Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

The Divisional Controller, ... vs Rajeshwari Ramaswami Pari on 7 April, 2026

Author: Rajesh Bindal

Bench: Rajesh Bindal

     ITEM NO.16                                     COURT NO.15                         SECTION IX

                                      S U P R E M E C O U R T O F         I N D I A
                                              RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C) No.11947/2026

     [Arising out of impugned final judgment and order dated 23-12-2025
     in WP No. 14318/2023 passed by the High Court of Judicature at
     Bombay at Aurangabad]

     THE DIVISIONAL CONTROLLER, MAHARASHTRA STATE ROAD
     TRANSPORT CORPORATION                                                          Petitioner(s)

                                                          VERSUS

     RAJESHWARI RAMASWAMI PARI                                                      Respondent(s)

     [IA No. 96749/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 96751/2026 - EXEMPTION FROM FILING O.T.] Date : 07-04-2026 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE VIJAY BISHNOI For Petitioner(s) :
Mr. Pravartak Suhas Pathak, AOR Ms. Mansi Jain, Adv.
Mr. Ritu Raj, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R The present Special Leave Petition raises an issue regarding payment of ₹59,962/- to the respondent employee, which according to the petitioner corporation, had already been paid but has not been adjusted. For that, sufficient material was not produced before the High Court. As a Signature Not Verified result, a finding was recorded against the petitioner. Digitally signed by KRITIKA TIWARI Date: 2026.04.13 18:00:55 IST Reason: The present Special Leave Petition accordingly raises an issue pertaining to ₹59,962/-. The State 1 Corporation coming to this Court raising an issue only with reference to the aforesaid amount deserves to be burdened with costs besides dismissal of the petition.
Accordingly, we dismiss the petition and impose a cost of ₹25,000/- (Rupees twenty five thousand only). The amount of cost shall be deposited by the petitioner in the below mentioned bank account within four weeks from today:
          Name of   Fund           Armed      Forces      Battle
                                   Casualties Welfare Fund
          Bank Name                Canara   Bank   Branch South
                                   Block, Defence Headquarters,
                                   New Delhi – 110011
          IFSC Code                CNRB0019055

          Account No.              90552010165915



The Registry is directed to forward a copy of this order on the following email id for information:
[email protected] Pending application shall also stand disposed of.
(KRITIKA TIWARI)                                          (MANOJ KUMAR)
SENIOR PERSONAL ASSISTANT                               COURT MASTER (NSH)




                                       2