Supreme Court - Daily Orders
Kerala Public Service Commission vs Yesudas . on 17 April, 2014
°#TRANSFER PETITION (CIVIL) NO. 1929 OF 2013
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 1929 OF 2013
KERALA PUBLIC SERVICE COMMISSION Petitioner(s)
VERSUS
YESUDAS & ORS. Respondent(s)
O R D E R
This transfer petition has been filed seeking
transfer of proceedings pertaining to Writ Appeal
No. 865 of 2013 titled Kerala Public Service
Commission and Another Vs. Yesudas and Others pending
before the High Court of Kerala to this Court.
2. Notice of the Transfer Petition has been
served on the respondents. Despite service of notice,
respondents have chosen not to appear and contest the
Transfer Petition.
3. We have carefully considered the averments
made in the Transfer Petition and it transpires
TRANSFER PETITION (CIVIL) NO. 1929 OF 2013
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therefrom that the issues which have been raised in
Writ Appeal No. 865 of 2013 pending before the High
Court of Kerala are identical to the issues raised in
Civil Appeal Nos. 1802-1806 of 2010, Kerala Public
Service Commission Vs. K.N. Radhamani and Ors.,
pending adjudication before this Court.
4. We are, therefore, satisfied that interest of
justice shall be subserved if the above Writ Appeal is
transferred from the High Court of Kerala to this
Court for hearing along with Civil Appeal
Nos. 1802-1806 of 2010.
5. We, accordingly, allow the Transfer Petition
and transfer Writ Appeal No. 865 of 2013 titled Kerala
Public Service Commission and Another Vs. Yesudas
and Others pending before the High Court of Kerala to
this Court.
6. The Registrar General of the High Court of
Kerala is directed to transmit the record and
proceedings of the transferred case to this Court.
7. Upon receipt of record and proceedings of the
transferred case, the Registry of this Court shall
register it as Transferred Case and list along with
Civil Appeal Nos. 1802-1806 of 2010.
TRANSFER PETITION (CIVIL) NO. 1929 OF 2013
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8. No costs.
.........................J.
( R.M. LODHA )
.........................J.
NEW DELHI; ( KURIAN JOSEPH )
APRIL 17, 2014.
TRANSFER PETITION (CIVIL) NO. 1929 OF 2013
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ITEM NO.43 COURT NO.2 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
TRANSFER PETITION (CIVIL.) NO(s). 1929 OF 2013
KERALA PUBLIC SERVICE COMMISSION Petitioner(s)
VERSUS
YESUDAS & ORS. Respondent(s)
(With appln(s) for stay and office report )
Date: 17/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. P.B. Suresh, Adv.
Mr. Vipin Nair, Adv.
Mr. Udayaditya Banerjee, Adv. for
M/S. Temple Law Firm,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Transfer Petition is allowed and Writ Appeal No. 865 of 2013 titled Kerala Public Service Commission and Anr. Vs. Yesudas and Ors. pending before the High Court of Kerala is transferred to this Court in terms of the signed order. List the Transferred Case along with Civil Appeal Nos. 1802-1806 of 2010.
(Rajesh Dham) (Renu Diwan)
Court Master Court Master
(signed order is placed on the file)