Supreme Court - Daily Orders
Union Of India vs Dilip Biswas Etc. Etc. on 11 September, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 12474-12480 of 2017
(ARISING OUT OF SLP(C) NO.7275-7281 of 2015)
UNION OF INDIA & ORS. Appellant(s)
VERSUS
DILIP BISWAS ETC. ETC. Respondent(s)
O R D E R
Leave granted.
We have heard learned counsel for the parties and perused the record.
The charge against the respondents was that they gained appointment without there being any genuine appointment. The charge was established after due enquiry.
We are of the view that even if there was any procedural irregularity, there was no justification for quashing the order of termination.
Accordingly, we allow these appeals, set aside the impugned order and dismiss the writ petitions filed by the respondents.
..........................J. (ADARSH KUMAR GOEL) ..........................J. Signature Not Verified (UDAY UMESH LALIT) Digitally signed by MAHABIR SINGH New Delhi, Date: 2017.09.12 16:56:18 IST Reason:
September 11, 2017.
ITEM NO.10 COURT NO.9 SECTION XVI
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). 7275-7281/2015
(Arising out of impugned final judgment and order dated 15-07-2014 in WP No. 282/2008 15-07-2014 in WP No. 283/2008 15-07-2014 in WP No. 284/2008 15-07-2014 in WP No. 285/2008 15-07-2014 in WP No. 286/2008 15-07-2014 in WP No. 287/2008 15-07-2014 in WP No. 288/2008 passed by the High Court At Calcutta) UNION OF INDIA & ORS. Petitioner(s) VERSUS DILIP BISWAS ETC. ETC. Respondent(s) Date : 11-09-2017 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. Ajit Kumar Sinha,Sr.Adv.
Mr. Sudhir Walia,Adv.
Mr. Shruv Sheoran,Adv.
Mr. Raj Bahadur,Adv.
Mr. Shreekant N. Terdal, AOR Mrs.Anil Katiyar,Adv.
For Respondent(s) Mr. Achin Kr. Majumder,Sr.Adv.
Mr. Pratik Majumder,Adv.
Mr. Abhijit Sengupta, AOR Mr. Dibyadyuti Banerjee,Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
In terms of the signed order, these appeals are allowed. Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER COURT MASTER
(Signed order is placed on the file)