Supreme Court - Daily Orders
Meena Devi vs The State Of Bhiar on 4 September, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
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ITEM NO.17 COURT NO.1 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA u.587 in Diary No(s). 24107/2017
(Arising out of impugned final judgment and order dated 05-08-2016
in CWJC No. 9993/2016 passed by the High Court Of Judicature At
Patna)
MEENA DEVI & ORS. Petitioner(s)
VERSUS
THE STATE OF BHIAR & ORS. Respondent(s)
(CONDONATION OF DELAY IN FILING and EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT and EXEMPTION FROM FILING O.T.)
WITH
Diary No. 23926/2017
(CONDONATION OF DELAY IN FILING and EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT and EXEMPTION FROM FILING O.T. and PERMISSION
TO FILE SLP/TP and DELETING THE NAME OF RESPONDENT)
D. No.25180/2017
(CONDONATION OF DELAY IN FILING and EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT and PERMISSION TO FILE SLP/TP and DELETING
THE NAME OF RESPONDENT)
Date : 04-09-2017 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. R.C. Mishra, Sr. Adv.
Mr. Ananya Mishra, Adv.
Mr. Rajneesh Kumar Jha, Adv.
Mr. Mahendra Kumar, Adv.
Mr. Shrikant Dubey, Adv.
Mr. Rajnish Kumar Jha, AOR
Mr. Pardeep Gupta, Adv.
Signature Not Verified
Mr. Parinav Gupta, Adv.
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2017.09.04
Ms. Mansi Gupta, Adv.
18:24:50 IST
Reason: Mr. Moazzam Ali, Adv.
Dr. (Mrs.) Vipin Gupta, AOR
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For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay and the special leave petition.
In the meantime, there shall be stay of termination of the petitioners on the ground that they have not passed the evaluation test.
Tag with SLP (C) No.38759 of 2016 (Gulshan Kumar Arora) (Shakti Prakash Sharma) Court Master Assistant Registrar