Supreme Court - Daily Orders
Manager Aup School vs The State Of Kerala on 9 April, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.14 COURT NO.4 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).8044-8046/2018
(Arising out of impugned final judgment and order dated 05-02-2018
in WA No. 293/2018, 292/2018 and 291/2018 passed by the High Court
of Kerala at Ernakulam)
MANAGER AUP SCHOOL Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(FOR ADMISSION)
WITH
SLP(C) No. 8107/2018 (XI-A)
SLP(C) No. 8057-8072/2018 (XI-A)
(WITH I.R.)
Date : 09-04-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. K. Rajeev, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner(s) says that he will make a fresh application in terms of the order passed by the High Court within a period of one week. We expect the concerned authority to take a decision within a period of two months thereafter. Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2018.04.09 The special leave petitions are disposed of.
17:26:44 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER