Supreme Court - Daily Orders
The Secretary, State Of Tamil Nadu, ... vs The Secretary Rajiv Gandhi College Of ... on 7 May, 2019
Bench: Arun Mishra, Navin Sinha
1
ITEM NO.52 COURT NO.4 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 12514/2019
(Arising out of impugned final judgment and order dated 19-07-2018
in WA No. 532/2017 19-07-2018 in WA No. 638/2017 passed by the High
Court Of Judicature At Madras)
THE SECRETARY, STATE OF TAMIL NADU,
DEPARTMENT OF HIGHER EDUCATION & ORS. Petitioner(s)
VERSUS
THE SECRETARY RAJIV GANDHI COLLEGE OF
ARTS AND SCIENCE & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.65335/2019-CONDONATION OF DELAY
IN FILING and IA No.65336/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 07-05-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Balaji Srinivasan, AAG, Tamil Nadu
Mr. K. V. Vijayakumar, AOR
For Respondent(s) Mr. Romy Chacko, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
It is submitted that certain questionnaires have not been furnished by the responents. As such, it will not be possible to decide whether the institution has a minority status. As this ground has not been urged before the High Court, we permit the petitioners to file review petition before the High Court and to Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2019.05.09 17:44:55 IST file fresh Special Leave Petition against the main order in case Reason:
the necessity arises, i.e. in case of the dismissal of the Review Petition.2
In view of the above, the Special Leave Petitions are dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER