Supreme Court - Daily Orders
Sandeep Dubey vs State Of Chhatisgarh . on 16 September, 2014
Bench: Kurian Joseph, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 8906-8932 OF 2014
[ARISING OUT OF S.L.P. (C) NOS. 15882-15908 OF 2011]
SANDEEP DUBEY & OTHERS ... APPELLANT(s)
Versus
STATE OF CHHATISGARH AND OTHERS ... RESPONDENT(s)
WITH
CIVIL APPEAL NOS.8936-8940 OF 2014
[ARISING OUT OF S.L.P. (C) NOS. 15909-15913 OF 2011]
JAGDISH RAM GOSWAMI & OTHERS ... APPELLANT(s)
Versus
YOGEBDRA NATH PANDEY & OTHERS ... RESPONDENT(s)
WITH
CIVIL APPEAL Nos.8941-8945 OF 2014
[ARISING OUT OF S.L.P. (C) NOS. 15914-15918 OF 2011]
KRIPA SHANKAR MISHRA & OTHERS ... APPELLANT(s)
Versus
YOGENDRA NATH PANDEY AND OTHERS ... RESPONDENT(s)
WITH
CIVIL APPEAL NO.8947 OF 2014
[ARISING OUT OF S.L.P. (C) NO. 25414 OF 2011]
BHUWAN SINHA & OTHERS ... APPELLANT(s)
Versus
Signature Not Verified
Digitally signed by
Pardeep Kumar
Date: 2015.03.26
STATE OF CHHATISGARH AND OTHERS
14:27:50 IST
Reason:
... RESPONDENT(s)
: 2 :
WITH
CIVIL APPEAL NO.8948 OF 2014
[ARISING OUT OF S.L.P. (C) NO. 1076 OF 2012]
MALKHAM VERMA & OTHERS ... APPELLANT(s)
Versus
BHAGIRATHI BAGHEL AND OTHERS ... RESPONDENT(s)
O R D E R
Leave granted.
2. After hearing learned senior counsel and
counsel for the parties, we are of the view that
matter needs to be reheard by the High Court after
present appellants are impleaded as
party-respondents. The hearing to the present
appellants is necessary as we are informed that
they were duly selected for the post of Head
Master, Middle School after clearing departmental
limit examination.
3. In view of the above, it is not necessary
to examine other issues raised in the appeals.
4. Civil Appeals are allowed as above. The
impugned order is set-aside. Writ Petitions (C)
: 3 :
Nos. 4012, 4239,4581,4640,4686,4818,4819,4876,4859
4891, 4919,5291,5351,5476,5496,5693,5761,5762,5997,
5996, 5536,5881,5979,5980,5985,5998 of 2010 and 215
of 2011 are restored to the file of the High Court
of Chhattisgarh for fresh hearing and consideration
in accordance with law after impleadment of the
present appellants as party-respondents.
5. Applicants in I.A. Nos. 137-163 of 2013 in
civil appeal Nos. 8906-8932 of 2014 may apply to
the High Court for their impleadment/intervention.
It will be open to the parties to bring to the
notice of the High Court the events that have taken
place subsequent to the filing of the writ
petitions.
......................CJI.
(R.M. LODHA)
........................J.
(KURIAN JOSEPH)
NEW DELHI; ........................J.
SEPTEMBER 16, 2014 (ROHINTON FALI NARIMAN)
ITEM NO.8 COURT NO.1 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).
15882-15908/2011
SANDEEP DUBEY & ORS. Petitioner(s)
VERSUS
STATE OF CHHATISGARH & ORS. Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 15909-15913/2011
(With interim relief and Office Report)
SLP(C) No. 15914-15918/2011
(With interim relief and Office Report)
SLP(C) No. 25414/2011
(With office Report)
SLP(C) No. 1076/2012
(With interim relief and Office Report)
Date : 16/09/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
SLP 15882-15908,
25414 Mr.Fakhruddin, Sr. Adv.
Mr.Raj Kishor Choudhary, Adv.
Ms. Neeru Sharma, Adv.
Ms. Sadaf Rehman, Adv.
Ms. Meenu, Adv. for
Mr. T. Mahipal,Adv.
SLP 15909-15913,
15914-15918 Mr. Mishra Saurabh,Adv.
Ms. Vanshaja Shukla, Adv.
Mr. Ankit Kr. Lal, Adv.
For Respondent(s) Mr. C. D. Singh,Adv.
Mr. Santosh Paul, Adv.
Mr. Arvind Gupta, Adv.
Mr. Harish Pandey,Adv.
Mr. Debopriyo Pal, Adv.
: 2 :
Mr. Navin Prakash,Adv.
Ms. Anuradha Mutatkar,Adv.
Ms. Swati Jaiswal, Adv.
Mr. Akshat Shrivastava, Adv. for
Ms. Manjeet Kirpal,Adv.
Mr. Dharmendra Kumar Sinha,Adv.
Mr. Apoorv Kurup,Adv.
Mr. Aniruddha P. Mayee,Adv.
Mr. Rohit Rathi,Adv.
Mr. V.C. Shukla, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Civil Appeals are allowed in terms of signed order. No costs. Pending application(s), if any, stands disposed of.
(PARDEEP KUMAR) (RENU DIWAN)
AR-cum-PS COURT MASTER
[SIGNED ORDER IS PLACED ON THE FILE]