Supreme Court - Daily Orders
Ashwini Thanappan vs The Director Of Education on 4 July, 2014
ITEM NO.39 COURT NO.10 SECTION
X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 253/2014
ASHWINI THANAPPAN Petitio
ner(s)
VERSUS
DIR. OF EDUCATION & ANR Respond
ent(s)
(with appln.(s) for ex-parte stay)
Date : 04/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE J. CHELAMESWAR
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. A. Subba Rao ,Adv.
Mr. K.L.D.S. Vinober, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
It is submitted by the learned counsel fo
r the
petitioner that interpretation of Article 27 arises for consideration of this Court. It is also pointed out by the learned counsel that the judgment reported in Pramati Educational & Cultural Trust and Others Vs. Union of India & Ors. 2014(7) SCALE 306 is inconsistent with the judgment of the Constitution Bench of this Court in P.A. Inamdar and Others Vs. State of Maharashtra and Others 2005(6) SCC 537. Signature Not Verified Digitally signed by Prima facie, we are of the opinion tha t the Deepak Mansukhani Date: 2014.07.05 13:32:27 IST Reason: submission requires a further examination. If such examination is to be undertaken, the implications will have impact on all the States, in which case perhaps it is desirable to put all the States on notice and matter be -2- heard by a Bench of appropriate strength. We, therefore, deem it appropriate to direct the Registry to place the matter before Hon’ble the Chief Justice of India for appropriate directions in the matter. (DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER