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Supreme Court - Daily Orders

Pankaj Kumar vs The State Of Himachal Pradesh Education ... on 14 December, 2016

Bench: J. Chelameswar, Prafulla C. Pant

                                                  1

                                               REVISED

     ITEM NO.51 (MM)                       COURT NO.4               SECTION XIV

                               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).              1426/2015

     (Arising out of impugned final judgment and order dated 09/12/2014
     in WPC No. 6916/2011 passed by the High Court Of Himachal Pradesh
     At Shimla)

     PANKAJ KUMAR                                                   Petitioner(s)

                                                 VERSUS

     STATE OF HIMACHAL PRADESH AND ORS.                             Respondent(s)

     (with interim relief and office report)

     WITH
     SLP(C) No. 6644/2015
     (With Interim Relief and Office Report)

     SLP(C) No. 6090/2015
     (With appln.(s) for permission to place addl. documents on record
     and Interim Relief and Office Report)

     SLP(C) No. 7709/2015
     (With Interim Relief and Office Report)

     Date : 14/12/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE J. CHELAMESWAR
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)             Mr. Prashant Bhushan,Adv.
                                   Mr. Govind Jee,Adv.

                                   Mr.   Vikas Mahajan,Adv.
                                   Mr.   Vishal Mahajan,Adv.
                                   Mr.   Arun Singh,Adv.
                                   Mr.   Neeraj Kumar Sharma,Adv.
Signature Not Verified
                                    Ms. Anagha S. Desai,Adv.
Digitally signed by OM
PARKASH SHARMA
Date: 2016.12.19
11:14:24 IST
     For Respondent(s)
Reason:


                                    Mr. Praveen Agrawal,Adv.

                                    Mr. Vikrant Singh Bais,Adv.
                                      2



                       Mr. Aditya Sharma,Adv.
                       Mr. Vinay Kumar,Adv.
                       Mr. V. N. Raghupathy,Adv.

                       Mr.   Krishnan Venugopal,Sr.Adv.
                       Mr.   Vinod Sharma,Adv.
                       Mr.   Mool Singh,Adv.
                       Ms.   Anuradha Mutatkar,Adv.

                       Mr. P.P. Rao,Sr.Adv.
                       Mr. Suryanarayana Singh,Adv.
                       Ms. Pragati Neekhra,Adv.

                       Mr. Balraj Dewan,Adv.

                       Mr. Varinder Kumar Sharma,Adv.
                       Mr. Mohd. Shahid Hussain,Adv.


            UPON hearing the counsel the Court made the following
                               O R D E R

List on a Non-Miscellaneous Day after ensuing Christmas holidays.





[O.P. SHARMA]                                    [RAJINDER KAUR]
  AR-CUM-PS                                       COURT MASTER
                                     3

ITEM NO.51 (MM)               COURT NO.4               SECTION XIV

                  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).      1426/2015

(Arising out of impugned final judgment and order dated 09/12/2014 in WPC No. 6916/2011 passed by the High Court Of Himachal Pradesh At Shimla) PANKAJ KUMAR Petitioner(s) VERSUS STATE OF HIMACHAL PRADESH AND ORS. Respondent(s) (with interim relief and office report) WITH SLP(C) No. 6644/2015 (With Interim Relief and Office Report) SLP(C) No. 6090/2015 (With appln.(s) for permission to place addl. documents on record and Interim Relief and Office Report) SLP(C) No. 7709/2015 (With Interim Relief and Office Report) Date : 14/12/2016 These petitions were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE PRAFULLA C. PANT For Petitioner(s) Mr. Prashant Bhushan,Adv.
Mr. Govind Jee,Adv.
Mr. Vikas Mahajan,Adv. Mr. Vishal Mahajan,Adv. Mr. Arun Singh,Adv.
Mr. Neeraj Kumar Sharma,Adv.
Ms. Anagha S. Desai,Adv.
For Respondent(s) Mr. Praveen Agrawal,Adv.
Mr. Vikrant Singh Bais,Adv.
4
Mr. Aditya Sharma,Adv. Mr. Vinay Kumar,Adv.
Mr. V. N. Raghupathy,Adv.
Mr. Krishnan Venugopal,Sr.Adv. Mr. Vinod Sharma,Adv.
Mr. Mool Singh,Adv.
Ms. Anuradha Mutatkar,Adv.
Ms. Pragati Neekhra,Adv.
Mr. Balraj Dewan,Adv.
Mr. Varinder Kumar Sharma,Adv. Mr. Mohd. Shahid Hussain,Adv.
UPON hearing the counsel the Court made the following O R D E R List on a Non-Miscellaneous Day after ensuing Christmas holidays.




[O.P. SHARMA]                                    [RAJINDER KAUR]
  AR-CUM-PS                                       COURT MASTER