Supreme Court - Daily Orders
District Basic Education Officer vs Raj Kumari on 11 April, 2022
Bench: Ajay Rastogi, C.T. Ravikumar
ITEM NOS.4+51 COURT NO.13 SECTION XI
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). 3923/2022
(Arising out of impugned final judgment and order dated 25-01-2021
in SAD No. 64/2021 passed by the High Court Of Judicature At
Allahabad)
DISTRICT BASIC EDUCATION OFFICER & ORS. Petitioner(s)
VERSUS
RAJ KUMARI Respondent(s)
(FOR ADMISSION and I.R. and IA No.31788/2022-EXEMPTION FROM FILING
O.T. )
WITH
SLP (C) No(s). 5387/2022
(FOR ADMISSION and I.R. and IA No.44994/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.44995/2022-EXEMPTION FROM
FILING O.T. )
Date : 11-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Krishnanand Pandeya, AOR
Ms. Sansriti Pathak, Adv.
Mr. Abhinav S. Raghuvanshi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned counsel for the petitioner(s) and find no reason to interfere in the orders impugned in our Jurisdiction under Article 136 of the Constitution. Accordingly, the Special Leave Petitions are dismissed.
Signature Not VerifiedDigitally signed by Charanjeet kaur Date: 2022.04.12 17:44:03 IST Reason: Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (BEENA JOLLY)
COURT MASTER (SH) COURT MASTER (NSH)