Supreme Court - Daily Orders
Union Of India vs M. Siddaraj on 5 April, 2021
Bench: Indira Banerjee, Krishna Murari
ITEM NO.13 Court 13 (Video Conferencing) SECTION IV-A
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) No(s). 4722/2021
(Arising out of impugned final judgment and order dated 22-10-2020
in WP No. 146967/2020(S-CAT) passed by the High Court Of Karnataka
Circuit Bench At Dharwad)
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
M. SIDDARAJ Respondent(s)
(FOR ADMISSION and I.R. )
Date : 05-04-2021 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Ms. Madhavi Divan, ASG
Mr. Nachiketa Joshi, Adv.
Mr. Ayush Puri, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable after three weeks.
In the meanwhile, there will be stay of operation of the order dated 18th December, 2019 of the Central Administrative Tribunal, Bangalore Bench in Original Application No.170/00677/2019, affirmed by the judgment and order impugned. The Petitioners shall, however, in the meanwhile without prejudice to the rights and contentions of parties pay retiral dues of the Respondent computed on the basis of the last pay drawn by him on the date of his retirement, that is, 30.06.2014.
Signature Not VerifiedDigitally signed by JAGDISH KUMAR Date: 2021.04.06 16:41:10 IST Reason:
(NIRMALA NEGI) (MATHEW ABRAHAM)
COURT MASTER (SH) COURT MASTER (NSH)