Supreme Court - Daily Orders
Kerala Public Service Commission vs Sini K.And Another Etc.Etc on 4 August, 2014
X ITEM NO.26 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
Petition(s) for Special Leave to Appeal (C)......CC No(s).
11679-11684/2014
(Arising out of impugned final judgment and order dated 17/03/2014
in OP No. 59,62, 72, 74, 75 and 76 of 2014 passed by the High
Court Of Kerala At Ernakulam)
KERALA PUBLIC SERVICE COMMISSION Petitioner(s)
VERSUS
SINI K.AND ANOTHER ETC.ETC Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 04/08/2014 These petitions were called on for hearing
today.
CORAM : HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. P.B. Suresh, Adv.
Mr. Udayaditya Banerjee, Adv.
Mr. Vipin Nair, Adv.
M/s. Temple Law Firm ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
On the peculiar facts, we find no merit in these cases. The special leave petitions are dismissed. Learned counsel for the petitioner says that he will implement the judgment of the Tribunal within a period of one month from today. The contempt proceedings, pending against the petitioner, will not proceed for the next one month.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2014.08.07 05:22:48 IST Reason: (MEENAKSHI KOHLI) (JASWINDER KAUR) COURT MASTER COURT MASTER