Supreme Court - Daily Orders
Arun Kumar Rai vs State Of Uttarpradesh And Ors Principal ... on 25 August, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.1 COURT NO.6 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. 15969/2017
(Arising out of impugned final judgment and order dated 09-02-2017
in WPC No. 6078/2017 passed by the High Court of Judicature at
Allahabad)
ARUN KUMAR RAI & ANR. Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH AND ORS. Respondent(s)
(With IA 44297/2017 - FOR PERMISSION TO APPEAR AND ARGUE IN PERSON
and IA 44298/2017 - FOR EXEMPTION FROM FILING O.T.)
Date : 25-08-2017 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the petitioner-in-person
the Court made the following
O R D E R
The High Court may not be correct in dismissing the writ petition on the ground of latches and delays inasmuch as the inquiry report was given to the petitioner only in 2016 and the petitioner had approached the Court thereafter without delay. At the same time, it may not be necessary to entertain this special leave petition inasmuch as the grievance of the petitioners relates to denial of admission in M.Com in 2011 and at this distant time, no purpose would be served in entertaining this petition on merits.
On this ground, this special leave petition is Signature Not Verified Digitally signed by NIDHI AHUJA dismissed.
Date: 2017.08.30 16:07:27 IST Reason: (NIDHI AHUJA) (MADHU NARULA)
COURT MASTER COURT MASTER