Supreme Court - Daily Orders
R.A. Nagendranath vs A.C.J. Bethel . on 8 July, 2016
ITEM NO.62 COURT NO.10 SECTION IVA
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). 15427/2016
(Arising out of impugned final judgment and order dated 26/02/2016
in CCCN No. 100032/2016 passed by the High Court of Karnataka
Circuit Bench at Dharwad)
R.A. NAGENDRANATH Petitioner(s)
VERSUS
A.C.J. BETHEL AND ORS. Respondent(s)
WITH
SLP(C) No. 15454/2016
(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. Rajesh Mahale,Adv.
Mr. Krutin R. Joshi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel counsel for the petitioner submits that the petitioner has yet not been promoted despite availability of vacancies.
Issue notice.
Respondents to file reply within the period of a month and if so, the personal appearance of respondents is dispensed with.
Post on 22.08.2016.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2016.07.09 11:59:35 IST Reason: (Rajni Mukhi) (Renu Diwan)
SR. P.A. COURT MASTER