Supreme Court - Daily Orders
Sadhana Negi vs Kendriya Vidyalaya Sangathan on 13 September, 2022
Bench: M.R. Shah, B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. 1008 OF 2022
IN
SPECIAL LEAVE PETITION (C) NO. 7431 OF 2020
SADHANA NEGI Petitioner(s)
VERSUS
KENDRIYA VIDYALAYA SANGATHAN AND ORS. Respondent(s)
O R D E R
Having carefully gone through the Review Petition, the order under challenge and the papers annexed therewith, we are satisfied that there is no error apparent on the face of the record, warranting reconsideration of the order impugned.
The Review Petition is, accordingly, dismissed.
.....................J. (M.R. SHAH) .....................J. (B.V. NAGARATHNA) NEW DELHI;
SEPTEMBER 13, 2022 Signature Not Verified Digitally signed by SNEHA Date: 2022.09.24 12:57:27 IST Reason: ITEM NO.1003 SECTION IV-C S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS R.P.(C) No. 1008/2022 in SLP(C) No. 7431/2020 (Arising out of impugned final judgment and order dated 13-04-2022 in SLP(C) No. No. 7431/2020 passed by the Supreme Court Of India) SADHANA NEGI Petitioner(s) VERSUS KENDRIYA VIDYALAYA SANGATHAN & ORS. Respondent(s) (FOR ADMISSION) Date : 13-09-2022 This petition was circulated today. CORAM : HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MRS. JUSTICE B.V. NAGARATHNA By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed in terms of the signed order.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file)