Supreme Court - Daily Orders
State Of Maharashtra vs Abdul Nabi Abdul Karim on 20 September, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.113 COURT NO.10 SECTION III
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). 1870/2014
STATE OF MAHARASHTRA & ORS. Appellant(s)
VERSUS
ABDUL NABI ABDUL KARIM Respondent(s)
Date : 20-09-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Appellant(s) Mr. Nishant Ramakantrao Katneshwarkar, AOR
For Respondent(s) Mr. J.N. Singh, Adv.
Mr. S.J. Singh, Adv.
Mr. Anand Kumar Sethi, Adv.
Mr. Venkateswara Rao Anumolu, AOR
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the signed order.
(USHA RANI BHARDWAJ) (TAPAN KUMAR CHAKRABORTY)
AR CUM PS BRANCH OFFICER
Signed order is placed on the file. Signature Not Verified Digitally signed by USHA RANI BHARDWAJ Date: 2017.09.23 12:30:26 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.1870 OF 2014 STATE OF MAHARASHTRA & ORS. .. APPELLANT(S) Versus ABDUL NABI ABDUL KARIM .. RESPONDENT(S) O R D E R Heard the learned counsel for the parties. In the facts and circumstances of the case, since no enquiry had been held before passing of the order of removal from service, we are not inclined to interfere with the order dated 25th June, 2012 passed by the High Court.
We are of the view that the respondent is at least entitled for grant of compassionate pension, which has been ordered in the instant case by the Tribunal vide order dated 15.01.2010; and the period of service rendered by the respondent will be considered, as has been ordered by the Tribunal.
The appeal is dismissed accordingly.
.........................J. [ARUN MISHRA] ..........................J. [MOHAN M. SHANTANAGOUDAR] NEW DELHI, SEPTEMBER 20, 2017.