Supreme Court - Daily Orders
Union Of India vs Ashok Kumar Barik on 22 October, 2019
Bench: Arun Mishra, M.R. Shah, S. Ravindra Bhat
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ITEM NO.29 COURT NO.4 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 28896/2019
(Arising out of impugned final judgment and order dated 03-01-2019
in WP(C) No. 6963/2018 passed by the High Court Of Orissa At
Cuttack)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
ASHOK KUMAR BARIK Respondent(s)
(IA No. 133298/2019 - CONDONATION OF DELAY IN FILING)
WITH
SLP(C) No. 32999/2014 (IV-A)
IA No. 24019/2018 - INTERVENTION/IMPLEADMENT)
SLP(C) No. 33184/2016 (XI-A)
IA No. 138015/2018 - STAY APPLICATION)
SLP(C) No. 851/2017 (XI-A)
IA No. 137941/2018 - STAY APPLICATION)
SLP(C) No. 12219/2017 (IV-B)
SLP(C) No. 10820/2017 (XI-A)
IA No. 137927/2018 - STAY APPLICATION)
SLP(C) No. 9375-9376/2017 (XI-A)
SLP(C) No. 34915-34923/2017 (XI-A)
IA No. 141833/2018 - STAY APPLICATION)
SLP(C) No. 824/2018 (XI-A)
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2019.10.26
11:41:05 IST
IA No. 137949/2018 - STAY APPLICATION)
Reason:
SLP(C) No. 3049-3050/2018 (IV-B)
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IA No. 7287/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 60800/2018 - STAY APPLICATION) SLP(C) No. 8102/2018 (XI-A) (FOR STAY APPLICATION ON IA 140900/2018 IA No. 140900/2018 - STAY APPLICATION) SLP(C) No. 22186-22188/2018 (XI-A) SLP(C) No. 28485/2018 (XI) IA No. 15140/2019 - VACATING STAY) Date : 22-10-2019 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE S. RAVINDRA BHAT Counsel for the parties Ms. Kiran Suri, Sr. Adv.
Mr. Prashant Singh, Adv.
Mr. V. Balaji, Adv.
Ms. Reena Pandey, Adv.
Mr. S. K. Gupta, Adv.
Mr. Sachin Sharma, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Raj Bahadur Yadav, Adv. Mrs. V. Mohana, Sr. Adv.
Ms. Rekha Pandey, Adv.
Ms. Sakshi Kakkar, Adv.
Mr. Arvind Kumar Sharma, Adv. Mr. G. S. Makker, Adv.
Mr. R. Balasubramaniam, Sr. Adv. Mr. Nalin Kohli, Adv.
Ms. Aakansha Kaul, Adv.
Mr. A. K. Sharma, Adv.
Mr. Anuj Bhandari, Adv.
Mr. Shitij Chakravarty, Adv. Mr. Arijit Prasad, Sr. Adv. Mr. Om Prakash Shukla, Adv. Mrs. Anil Katiyar, Adv.
Mr. Rajnish Kumar Jha, Adv. Mr. M. B. Mishra, Adv.
Mr. Mahendra Kumar, Adv.
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Mr. Senthil Jagadeesan, Adv. Ms. Sonakshi Malhan, Adv.
Ms. Suriti Chowdhary, Adv. Ms. Mrinal Kanwar, Adv.
Mr. Karunakar Mahalik, Adv. Ms. Anindita Pandey, Adv.
Mr. C. P. Singh, Adv.
Ms. Rumi Chanda, Adv.
Mr. Himanshu Gupta, Adv.
Mr. Rishi Kumar Singh Gautam, Adv. Mr. Arvind S. Avhad, Adv.
Mr. Arvind Kumar Sharma, AOR Mr. Mukesh Kumar Maroria, AOR Mr. Rajnish Kumar Jha, AOR Mr. Pashupathi Nath Razdan, AOR Mr. T. Mahipal, AOR Mr. Manoj C. Mishra, AOR UPON hearing the counsel the Court made the following O R D E R SLP (C) D. No. 28896/2019, SLP(C) No. 32999/2014, SLP(C) No. 33184/2016, SLP(C) No. 851/2017, SLP(C) No. 10820/2017, SLP(C) No. 34915-34923/2017, SLP(C) No. 824/2018, SLP(C) No. 8102/2018, SLP(C) No. 22186-22188/2018 Delay condoned.
We find no ground to interfere with the impugned order(s) passed by the High Court on the ground that the petitioners were given the regular pay-scale and the increments were also given to them right from day one. Even during the training period, increments were given to them. We have considered the policy pertaining to ACP. On perusal of the same, we find no ground to deny the benefit of training period, which was after appointment. 4 The Special Leave Petitions are, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
SLP(C) No. 12219/2017, SLP(C) No. 9375-9376/2017, SLP(C) No. 3049- 3050/2018, SLP(C) No. 28485/2018 Detagged and list after four weeks.
(JAYANT KUMAR ARORA) (PRADEEP KUMAR) COURT MASTER COURT MASTER