Supreme Court - Daily Orders
Thakur Prasad Maurya vs Union Of India Ministry Of Human ... on 24 January, 2020
Bench: Mohan M. Shantanagoudar, R. Subhash Reddy
1
ITEM NO.42 COURT NO.12 SECTION XI
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). 19780/2017
(Arising out of impugned final judgment and order dated 03-03-2017
in WPSB No. 2004/2009 passed by the High Court Of Judicature At
Allahabad)
THAKUR PRASAD MAURYA Petitioner(s)
VERSUS
UNION OF INDIA MINISTRY OF HUMAN
RESOURCE DEVELOPMENT SECRETARY & ORS. Respondent(s)
(FOR ADMISSION and I.R. and and IA No.67925/2017-EXEMPTION FROM
FILING O.T. IA No. 67924/2017 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT IA No. 67925/2017 - EXEMPTION FROM FILING O.T.)
Date : 24-01-2020 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Ms. Garima Prashad, AOR
Ms. Salone Agrawal, Adv.
Mr. Mohit Kumar Bansal, Adv.
Mr. Shadab Khan, Adv.
For Respondent(s) Mr. S. Rajappa, AOR
Mr. R. Gowrishankar, Adv.
Mr. Sanjay Jain, ASG
Mr. Akshay Amritanshu, Adv.
Mr. Shubham Saurav, Adv.
Dr. Nishesh Sharma, Adv.
Mr. amit Amitanshu, Adv.
Mr. G.S. Makker, Adv.
Mr. Ashray Behura, Adv.
Mr. Akraj Kumar, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by GULSHAN KUMAR ARORA Date: 2020.01.27 17:07:13 IST Reason: We do not find any ground to reduce the sentence inasmuch as the High Court has gone into details and verified the statement of 2 all the girl students of a class and has come to the correct conclusion.
The special leave petition is, accordingly, dismissed.
Pending applications, if any, stand disposed of accordingly.
(GULSHAN KUMAR ARORA) (R.S. NARAYANAN)
COURT MASTER COURT MASTER