Supreme Court - Daily Orders
The State Of Bihar vs The Bihar Secondary Teachers Struggle ... on 3 October, 2018
Bench: Abhay Manohar Sapre, Uday Umesh Lalit
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ITEM NO.301 COURT NO.11 SECTION XVI
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).20/2018
(Arising out of impugned final judgment and order dated 31-10-2017
in CWJC No. 21199/2013 passed by the High Court of Judicature at
Patna)
THE STATE OF BIHAR & ORS. Petitioner(s)
VERSUS
THE BIHAR SECONDARY TEACHERS STRUGGLE
COMMITTEE MUNGER & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.289/2018-EXEMPTION FROM FILING
O.T. and IA No.10802/2018-IMPLEADING PARTY and IA No.29334/2018-
INTERVENTION APPLICATION and IA No.33684/2018-IMPLEADING PARTY
and IA NO.44130/2018-CLARIFICATION/DIRECTION IA NO.109992/2018-
EXEMPTION FROM FILING O.T. and IA No.125339/2018-INTERVENTION
APPLICATION and IA No.56381/2018-INTERVENTION APPLICATION and IA
No.109990/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS and
IA No.92482/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS)
WITH
SLP (C) No.708/2018 (XVI)
(FOR INTERVENTION APPLICATION ON IA 14061/2018 and IA
No.88169/2018-INTERVENTION/IMPLEADMENT)
SLP (C) No.238/2018 (XVI)
(FOR ADMISSION and I.R. and IA No.1945/2018-EXEMPTION FROM FILING
O.T.)
SLP (C) No.242/2018 (XVI)
(FOR ADMISSION and I.R. and IA No.1974/2018-EXEMPTION FROM FILING
O.T.)
SLP (C) No.169/2018 (XVI)
(FOR ADMISSION and I.R. and IA No.1711/2018-EXEMPTION FROM FILING
O.T.)
SLP (C) No.162/2018 (XVI)
(FOR ADMISSION and I.R. and IA No.1550/2018-EXEMPTION FROM FILING
O.T.)
Signature Not Verified
SLP (C) No.254/2018 (XVI)
Digitally signed by
ANITA MALHOTRA
(IA No.2085/2018-EXEMPTION FROM FILING O.T. and IA NO.94248/2018-
Date: 2018.10.04
16:45:31 IST
INTERVENTION/IMPLEADMENT)
Reason:
SLP (C) No.164/2018 (XVI)
(FOR ADMISSION and I.R. and IA No.1594/2018-EXEMPTION FROM FILING
O.T.)
2
SLP (C) No.251/2018 (XVI)
(FOR INTERVENTION APPLICATION ON IA 17867/2018 AND FOR
INTERVENTION APPLICATION ON IA 36749/2018 AND IA NO.109442/2018-
INTERVENTION APPLICATION)
SLP (C) No.240/2018 (XVI)
(FOR ADMISSION and I.R. and IA No.1960/2018-EXEMPTION FROM FILING
O.T.)
SLP(C) No.572/2018 (XVI)
(FOR INTERVENTION/IMPLEADMENT ON IA 5529/2018)
Date : 03-10-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s)
Mr.Rakesh Dwivedi, Sr.Adv.
Mr.Shyam Divan, Sr.Adv.
Mr.Dinesh Dwivedi, Sr.Adv.
Mr.Lalit Kishore, Sr.Adv.
Mr.Gopal Singh, Adv.
Mr.Manish Kumar, Adv.
Mr.Shivam Singh, Adv.
Mr.Arjun Khazanchi, Adv.
Ms.Sansriti Pathak, Adv.
Mr.Udian Sharma, Adv.
For Respondent(s)
Mr.K.K.Venugopal, AG
Mr.P.S.Narsimha, ASG
Mrs.Madhavi Divan, Adv.
Mr.Anmol Chandan, Adv.
Ms.Suchindran Bhaskaran, Adv.
Ms.Shraddha Deshmukh, Adv.
Mr.G.S.Makker, Adv.
Mr.Kapil Sibal, Sr.Adv.
Mr.Vijay Hansaria, Sr.Adv.
Mr.Animesh Kumar, Adv.
Mr.Murari Kumar, Adv.
Mr.Neeraj Shekhar, Adv.
Mr.Sumit Kumar, Adv.
Ms.Anusha Nagarajan, Adv.
Mr.Rohit Kumar Singh, Adv.
Mr.Ashutosh Thakur, Adv.
Mr.Nitesh Ranjan, Adv.
Mr.Ravi Kumar Singh, Adv.
Mr.Rana Prashant, Adv.
Mr.Kumar Visalaksh, Adv.
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Mr.Ranjit Kumar, Sr.Adv.
Mr.Abhay Kumar, Adv.
Mr.Vineet Kr. Singh, Adv.
Mr.Saurabh Mishra, Adv.
Mr.Himanshu Pal Singh, Adv.
Mr.Salman Khurshid, Sr.Adv.
Mr.Amit Kumar Srivastava, Adv.
Mr.Vikramaditya Singh, Adv.
Mr.Amit Wadhwa, Adv.
Mr.C.K.Sharma, Adv.
Mr.Sanjeev Kumar, Adv.
Ms.Sofia Begum, Adv.
Mr.Vivek Tewari, Adv.
Mr.Zafar Khurshid, Adv.
Mr.Vipin Kumar Saxena, Adv.
Mr.Devendra Tewari, Adv.
Ms.Vibha D. Makhija, Sr.Adv.
Mr.Prashant Bhushan, Adv.
Mr.Prashant Shukla, Adv.
Mr.Satyajeet Kumar, Adv.
Mr.Govind Ji, Adv.
Mr.Arvind Kumar, Adv.
Ms.Disha Vaish, Adv.
Mr.C.A.Sundram, Sr.Adv.
Mr.Keshav Ranjan, Adv.
Ms.Rohini Musa, Adv.
Mr.Abhishek Kr. Gupta, Adv.
Mr.C.A.Sundram, Sr.Adv.
Mr.Ajay Kumar Singh, Adv.
Mr.Satyendra Kr. Srivastav, Adv.
Mr.Vinay Kumar, Adv.
Mr.Ramesh Tiwari, Adv.
Mr.V.Shekhar, Sr.Adv.
Mr.Kumar Gaurav, Adv.
Mr.Robin Khokhar, Adv.
Mr.Shashank Shekhar, Adv.
Mr.Prithviraj Singh, Adv.
Mr.B.N.Dubey, Adv.
Ms.Swarupama Chaturvedi, Adv.
Mr.R.K.Singh, Adv.
Mrs.Neeraj Singh, Adv.
Ms.Ritu Beniwal, Adv.
Mr.Ravi Chandra Prakash, Adv.
Mr.A.K.Singh, Adv.
Mr.Sushil Kumar, Adv.
Mr.A.K.Upadhaya, Adv.
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Mr.P.Dayal, Adv.
Mr.R.P.Dayal, Adv.
Mr.V.N.Sinha, Sr.Adv.
Mr.Harshit Sanwal, Adv.
Dr.S.K.Verma, Adv.
Mr.Karunakar Mahalik, Adv.
Mr.Upendra Narayan Mishra, Adv.
Mr.Gaurav Yadav, Adv.
Mr.Rakesh Kumar Singh, Adv.
Mr.Ashok Anand, Adv.
Mr.Bipin Bihari Singh, Adv.
Mr.Somanatha Padhan, Adv.
Mr.Shyam Singh Chauhan, Adv.
Mr.Sudhanshu Singh, Adv.
Mr.Krishna Kumar Singh, Adv.
(Application for Mr.Atul Jha, Adv.
Intervention) Mr.Santosh Kumar Pandey, Adv.
Mr.Durga Dutt, Adv.
Mr.Vibhu Shanker Mishra, Adv.
(For Applicant) Mr.Rohit Priyadarshi, Adv.
Mr.Jitendra Nath Pathak, Adv.
Mr.Sudhir Kumar Singh, Adv.
Ms.Shashi Singh, Adv.
Mr.Dinesh Kr. Tiwary, Adv.
(For Applicant) Mr.Chandan Kumar, Adv.
Ms.Rajmala Dohare, Adv.
Mr.S.K.Tripathi, Adv.
Ms.Shama Sharma, Adv.
Ms.Jaya Kumari, Adv.
Mr.Vikram Pathra Lekh, Adv.
Mr.Ramesh Thakur, Adv.
(For Impleadment) Mr.D.K.Mishra, Adv.
Mr.R.P.Goyal, Adv.
Mr.Ragwendra Tiwary, Adv.
Mr.Swami Nath, Adv.
Ms.Jyoti Kumari, Adv.
Mr.Amit Pawan, Adv.
(For Applicant) Mr.Anand Nandan, Adv.
Mr.Sumit Mishra, Adv.
Mr.Anand Nandan, Adv.
(For Applicant) Mr.R.P.Goyal, Adv.
Mr.Sumit Mishra, Adv.
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Mr.Prashant Bhushan, Adv.
Mr.Govind Jee, Adv.
Mr.T.Sudhakar, Adv.
Mr.Gaurav Yadava, Adv.
Mr.Mohit Yadav, Adv.
Mr.Virendra Khurana, Adv.
Mr.Durga Datt, Adv.
Mr.Abhishek Yadav, Adv.
Mr.Karunakar Mahalik, Adv.
Mr.V.N.Sinha, Sr.Adv.
Mr.Animesh Upadhyay, Adv.
Mr.Sanjay Kumar Dubey, Adv.
Mr.Sunny Jaiswal, Adv.
Mr.Rajiv Ranjan Dwivedi, Adv.
Mr.Suman Kumar Divakar, Adv.
Ms.Chhaya Kumari, Adv.
Mr.Sushil Kumar, Adv.
Mr.Rajnish Bhaskar, Adv.
Mr.Upendra Narayan Mishra, Adv.
Mr.Anilendra Pandey, Adv.
Mr.Raghwendra Tiwari, Adv.
Mr.Karunakar Mahalik, Adv.
Mr.Rahul Kumar, Adv.
Mr.Sukesh Kumar Mishra, Adv.
Mr.Pankaj Kumar Mishra, Adv.
Mr.Y.Lokesh, Adv.
Mr.Surya Narayana Patro, Adv.
Mr.M.Ram Prasad, Adv.
Mr.Rana Ranjit Singh, Adv.
Mr.Vivek Kumar Singh, Adv.
Mr.Ravish Singh, Adv.
Mr.Jay Kumar Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr.Shyam Divan, learned senior counsel appearing for the State of Bihar in SLP (C) No.20 of 2018 commenced his submission at 2.00 p.m. and concluded at 2.55 p.m. Thereafter, Mr.Dinesh Dwivedi, learned senior counsel appearing for State of Bihar in SLP (C) No.20 of 2018 from 2.55 p.m. to 3.00 p.m., Mr.Vijay Hansaria, learned senior 6 counsel appearing for respondents in SLP (C) No.20 of 2018 from 3.00 p.m. to 3.20 p.m., Mr.Ranjit Kumar, learned senior counsel appearing for respondents in SLP (C) No.238 of 2018 & SLP (C) No.162 of 2018 from 3.20 p.m. to 3.35 p.m., Mr.Kapil Sibal, learned senior counsel appearing for respondents in SLP (C) No.20 of 2018 from 3.35 p.m. to 3.55 p.m. and Mr.C.A.Sundaram, learned senior counsel appearing for respondents in SLP (C) No.251 of 2018 and SLP (C) No.169 of 2018 from 3.55 p.m. to 4.00 p.m. made their respective submissions.
Arguments concluded.
Judgment reserved.
(Ashok Raj Singh) (Chander Bala) Court Master Court Master List of books/Acts referred to in SLP(Civil)No.20/2018 and batch:
1. (1989) 1 SCC 182
2. (2012) 6 SCC 1
3. (2014) 8 SCC 1
4. (2009) 9 SCC 514
5. (2014) 13 SCC 792
6. (2011) 11 SCC 122
7. (2008) 10 SCC 1
8. (1995) 5 Suppl. SCC 279
9. The Right of Children to Free & Compulsory Education Act, 2009
10.Constitution of India
11. (2002) 4 SCC 34
12. Mahatma Gandhi National Rural Employment Guarantee Act, 2005
13. National Food Security Act, 2013
14. (1980) Suppl.SCC 155
15. (1980) 1 SCC 634
16. 1956 SCR 267
17. (1974) 4 SCC 656
18. (1975) 4 SCC 754
19. (2003) 8 SCC 369
20. (2017) 7 SC C 729
21. (2003) 9 SCC 731
22. (2008) 9 SCC 552
23. (1979) 4 SCC 642
24. (1998) 2 SCC 1 7
25. (2017) 16 SCC 148
26. The Food Safety and Standards Act, 2006
27. (2008) 6 SCC 1
28. (1992) 2 SCC 29
29. (1995) Suppl.4 SCC 111
30. The Mental Healthcare Act, 2017.
31. (1993) 1 SCC 645 at 730
32. (1996) 6 SCC 756 paragraphs 28 and 29
33. (2001) 4 SCC 78
34. (1967) 1 SCR 679
35. (1983) 2 SCC 33 paragraph 28
36. (2017) 1 SCC 148
37. (1980) 1 SCC 98
38. (1981) 1 SCC 627
39. (1996) 4 SCC 37
40. (2008) 6 SCC 1 paragraph 345 at 608
41. (2012) 6 SCC 502
42. (2013) 4 SCC 152
43. (2017) 4 SCC 449
44. AIR 1962 SC 1139
45. (1982) 1 SCC 618 paragraph 7
46. (1992) 1 SCC 290
47. (1972) 2 SCC 275
48. (2006) 4 SCC 1
49. (2006) 9SCC 321
50. (2007) 8 SCC 279
51. (2004) 9 SCC 74
52. (2015) 3 SCC 1
53. (2016) 7 SCC 221
54. AIR 1962 SC 1139
55. 2012(7) SCC 106