Supreme Court - Daily Orders
Dr Chandra Krishnamurthy ... vs The Joint Secretary To Government ... on 14 March, 2016
Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit
1
ITEM NO.21 COURT NO.1 SECTION XII
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). 4853-4856/2016
(Arising out of impugned final judgment and order dated 11/01/2016
in WA No. 18/2016 11/01/2016 in WA No. 20/2016 11/01/2016 in WA No.
21/2016 11/01/2016 in WA No. 19/2016 passed by the High Court Of
Madras)
DR CHANDRA KRISHNAMURTHY
VICE-CHANCELLOR OF PONDICHERRY UNIVERSITY Petitioner(s)
VERSUS
THE JOINT SECRETARY TO GOVERNMENT OF INDIA & ANR. Respondent(s)
(With appln.(s) for exemption from filing C/C of the impugned
judgment and interim relief and office report)
Date : 14/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr.Raju Ramachandran, Sr. Adv.
Mr.Shyam Divan, Sr. Adv.
Mr.Giriraj Subramanium, Adv.
Mr.Simarpal Singh Sawhney, Adv.
Mr. Sarvam Ritam Khare, Adv.
Ms. Mythili Vijay Kumar Thallama, Adv.
Mr. Vikram Aditya Narayan, Adv.
Mr. Sarvam Ritam Khare,Adv.
For Caveator(s) Mr. Mukul Rohatgi, AG,
Mr. P.S.Patwalia, ASG,
Mr. Dhruv Sheron, Adv.
Ms. Purnima Bhatt, Adv.
Ms. Anil Katiyar, Adv.
Mr. Rishad Ahmed Chowdhury,Adv.
Signature Not Verified
Mr. Goutham Shivshankar, Adv.
Digitally signed by
SHASHI SAREEN
Date: 2016.03.16
Mr.Stalin Abhimanyu, Adv.
09:45:29 IST
Reason:
2
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the impugned order. The special leave petitions are accordingly dismissed. We however extend the time granted by the High Court for filing a reply to the show-cause notice by three weeks from today.
(SHASHI SAREEN) (VEENA KHERA) AR-cum-PS COURT MASTER