Supreme Court - Daily Orders
B. Muthuramalingam vs The Secretary,The Government Of India, ... on 10 November, 2022
Bench: Krishna Murari, S. Ravindra Bhat
1
ITEM NO.17 COURT NO.14 SECTION XII
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). 13163/2022
(Arising out of impugned final judgment and order dated 28-04-2022
in WAMD No. 399/2022 passed by the High Court Of Judicature At
Madras At Madurai)
B. MUTHURAMALINGAM Petitioner(s)
VERSUS
THE SECRETARY,THE GOVERNMENT OF INDIA, MINISTRY
OF PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING Respondent(s)
IA No. 97934/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 10-11-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Gaurav Agrawal, Adv.
Mr. Rakesh Sharma R., AOR
Mr. Siddartha Iyer, Adv.
For Respondent(s) Mr. V. Giri, Sr. Adv.
Dr. Joseph Aristotle S., AOR
Mr. Shobhit Dwivedi, Adv.
Mr. Nupur Sharma, Adv.
Mr. Sanjee Kr. Mahara, Adv.
Ms. Vaidehi Rastogi, Adv.
Ms. Aishwarya Bhati, Ld. ASG
Mr. Digvijay Dam, Adv.
Mr. Bhuvan Kapoor, Adv.
Mr. T.S. Sabarish, Adv.
Ms. Poornima Singh, Adv.
Signature Not Verified
Ms. Shagun Thakur, Adv.
Mr. Arvind Kumar Sharma, AOR
Digitally signed by
GEETA AHUJA
Date: 2022.11.11
16:55:25 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
2 Ms. Aishwarya Bhati, Learned Additional Solicitor General on the basis of the instructions states that in pursuance to the order dated 31.10.2022 a meeting takes place between the state of Tamil Nadu and the Central Government on 02.11.2022 for the purpose of review of the cadre strength for the year 2019. Today we are informed that the meeting takes place but no decision could be taken and the matter is still under consideration.
We hope and trust that the Central Government and the State of Tamil Nadu shall take a decision in this regard as expeditiously as possible but not later than 8 weeks from today. Since, both the Governments are in the process of finalizing the cadre strength, we do not think this petition is liable to be continued any further. As stated above, since the decision to be taken within 8 weeks from today, we close the proceeding.
The Special Leave Petition is, accordingly, disposed of. Pending application(s), if any, shall stand disposed of.
(SONIA GULATI) (BEENA JOLLY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)