Supreme Court - Daily Orders
District Education Officer, Sonepat On ... vs Om Prakash (Dead) Thr. Lrs. on 13 April, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.39 COURT NO.8 SECTION IVB
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)....../2015
(CC No(s). 2228/2015)
(Arising out of impugned final judgment and order dated 29/07/2013
in CRP No. 4482/2013 passed by the High Court Of Punjab & Haryana
At Chandigarh)
DISTRICT EDUCATION OFFICER, SONEPAT ON BEHALF OF STATE OF HARYANA
Petitioner(s)
VERSUS
OM PRAKASH (DEAD) THR. LRS. Respondent(s)
I.A. 1/2015(with c/delay in filing SLP)
Date : 13/04/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Sanjay Kumar,AAG
Mr. Arun Bhardwaj,Adv.
Mr. Piyush Gaur,Adv.
Ms. Kiran Ahlawat,Adv.
Dr. Monika Gusain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner will take instructions from the appropriate authority of the State Government as to whether without treating the present case as a precedent pension can be paid to the wife of the deceased respondent.
List on next Friday i.e. 24th April, 2015.
Signature Not Verified(MADHU BALA) (ASHA SONI) Digitally signed by COURT MASTER COURT MASTER Madhu Bala Date: 2015.04.13 17:58:01 IST Reason: