Supreme Court - Daily Orders
Dharmendra Padiyaar vs State Of M.P . on 4 September, 2015
Bench: M.Y. Eqbal, C. Nagappan
1
ITEM NO.56 COURT NO.10 SECTION IVA
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.21977/2015
(Arising out of impugned final judgment and order dated 23/07/2015
in WP No.4776/2015 passed by the High Court Of M.P. At Indore)
DHARMENDRA PADIYAAR AND ORS. Petitioner(s)
VERSUS
STATE OF M.P AND ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 04/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Saurabh Suman Sinha, Adv.
Mr. Prashant Kumar, Adv.
For M/s. Ap & J Chambers
For Respondent(s) Mr. Harshvardhan Jha, Adv.
Mr. Adarsh Upadhyay, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. Saurabh Suman Sinha, learned counsel appearing for the petitioners and Mr. Harshvardhan Jha, learned counsel appearing for respondent nos.2 & 3 – the Board of Secondary Education and gone through the disputed fact that it is the case where the eligibility form was submitted by the petitioners belatedly. However, the petitioners got admitted and continued Signature Not Verified their study.
Digitally signed bySanjay Kumar Date: 2015.09.07 16:08:13 IST Reason:
By interim order passed by this Court on 14.08.2015, the petitioners were allowed to appear in the examinations but the 2 result shall not be published till further orders of this Court. Taking into consideration the entire facts and the circumstances of the case, we dispose of this special leave petition directing the Respondent-Board to publish the result of the examinations forthwith.
As a sequel to the above, interlocutory application for exemption from filing official translation is disposed of.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master