Supreme Court - Daily Orders
Sri Nagaraja H.J. vs The State Of Karnataka on 11 November, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
1
ITEM NO.601 COURT NO.5 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(s).
29965-29966/2014
(Arising out of impugned final judgment and order dated
20/08/2014 in WP No. 39660/2014,17/10/2014 in RP No. 1137/2014
in WP No. 39660/2014 passed by the High Court Of Karnataka At
Bangalore)
SRI NAGARAJA H.J. Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ANR. Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim
relief)
Date : 11/11/2014 These petitions were called on for mentioning
today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. S. N. Bhat,Adv.
Mr. Ravi Panwar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Taken on Board.
Having heard learned counsel for the petitioner, we are not inclined to interfere with the impugned orders passed by the High Court in exercise of our jurisdiction under Article 136 of Signature Not Verified the Constitution of India.
Digitally signed byParveen Kumar Chawla Date: 2014.11.11 17:25:44 IST
It is however necessary to permit the petitioner to Reason:
agitate the matter before the Administrative Tribunal on merits, 2 if he is so advised. In case, the petitioner agitates the matter before the Administrative Tribunal on merits, the Karnataka Administrative Tribunal shall dispose of the controversy without being influenced by the impugned orders passed by the High Court.
With the aforesaid observations, the special leave petitions are dismissed.
(Parveen Kr. Chawla) (Phoolan Wati Arora)
Court Master Assistant Registrar