Supreme Court - Daily Orders
Som Dutt vs State Of Haryana . on 23 September, 2016
Bench: Shiva Kirti Singh, R. Banumathi
1
REVISED
ITEM NO.9 COURT NO.13 SECTION IVB
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)....../2016
(CC No(s). 16907/2016)
(Arising out of impugned final judgment and order dated 11/05/2016
in CWP No. 20046/2014 in LPA No. 686/2016 passed by the High Court
Of Punjab & Haryana At Chandigarh)
SOM DUTT AND ORS. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
I.A. 1/2016(With c/delay in filing SLP and office report)
Date : 23/09/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. R. Venkatarami,Sr.Adv.
Mr. John Mathew,Adv.
For Respondent(s) Mr. P.B. Suresh,Adv.
Mr. Vipin Nair,Adv.
Mr. Tishampati Sen,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners as well as learned counsel appearing on behalf of Respondent NO. 20 who is one of the appellants in LPA pending before the High Court.
Delay condoned.
Signature Not VerifiedDigitally signed by MADHU BALA Date: 2016.09.28 The petitioners claim that they are successful 12:55:02 IST Reason: candidates in the process already concluded to a large extent for appointment to the post of primary teachers in 2 the State of Haryana and the number of selected candidates for appointment is 8374. This number has been highlighted only to emphasis that the interim order of the High Court stand in the way of appointment of large number of persons and, therefore, either the interim order needs to be modified or the L.P.A itself be disposed of at an early date. In the facts and circumstances of the case, we are not persuaded to interfere with the impugned order which is interim in nature. The special leave petition is, accordingly, dismissed.
However, we grant liberty to the petitioners to apply for modification of the interim order which shall be considered on its own merits. We also request the High Court that if the stay is to continue then the LPA itself be heard at an early date and disposed of preferably within a period of two months.
(Madhu Bala) (Madhu Narula)
Court Master Court Master
3
ITEM NO.9 COURT NO.13 SECTION IVB
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)....../2016 (CC No(s). 16907/2016) (Arising out of impugned final judgment and order dated 11/05/2016 in CWP No. 20046/2014 in LPA No. 686/2016 passed by the High Court Of Punjab & Haryana At Chandigarh) SOM DUTT AND ORS. Petitioner(s) VERSUS STATE OF HARYANA AND ORS. Respondent(s) I.A. 1/2016(With c/delay in filing SLP and office report) Date : 23/09/2016 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. R. Venkatarami,Sr.Adv.
Mr. John Mathew,Adv.
For Respondent(s) Mr. P.B. Suresh,Adv.
Mr. Vipin Nair,Adv.
Mr. Tishampati Sen,Adv.
UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the petitioners as well as learned counsel appearing on behalf of Respondent NO. 20 who is one of the appellants in LPA pending before the High Court.
The petitioners claim that they are successful candidates in the process already concluded to a large extent for appointment to the post of primary teachers in the State of Haryana and the number of selected candidates for appointment is 8374. This number has been highlighted 4 only to emphasis that the interim order of the High Court stand in the way of appointment of large number of persons and, therefore, either the interim order needs to be modified or the L.P.A itself be disposed of at an early date. In the facts and circumstances of the case, we are not persuaded to interfere with the impugned order which is interim in nature. The special leave petition is, accordingly, dismissed.
However, we grant liberty to the petitioners to apply for modification of the interim order which shall be considered on its own merits. We also request the High Court that if the stay is to continue then the LPA itself be heard at an early date and disposed of preferably within a period of two months.
(Madhu Bala) (Madhu Narula)
Court Master Court Master