Supreme Court - Daily Orders
State Of Uttar Pradesh vs Laxman Singh Yadav on 20 February, 2020
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.56 COURT NO.8 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).19317/2014
(Arising out of impugned final judgment and order dated 20-09-2013
in CMWP No. 77241/2005 passed by the High Court of Judicature at
Allahabad)
STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
LAXMAN SINGH YADAV Respondent(s)
Date : 20-02-2020 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Ms. Garima Prashad, AOR
Mr. Vikas Bansal, Adv.
For Respondent(s) Mr. D.N. Dubey, Adv.
Mr. Sandeep Kumar Dwivedi, Adv.
Mr. Satyam Pandey, Adv.
Ms. Asha Gopalan Nair, AOR
UPON hearing the counsel the Court made the following
O R D E R
On 16 July 2014, notice was issued in the present proceedings confined to the grant of 50% back wages. The Court has been apprised by learned counsel appearing on behalf of the petitioners that the amount was released to the respondent on 22 March 2014 before the order issuing notice.
Since the payment has already been made to the respondent, it is not necessary to entertain the Special Leave Petition. The Special Leave Petition is accordingly dismissed.
Signature Not VerifiedPending application, if any, stands disposed of.
Digitally signed by SANJAY KUMAR Date: 2020.02.22 13:07:09 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER