Supreme Court - Daily Orders
The Tamil Nadu Agricultural University vs R. Agila on 10 February, 2023
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.38 COURT NO.2 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) Nos.13070-13075/2022
(Arising out of impugned final judgment and order dated 30-06-2022
in WA No. 1498/2021, WA No. 1499/2021, WA No. 1500/2021, WA No.
1501/2021, WA No. 1502/2021 and WA No. 1503/2021 passed by the High
Court Of Judicature At Madras)
THE TAMIL NADU AGRICULTURAL UNIVERSITY & ANR. Petitioner(s)
VERSUS
R. AGILA ETC. Respondent(s)
Date : 10-02-2023 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Balaji Srinivasan, AOR
Mr. Shiva Krishnamurti, Adv.
Mrs. Lakshmi Rao, Adv.
Ms. Aakriti Priya, Adv.
Ms. Gauri Pasricha, Adv.
Mr. Devamshu Behl, Adv.
Mr. Rohan Dewan, Adv.
For Respondent(s) Mr. C. S. Vaidyanathan, Sr. Adv.
Mrs. Bindu K. Nair, Adv.
Ms. Anu. B., Adv.
Mr. Abhisth Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
learned counsel for the petitioner submits that 90 out of the 96 people transferred joined but the six people who are respondents before this Court did not join.
Signature Not Verified
Learned counsel for the respondents submits that the said Digitally signed by RASHMI DHYANI Date: 2023.02.11 13:44:23 IST Reason: respondents are willing to join the transferred post but that they 1 wanted sympathetic consideration arising during the COVID period when certain circulars were also issued by the State Government. Let the respondents first go and join the transferred post within a week from today.
List after three weeks.
Interim arrangement to continue.
(RASHMI DHYANI PANT) (POONAM VAID)
COURT MASTER COURT MASTER
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