Supreme Court - Daily Orders
Telecom District Manager Through ... vs Jagdishkumar D. Varatiya . on 1 May, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.36 COURT NO.7 SECTION IX
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)....../2015
CC No(s). 6989/2015
(Arising out of impugned final judgment and order dated
13/14.8.2014 in SCA No. 8499/2013 passed by the High Court of
Gujarat at Ahmedabad)
TELECOM DISTRICT MANAGER
DEPARTMENT OF TELECOMMUNICATIONS,
THROUGH GENERAL MANAGER Petitioner(s)
VERSUS
JAGDISHKUMAR D. VARATIYA & ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 01/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. R.D. Aggarwala,Sr.Adv.
Mr. Pavan Kumar,Adv.
Ms. Neelam,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard Mr. R.D. Aggarwala, learned senior counsel appearing for the petitioner.
Having regard to the nature of the direction issued by the Tribunal in paragraph 15 of its order dated 27.11.2012 wherein the Tribunal directed the petitioner to consider the private respondents in terms of the Scheme dated 07.11.1989 for grant of Signature Not Verified temporary status and on being eventually found fit, those private Digitally signed by Jayant Kumar Arora Date: 2015.05.02 respondents to be extended the benefits as envisaged under the said 12:54:45 IST Reason:
Scheme on notional basis. We are of the view that the confirmation 1 of the said part of the direction of the Tribunal by the High Court in the impugned order as set out in paragraph 13 does not call for any interference. Therefore, the petitioner shall comply with the direction of the Tribunal as contained in paragraph 15 and pass orders, within four weeks from today, in accordance with law and communicate the same to the private respondents. Till the said period of four weeks from today, contempt proceedings, if any, shall be kept in abeyance. The special leave petition stands disposed of.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
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