Supreme Court - Daily Orders
Union Of India vs Bihar Rajya Chini Mill Sh.Maha ... on 19 February, 2014
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ITEM NO.MM-9A COURT NO.9 SECTION XV
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 (Civil)....../2014
CC 3401/2014
(From the judgement and order dated 07/12/2012 in LPA No.1901/2012,CWJC
No.2480/2012 of The HIGH COURT OF PATNA)
UNION OF INDIA Petitioner(s)
VERSUS
BIHAR RAJYA CHINI MILL SH.MAHA SANGH&ORS Respondent(s)
(With appln(s) for c/delay in filing SLP and office report ))
Date: 19/02/2014 This Petition was called on for mentioning today.
CORAM :
HON’BLE MRS. JUSTICE GYAN SUDHA MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. L.N. Rao, Sr. Adv.
Ms. Swati Chandra, Adv.
Mr. Pawan Kr. Shukla, Adv.
For Mr. Shreekant N. Terdal,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Taken on Board.
Delay condoned.
We see no sustainable ground to interfere with the impugned order as we are of the view that any repercussion that the Union of India might have to bear towards payment of enhance pension at all levels will be the subject matter before the High Court either by way of a modification application or at the contempt level provided Union of India is able to justify non-revision of pension at all levels.
...2/-
-2-However, learned senior counsel submitted that the Secretary, Ministry of Labour and Employment has been directed to appear before the High Court in the contempt petition. We leave it open to the counsel to request the High Court to allow the presence of a representative on behalf of the Secretary instead of the Secretary himself remaining present before the High Court and it is for the High Court to consider whether his presence is absolutely essential or his representative may be sufficient and competent to represent the Secretary.
Subject to this observation, the special leave petition is dismissed.
|(Neetu Khajuria) |(S.S.R. Krishna)
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|Sr.P.A. |Court Master |