Supreme Court - Daily Orders
Reserve Bank Of India vs A K Nair on 4 July, 2023
REVISED APPEARANCE
ITEM NO.1501 COURT NO.9 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 529/2023
RESERVE BANK OF INDIA & ORS. Appellant(s)
VERSUS
A K NAIR & ORS. Respondent(s)
WITH
C.A. No. 530/2023 (III)
Date : 04-07-2023 This appeal was called on for hearing today.
For Appellant(s) Mr. H. S. Parihar, AOR
Mr. Kuldeep Singh Parihar, Adv.
Ms. Ikshita Parihar, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Krishna Mohan K., AOR
Ms. Dania Nayyar, Adv.
Mr. Pawanshree Agrawal, AOR
Mr. H. S. Parihar, AOR
Mr. Kuldeep Singh Parihar, Adv.
Ms. Ikshita Parihar, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. Madhvi Divan, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. Shashank Bajpai, Adv.
Mr. Anish Kumar Gupta, Adv.
Mr. Diksha Rai, Adv.
Mrs. Apoorv Kurup, Adv.
Mr. Aakansha Kaul, Adv.
Mrs. Vaishali Verma, Adv.
Signature Not Verified
Digitally signed by
Harshita Uppal
Date: 2023.07.07
10:58:33 IST
Reason:
1
UPON hearing the counsel the Court made the following
O R D E R
Hon’ble Mr. Justice S. Ravindra Bhat and Hon’ble Mr. Justice Dipankar Datta pronounced two separate concurring judgments. In view of the conclusions recorded by Hon’ble Mr. Justice Dipankar Datta (concurred to by Hon’ble Mr. Justice S.R. Bhat) the appeal is disposed of in terms of the following directions:
“We direct RBI to grant notional promotion to Mr. Nair on the post of Assistant Manager Grade – ‘A’, to be effective from the date of presentation of the writ petition before the High Court, i.e., 27th September, 2006 and actual promotion from 15th September, 2014, i.e., the last date for compliance of the order of the High Court. This exercise must be completed within a period of 2 (two) months from date. The monetary benefits accruing to Mr. Nair with effect from 15th September, 2014 shall be computed and released by 4 (four) months from date.
Since Mr. Nair has a couple of years for his retirement on superannuation, it is needless to observe that in computing his retiral benefits due regard shall be given to his promotion, as directed above, with effect from 27th September, 2006.
The appeals stand disposed of on the above terms. Parties shall bear their own costs.” Pending application(s), if any, are disposed of.
(HARSHITA UPPAL) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
(Two signed Reportable Judgments are placed on the file) 2