Supreme Court - Daily Orders
S. Aruna Selvam vs The Government Of Tamil Nadu on 1 October, 2021
Bench: Ajay Rastogi, Abhay S. Oka
ITEM NO.8 Court 14 (Video Conferencing) SECTION XII
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). 15415/2021
(Arising out of impugned final judgment and order dated 01-12-2020
in WA No. 995/2020 passed by the High Court Of Judicature At
Madras)
S. ARUNA SELVAM PETITIONER(S)
VERSUS
THE GOVERNMENT OF TAMIL NADU & ORS. RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.123940/2021-EXEMPTION FROM FILING
O.T. )
Date : 01-10-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) P.R.Kovilan Poongkuntran, Adv.
Mrs. Geetha Kovilan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioner and find no reason to interfere in the order impugned in our jurisdiction under Article 136 of the Constitution. The Special Leave Petition is, accordingly, dismissed.
Pending application(s), if any shall stand disposed of.
Signature Not Verified (NIRMALA NEGI) Digitally signed by NEETU KHAJURIA Date: 2021.10.01 (BEENA JOLLY) COURT MASTER (SH) 18:52:49 IST Reason: COURT MASTER (NSH)