Supreme Court - Daily Orders
The President Rahuri Education Society vs Dilip Punja Kasabe on 1 August, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.11 COURT NO.9 SECTION IX
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). 12744-12745/2022
(Arising out of impugned final judgment and order dated 02-12-2021
in WP No. 7352/2020 02-12-2021 in WP No. 12702/2021 passed by the
High Court Of Judicature At Bombay At Aurangabad)
THE PRESIDENT RAHURI EDUCATION SOCIETY & ANR. Petitioner(s)
VERSUS
DILIP PUNJA KASABE & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.99847/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.99850/2022-EXEMPTION FROM
FILING O.T.)
Date : 01-08-2022 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Shivaji M. Jadhav, AOR
Mr. Anish R. Shah, Adv.
Mr. Brij Kishor Sah, Adv.
Mr. Adarsh Pandey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In the facts and circumstances of the case and, more particularly, when the respondent No.1-employee has already retired as Head Master in the year 2017, we see no reason to interfere with the impugned judgment and order(s) passed by the High Court.
The Special Leave Petitions stand dismissed. Pending applications stand disposed of. (R. NATARAJAN) Signature Not Verified (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS Digitally signed by R Natarajan Date: 2022.08.01 ASSISTANT REGISTRAR 17:10:37 IST Reason: