has been filed on behalf of the State, there is no mention about this order in the counter.
The State of Uttar Pradesh is directed to file Signature Not Verified an additional affidavit dealing with this order dated Digitally signed by BALA PARVATHI Date: 2020.01.11 12:45:29 IST 28.11.1982.
Reason:List after four weeks.
(B.Parvathi) (Anand Prakash)
Court Master Court Master