Supreme Court - Daily Orders
Satpura Narmada Kshetriya Gramin Bank vs A.K.Chaturvedi . on 4 May, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
1
ITEM NO.1 COURT NO.13 SECTION IVA
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). 49/2012
(Arising out of impugned final judgment and order dated 16/09/2011
in WA No. 615/2010 passed by the High Court Of M.P. . At Gwalior)
SATPURA NARMADA KSHETRIYA GRAMIN BANK Petitioner(s)
VERSUS
A.K.CHATURVEDI & ORS. Respondent(s)
WITH
SLP(C) No. 11205/2012
Date : 04/05/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Kunal Verma,Adv.
In SC 49/12 & Ms. Yugandhara Pawar Jha,Adv.
Respt. in 11205/12 Ms. Priyanka Ashok,Adv.
Mr. Prasanna Mohan,Adv.
IN SC 11205/12 Mr. Ashok Mathur,Adv.
Ms. Nidhi Agrawal,Adv.
For Respondent(s) Mr. Jayat Arora,Adv.
Mr. Rajat Arora,Adv.
Mrs.Ritu Arora,Adv.
Mr. Anuvrat Sharma,Adv.
Mr. Prashant Shukla,Adv.
Mr. Kush Agrawal,Adv.
Mr. Anushree Mishra,Adv.
Mr. Nikilesh Ramachandran,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. Signature Not Verified Digitally signed by MADHU BALA Date: 2017.05.04 Two examinations were conducted for promotion which 16:36:43 IST Reason: have been upheld by the High Court. We do not find any ground to interfere with this part of the order. However, 2 in para 43 of the impugned order it has been directed that the candidates whose names appeared in the promotion list are entitled for their promotion with retrospective effect. We modify this direction and direct that the promotion to be given to the candidates whose names appeared in the list will be prospective.
The special leave petitions are disposed of in above terms.
Pending application(s), if any, shall also stand disposed of.
(Madhu Bala) (Veena Khera) Court Master Court Master