Supreme Court - Daily Orders
V. Senthur vs Tamil Nadu Public Service Commission& ... on 6 May, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4954 OF 2016
[Arising out of SLP(C)No.1116 of 2013]
V. SENTHUR Appellant(s)
VERSUS
TAMIL NADU PUBLIC SERVICE COMMISSION & ORS. Respondent(s)
O R D E R
Heard learned counsel for the parties. Leave granted.
As the issue involved in this matter is covered by our Order dated 22.1.2016 passed in SLP(C) Nos.2890-2894 of 2016, titled Tamil Nadu Public Service Commission, represented by its Secretary, Government Estate vs. Government of Tamil Nadu, represented by its Secretary, Highways Department and Ors. and etc., the appeal is allowed. The impugned order of the High Court is set aside.
The time granted in the other Division Bench order stands extended by three months from today.
The application for impleadment is allowed.
…..........…....................J. [FAKKIR MOHAMED IBRAHIM KALIFULLA] Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2016.05.10 …..........…....................J. 12:11:15 IST Reason: [S.A. BOBDE] New Delhi, 6th May, 2016.
ITEM NO.47 COURT NO.6 SECTION XII
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). 1116/2013
(Arising out of impugned final judgment and order dated 22/11/2012
in WA No. 781/2012 passed by the High Court Of Madras) V. SENTHUR Petitioner(s) VERSUS TAMIL NADU PUBLIC SERVICE COMMISSION & ORS. Respondent(s) (with interim relief and office report) (for final disposal) with I.A.No.2 (appln.for impleadment) Date : 06/05/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA HON'BLE MR. JUSTICE S.A. BOBDE For Petitioner(s) Ms. Yogmaya Agnihotri,Adv.
Mr. Rohit K. Singh,AOR Mr.S.Hajamohideen Gisthi,Adv. For Respondent(s) Mr. V.Karthic, Sr.Adv.
Mr. Sanjay R.Hegde,Sr.Adv.
Mr. S.Nithin,Adv.
Mr.Anil Kr.Mishra-I,Adv.
Mr.K.Venkatramani, Sr.Adv. Mr.K.V. Vijayakumar,Adv.
Mr.C.N.G.Niraimathi,Adv.
Mr. B. Balaji,AOR Mr. C.Paramasivam,Adv.
Mr. Rakesh K. Sharma,AOR M/s. Legion of Lawyers, Advs. -2- UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the parties. Leave granted.
As the issue involved in this matter is covered by our Order dated 22.1.2016 passed in SLP(C) Nos.2890-2894 of 2016, titled Tamil Nadu Public Service Commission, represented by its Secretary, Government Estate vs. Government of Tamil Nadu, represented by its Secretary, Highways Department and Ors. and etc., the appeal is allowed. The impugned order of the High Court is set aside.
The time granted in the other Division Bench order stands extended by three months from today. The application for impleadment is allowed.
(SHEETAL DHINGRA) (SHARDA KAPOOR)
AR-cum-PS COURT MASTER
[Signed order is placed on the file]