Supreme Court - Daily Orders
State Of Himachal Pradesh vs Rajinder Kumar on 13 May, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.11 COURT NO.7 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)....../2015
CC No(s). 8574/2015
(Arising out of impugned final judgment and order dated 26/11/2013
in LPA No. 516/2012 passed by the High Court of Himachal Pradesh at
Shimla)
STATE OF HIMACHAL PRADESH & ORS. Petitioner(s)
VERSUS
RAJINDER KUMAR Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 13/05/2015 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) Ms. Pragati Neekhra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this special leave petition. In the special facts of this case where work was extracted from the respondent as a clerk continuously for seven years, we, however, permit the petitioners to pay to the respondent the salary payable to a clerk by paying the difference as between clerk's salary and the salary otherwise payable to the respondent in the substantive post by way of either as a special allowance or by using any other nomenclature for effecting that payment.
The special leave petition stands disposed of.
(NARENDRA PRASAD) Signature Not Verified (SHARDA KAPOOR) COURT MASTER Digitally signed by Narendra Prasad Date: 2015.05.14 COURT MASTER 16:41:12 IST Reason: