Supreme Court - Daily Orders
Renju Aziz And Ors Etc vs Kerala State Electricity Board Ltd And ... on 17 July, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.9 COURT NO.12 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 10794/2017
(Arising out of impugned final judgment and order dated 15-02-2016
in WA No. 1801/2015, WA No. 1328/2015 and WA No.1296/2015 &
25-01-2017 in RP No. 687/2016, RP No. 672/2016 & RP No. 777/2016
passed by the High Court Of Kerala At Ernakulam)
RENJU AZIZ AND ORS ETC. Petitioner(s)
VERSUS
KERALA STATE ELECTRICITY BOARD LTD AND ORS ETC Respondent(s)
(Appln(s) for C/delay in filing SLP, C/delay in refiling SLP,
exemption from filing O.T., exemption from filing O.T.)
Date : 17-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Dr. Kylashnath Pillai,Sr.Adv.
Ms. V.S. Lakshmi,Adv.
Mr. A. Venayagam Balan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order except to observe that if the petitioners are otherwise eligible for recruitment, their age relaxation may be considered. The respondents may also consider granting suitable extension of the date for submitting of application in respect of the said petitioners.
The special leave petitions are accordingly disposed of. Pending applications, if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2017.07.18 (MAHABIR SINGH) 10:42:21 IST Reason: (VEENA KHERA) COURT MASTER ASSISTANT REGISTRAR