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Supreme Court - Daily Orders

The State Of Odisha vs Sachin Kumar Mishra on 22 March, 2021

Bench: D.Y. Chandrachud, M.R. Shah

     SLP(C) D.5453/2021
                                                  1

     ITEM NO.9+38                  Court 5 (Video Conferencing)         SECTION XI-A

                              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.5453/2021

     (Arising out of impugned final judgment and order dated 24-01-2019
     in WP(C) No.6607/2018 passed by the High Court of Orissa at
     Cuttack)


     THE STATE OF ODISHA & ANR.                                      Petitioner(s)

                                                 VERSUS

     SACHIN KUMAR MISHRA                                             Respondent(s)

     (With appln.(s) for I.R. and IA No.34614/2021-CONDONATION OF DELAY
     IN FILING and IA No.34616/2021-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     WITH SLP(C) Diary No.5455/2021
     (With appln.(s) for I.R., IA No.36278/2021-CONDONATION OF DELAY IN
     FILING and IA No.36279/2021-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)


     Date : 22-03-2021 These petitions were called on for hearing today.


     CORAM :
                              HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                              HON'BLE MR. JUSTICE M.R. SHAH


     For Petitioner(s)
                                   Mr. Shibashish Misra, AOR

     For Respondent(s)             Mr.   Bharat Sangal, Sr. Adv.
                                   Mr.   Pukhrambam Ramesh Kumar, AOR
                                   Ms.   Anindita Deka, Adv.
                                   Ms.   Babita Kushwaha, Adv.
                                   Ms.   Anupama Ngangom, Adv.
                                   Mr.   Karun Sharma, Adv.
Signature Not Verified

Digitally signed by
Chetan Kumar
Date: 2021.03.23
17:34:28 IST
Reason:
SLP(C) D.5453/2021
                                             2

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

1 There is a delay of 673 and 863 days in filing the Special Leave Petitions.

2 Having heard Mr Shibashish Misra, learned counsel for the petitioner and upon perusing the cause shown, we see no reason to condone the delay since the explanation is not sufficient. The Special Leave Petitions are dismissed on the ground of delay.

3 The respondent would be appointed as a fresh appointee in pursuance of the order of the High Court. No arrears of salary would be payable prior to the date of appointment. The order of the Tribunal as confirmed by the High Court shall be implemented within a period of six weeks.

4 Pending applications, if any, stand disposed of.

              (CHETAN KUMAR)                                  (SAROJ KUMARI GAUR)
               A.R.-cum-P.S.                                      Court Master