Supreme Court - Daily Orders
State Of Uttarakhand vs App. Of Act. On Group C & D on 3 January, 2014
ITEM NO.23 COURT NO.5 SECTION X
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 (Civil)....../2013
CC 21849/2013
(From the judgement and order dated 26/08/2013 in WP No.67/2011
of The HIGH COURT OF UTTARAKHAND AT NAINITAL)
STATE OF UTTARAKHAND & ORS Petitioner(s)
VERSUS
APP. OF ACT. ON GROUP C & D & ANR Respondent(s)
(With appln(s) for c/delay in filing SLP)
Date: 03/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Dinesh Kumar Garg, Adv.
Mr. Abhishek Garg, Adv.
Mr. Dhananjay Garg, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order passed by the High Court restraining the Government of Uttarakhand to make further appointments of the persons who had taken part in the agitation for a separate State of Uttarakhand, till the disposal of the P.I.L. by the High Court, as in our view any further appointment should await the disposal of the writ petition (P.I.L.) by the High Court.
However, we request the High Court to expedite the hearing of the matter and if possible, dispose of the same within a period of four months from the date of filing of a certified copy of this order.
The special leave petition is disposed of accordingly.
(G. SUDHAKARA RAO) (SHARDA KAPOOR)
COURT MASTER COURT MASTER