Supreme Court - Daily Orders
Rukmani College Of Education vs The State Of Tamil Nadu And Ors. on 19 April, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s). 116 of 2013
RUKMANI COLLEGE OF EDUCATION Appellant(s)
VERSUS
THE STATE OF TAMIL NADU AND ORS. Respondent(s)
WITH
Civil Appeal No. 117 OF 2013
ALL INDIA PRIVATE EDUCATION INSTITUTIONS
ASSOCIATION, REP. BY ITS PRESIDENT Appellant(s)
VERSUS
THE STATE OF TAMIL NADU AND ANR. Respondent(s)
Civil Appeal No. 121 OF 2013
SELF FINANCING TEACHER TRAINING INSTITUTE &
B.ED. COLLEGES ASSOCIATION, REP. BY ITS PRESIENT Appellant(s)
VERSUS
THE STATE OF TAMIL NADU AND ANR. Respondent(s)
Civil Appeal No. 124 OF 2013
JAYASANTHI B.ED. COLLEGE Appellant(s)
VERSUS
THE STATE OF TAMIL NADU AND ORS. Respondent(s)
Civil Appeal No. 120 OF 2013
TAMIL NADU SELF FINANCE B.ED. AND
TEACHER TRAINING INSTITUTE SOCIETY Appellant(s)
VERSUS
THE STATE OF TAMIL NADU AND ORS. Respondent(s)
Civil Appeal No(s). 118-119 OF 2013
Signature Not Verified
THEIVIKA THIRUMAGAN PASUMPON THEVAR
Digitally signed by
MAHABIR SINGH
Date: 2018.04.24
TEACHER TRAINING INSTITUE REP. BY IT CORRESPONDENT
16:32:30 IST
Reason: Appellant(s)
VERSUS
THE DIRECTOR, D.T.E.R.T. ETC. Respondent(s)
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Civil Appeal No. 122 OF 2013
ST. JOSEPH'S TEACHER TRAINING INSTTUTIONS
REP. BY ITS CORRESPONDENT L. DAMY SURAJ Appellant(s)
VERSUS
THE DIRECTOR OF TEACHER EDUCATION,
RESEARCH & TRAINING & ORS. Respondent(s)
Civil Appeal No. 622 OF 2013
GUJARAT UNIVERSITY Appellant(s)
VERSUS
SARVODAYA CHARITABLE TRUST & ANR. Respondent(s)
O R D E R
Civil Appeal NO.116 of 2013:
Learned counsel for the appellant seeks leave to withdraw the appeal which is hereby dismissed as withdrawn.
Civil Appeal NO.117 of 2013:
Civil Appeal NO.121 of 2013: Civil Appeal NO.124 of 2013: Civil Appeal NO(s).118-119 of 2013: The civil appeals are dismissed as infructuous on the statement of learned counsel for the appellants.
The students who have been granted certificate need not be disturbed.
Civil Appeal No.120 of 2013, Civil Appeal NO.122 of 2013: We do not find any merit in these appeals which are hereby dismissed.3
Civil Appeal NO.622 of 2013: None appears for the appellant. The appeal is dismissed for non-prosecution.
..........................J. (ADARSH KUMAR GOEL) ..........................J. (ROHINTON FALI NARIMAN) New Delhi, April 19, 2018.
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ITEM NO.106 COURT NO.11 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 116 of 2013
RUKMANI COLLEGE OF EDUCATION Appellant(s)
VERSUS
THE STATE OF TAMIL NADU AND ORS. Respondent(s)
WITH C.A. No. 117/2013 (XII) C.A. No. 121/2013 (XII) C.A. No. 124/2013 (XII) C.A. No. 120/2013 (XII) C.A. No. 118-119/2013 (XII) C.A. No. 123/2013 (XII) C.A. No. 122/2013 (XII) C.A. No. 622/2013 (III) (IA 84034/2012) Date : 19-04-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. Ratnakar Dash,Sr.Adv. Mr. G. Sivabalamurugan,Adv. Mr. Vasantha Kumar,Adv.
Mr. L. K. Pandey, AOR Mr. R. Ayyam Perumal, AOR Mr. Senthil Jagadeesan, AOR Ms. Shruti Iyer,Adv.
Ms. Sonakshi Malhan,Adv. Ms. Suriti Chowdhary,Adv.
Mr. Arun K. Sinha, AOR 5 Mr. Rakesh K. Sharma, AOR For Respondent(s) Mr. K.V. Vijaya Kumar,Adv.
Ms. Maitreyee Mishra,Adv. Ms. Kiran Karan Chawla,Adv.
Mr. M. Yogesh Kanna, AOR Mr. S. R. Setia, AOR Mr. B. Balaji, AOR Ms. G. Indira,Adv.
Mrs. Mona K. Rajvanshi, AOR Mr. Amit Kumar, AOR Mr. V. Prabhakar,Adv.
Ms. Jyoti Parasher,Adv.
Mr. R. Chandrachud, AOR Mr. Navin Prakash, AOR Mr. Gopal Singh, AOR UPON hearing the counsel the Court made the following O R D E R C.A.No(s).116/2013, 117/2013, 121/2013, 124/2013, 120/2013, 118-119/2013, 122/2013, 622/2013 :
In terms of the signed order, C.A. NO.116/2013 is dismissed as withdrawn, Civil Appeal NO.117 of 2013, Civil Appeal NO.121 of 2013, Civil Appeal NO.124 of 2013 and Civil Appeal NO(s).118-119 of 2013 are dismissed as infructuous, C.A. NO.120/2013 and 122/2013 are dismissed AND C.A. No.622 of 2013 is dismissed for non-prosecution.
Pending applications, if any, shall also stand disposed of.
Civil Appeal no.123 of 2013 :
Post on Tuesday, the 24th April, 2018.
(MAHABIR SINGH) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)