Supreme Court - Daily Orders
The State Of Karnataka vs C.N. Apporva Shree on 17 December, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
ITEM NO.13 Court 6 (Video Conferencing) SECTION IV-A
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). 20166/2021
(Arising out of impugned final judgment and order dated 22-03-2021
in WP No. 5409/2021 (S-KSAT) passed by the High Court Of Karnataka
At Bengaluru)
THE STATE OF KARNATAKA & ORS. Petitioner(s)
VERSUS
C.N. APPORVA SHREE & ANR. Respondent(s)
(FOR ADMISSION and IA No.159755/2021-EXEMPTION FROM FILING O.T. )
Date : 17-12-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. V. N. Raghupathy, AOR
Mr. Md. Apzal Ansari, Adv.
Ms. Diksha Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioner(s) and have analyzed the impugned judgment. We give our full imprimatur to the reasoning of the High Court, more so, as even the rule in question relied upon by the petitioner to deny a married daughter a job on compassionate grounds while permitting it to a married son, has been quashed in the judgment of the Karnataka High Court in Bhuvaneshwari V. Purani v. State of Karnataka - (2021) 1 AKR 444 [AIR Online 2020 Kar 2303]. Signature Not Verified The Special Leave Petition is dismissed. Digitally signed by Charanjeet kaur Date: 2021.12.18 12:48:09 IST Reason: Pending application stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)