Supreme Court - Daily Orders
State Of Madhya Pradesh vs Dr. Masood Akhtar on 18 September, 2018
Bench: Uday Umesh Lalit, Ashok Bhushan
ITEM NO.1002 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) No.2663/2018 in SLP(C) No.20288/2012
(Arising out of impugned final judgment and order dated 01-09-2017
in SLP(C) No. No. 20288/2012 passed by the Supreme Court Of India)
STATE OF MADHYA PRADESH & ORS. Petitioner(s)
VERSUS
DR. MASOOD AKHTAR & ORS. Respondent(s)
Date : 18-09-2018 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE ASHOK BHUSHAN
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay of 113 days in filing the review petition is condoned.
Application for hearing of the review petition in the open court is rejected/dismissed.
Review petition is dismissed, in terms of the signed order.
(MUKESH KUMAR) (ANITA RANI AHUJA)
COURT MASTER BRANCH OFFICER
(Signed Order is placed on the File) Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2018.09.20 17:33:58 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION REVIEW PETITION (C) NO.2663 OF 2018 IN S.L.P. (C) NO. 20288/2012 STATE OF MADHYA PRADESH AND ORS. ... PETITIONER(S) VERSUS DR. MASOOD AKHTAR AND ORS. ... RESPONDENT(S) O R D E R
1. Delay of 113 days in filing the review petition is condoned.
2. Application for hearing of the review petition in the open court is rejected/dismissed.
3. The decision taken by the Full Bench of the High Court on interpretation of various provisions of the Madhya Pradesh Civil Service (General Conditions of Service) Rules, 1961 was affirmed by this Court while dismissing the Special Leave Petition.
4. The grounds raised in the review petition do not make out any case nor do they point any error apparent on the face of record.
5. This review petition is, therefore, dismissed.
6. Pending application(s), if any, shall stand disposed of.
.................................J. [UDAY UMESH LALIT] .................................J. [ASHOK BHUSHAN] NEW DELHI;
SEPTEMBER 18, 2018.