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[Cites 2, Cited by 0]

Supreme Court - Daily Orders

Khaushii Singh Thr. Her Natural ... vs Union Of India on 16 December, 2016

Bench: A.K. Sikri, Abhay Manohar Sapre

                                                      1

     ITEM NO.66                              COURT NO.9                   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(s).                     36508/2016

     (Arising out of impugned final judgment and order dated 03/11/2016
     in CMWP No. 52325/2016 passed by the High Court Of Judicature at
     Allahabad)

     KHAUSHII SINGH THR. HER NATURAL
     GUARDIAN RAJESH KUMAR SINGH                                          Petitioner(s)

                                                     VERSUS

     UNION OF INDIA AND ORS                                                Respondent(s)

     (with appln. (s) for permission to submit additional document(s))


     Date : 16/12/2016 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)                  Mr. Balraj Dewan,Adv.


     For Respondent(s)                  Ms. P. Ratnamala, Adv.
                                        Mr. Vikrant Yadav, Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Since the petitioner has approached this Court at the last moment as the National School Games are going to start from 20th December, 2016, though she had an opportunity to come earlier in view of the fact that the order of the High Court is passed more than a month ago, i.e. on 03.11.2016, we refuse to entertain this petition on this ground alone.

Signature Not Verified

Digitally signed by ASHWANI KUMAR Date: 2016.12.23 15:55:32 IST Reason: The special leave petition is dismissed.

Pending application(s), if any, shall be disposed of accordingly.

2

The question as to whether CBSE Welfare Sports Organization is a State under Article 12 of the Constitution or it is amenable to writ jurisdiction under Article 226 of the Constitution of India or not is left open.




         (Ashwani Thakur)                 (Mala Kumari Sharma)
           COURT MASTER                       COURT MASTER