Supreme Court - Daily Orders
State Of Madhya Pradesh vs Anil Kumar Bedi (Ahirwar) on 11 August, 2017
Bench: Adarsh Kumar Goel, Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).10443 OF 2017
(Arising out of SLP (C) No(s).8551 of 2017)
STATE OF MADHYA PRADESH & ORS. APPELLANT(S)
VERSUS
ANIL KUMAR BEDI (AHIRWAR) RESPONDENT(S)
O R D E R
In spite of service of notice none appears for respondent.
We have heard learned counsel for the appellants. Leave granted.
We do not find any justification for interference by the High Court with the penalty of dismissal imposed on the respondent for the proved misconduct.
Accordingly, we allow this appeal and set aside the impugned order.
Pending applications, if any, shall also stand disposed of.
..........................J. [ADARSH KUMAR GOEL] Signature Not Verified Digitally signed by SWETA DHYANI Date: 2017.08.17 ..........................J. 12:59:18 IST Reason: [MOHAN M. SHANTANAGOUDAR] NEW DELHI 11TH AUGUST, 2017 ITEM NO.46 COURT NO.12 SECTION IV-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). 8551/2017 (Arising out of impugned final judgment and order dated 14-10-2016 in WA No. 384/2016 passed by the High Court of M.P. at Jabalpur) STATE OF MADHYA PRADESH & ORS. Petitioner(s) VERSUS ANIL KUMAR BEDI (AHIRWAR) Respondent(s) (FOR STAY APPLICATION ON IA 46690/2017) Date : 11-08-2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Mr. Sunny Choudhary, Adv.
Mr. Mishra Saurabh, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order. Pending applications, if any, shall also stand disposed of.
(SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SR.P.A. COURT MASTER
(Signed order is placed on the file)