Supreme Court - Daily Orders
Pankaj Kumar vs The State Of Himachal Pradesh Education ... on 22 January, 2015
Bench: Vikramajit Sen, C. Nagappan
ITEM NO.32 COURT NO.13 SECTION XIV
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). 1426/2015
(Arising out of impugned final judgment and order dated 09/12/2014
in WPC No. 6916/2011 passed by the High Court Of Himachal Pradesh
At Shimla)
PANKAJ KUMAR Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH AND ORS. Respondent(s)
(with appln. (s) for permission to place addl. documents on record)
Date : 22/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Prashant Bhushan,Adv.
Mr. Govind Jee, Adv.
For Respondent(s) Mr. P.P. Rao, Sr. Adv.
Mr. Suryanarayana Singh, AAG
Mr. Swarnendu Chatterjee, Adv.
Ms. Pragati Neekhra, Adv.
Mr. Vinod Sharma, Adv.
Ms. Anuradha Mutatkar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice. Dasti, as prayed for, in addition, is also granted.
Mr. Vinod Sharma filed caveat on behalf of Respondent Nos. 9 & 15 and accept notice on their behalf.
Status quo be maintained till orders to the Signature Not Verified contrary.
Digitally signed by Usha Rani Bhardwaj Date: 2015.01.24 12:47:04 IST Reason: (NEELAM GULATI) (SAROJ SAINI) COURT MASTER COURT MASTER