Supreme Court - Daily Orders
Union Of India vs All India Postal Ed Employees Union ... on 8 January, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.16 COURT NO.6 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 for Special Leave to Appeal (C) No........./2016
CC No. 22961/2015
(Arising out of impugned final judgment and order dated 10/07/2014
in CWP No. 13491/2009 passed by the High Court of Punjab & Haryana
at Chandigarh)
UNION OF INDIA AND ORS. Petitioner(s)
VERSUS
ALL INDIA POSTAL ED EMPLOYEES
UNION (PUNJAB CIRCLE) AMRITSAR AND ORS. Respondent(s)
(With application for condonation of delay in filing SLP)
Date : 08/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Ms. Pinky Anand, A.S.G.
Mr. R.S. Jena, Adv.
Mr. Bharat Singh, Adv.
Mr. Merusagar Samantray, Adv.
Ms. S. Sharma, Adv.
Ms. Somya Rathore, Adv.
Mr. Bharat Singh, Adv.
Mr. D. S. Mahra, A.O.R
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Application seeking exemption from filing certified copy of the impugned judgment is allowed. The Special Leave Petition is dismissed on the ground of delay as also on merits.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2016.01.13 16:08:00 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER