Supreme Court - Daily Orders
C.B.S.E. Thr. Its Secretary vs Sushil Kumar on 9 October, 2018
Bench: Chief Justice, Sanjay Kishan Kaul, K.M. Joseph
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).3262 OF 2011
CENTRAL BOARD OF SECONDARY EDUCATION APPELLANT(S)
VERSUS
SUSHIL KUMAR & ORS. RESPONDENT(S)
O R D E R
1. Having heard the learned counsels for the parties, we are of the view that the order of the High Court under challenge in this appeal should be understood to be confined to the facts of the case.
2. The question of providing concessions/facilities to the children/persons with disabilities, naturally, would depend upon the facts of each case. Consequently, all questions arising are left open to be decided in appropriate case(s).
3. The appeal is disposed of in the above terms.
....................,J.
(RANJAN GOGOI) ....................,J.
(SANJAY KISHAN KAUL) Signature Not Verified ....................,J.
Digitally signed by NEETU KHAJURIA Date: 2018.10.10 (K.M. JOSEPH) 18:23:18 IST Reason: NEW DELHI OCTOBER 09, 2018 ITEM NO.105 COURT NO.1 SECTION IX S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 3262/2011 CENTRAL BOARD OF SECONDARY EDUCATION Appellant(s) VERSUS SUSHIL KUMAR & ORS. Respondent(s)
Date : 09-10-2018 This appeal was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH For Appellant(s) Mr. Tara Chandra Sharma, AOR Ms. Neelam Sharma, Adv. Mr. Rajeev Sharma, Adv. Ms. H. Mota, Adv.
For Respondent(s) Ms. S. Janani, AOR Ms. Shruti Bist, Adv.
Mr. A.K. Panda, Sr. Adv. Ms. Kiran Bhardwaj, Adv. Mr. Pranay Ranjan, Adv. Mr. G.S. Makker, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
Consequently, pending application(s), if any, shall stand disposed of.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file.)