Supreme Court - Daily Orders
Rakesh Krishnan R. vs The Principal Model Engineering ... on 16 February, 2018
Bench: Arun Mishra, Amitava Roy
ITEM NO.30 COURT NO.10 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
Petition(s) for Special Leave to Appeal (C) No(s).4118/2018
(Arising out of impugned final judgment and order dated 26-10-2017
in WP(C) No.30743/2017 passed by the High Court Of Kerala At
Ernakulam)
RAKESH KRISHNAN R. Petitioner(s)
VERSUS
PRINCIPAL, MODEL ENGG. COLLEGE THRIKKAKARA & ORS. Respondent(s)
Date : 16-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Prasanth P.,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, stands disposed of.
(Sarita Purohit) (Jagdish Chander)
Court master Branch Officer
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2018.02.16
17:29:53 IST
Reason: