Supreme Court - Daily Orders
The State Of Rajasthan vs Firdos Tarannum on 15 May, 2023
Bench: V. Ramasubramanian, Pankaj Mithal
ITEM NO.34 COURT NO.13 SECTION XV
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). 15953/2023
(Arising out of impugned final judgment and order dated 12-01-2022
in DBSAW No. 534/2005 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
THE STATE OF RAJASTHAN & ORS. Petitioner(s)
VERSUS
FIRDOS TARANNUM & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.89087/2023-CONDONATION OF DELAY
IN FILING and IA No.89089/2023-EXEMPTION FROM FILING O.T.)
Date : 15-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Vishal Meghwal, Adv.
Mr. Akram Khan, Adv.
Ms. Yashika Bum, Adv.
Mr. Milind Kumar, AOR
For Respondent(s) Mr. S. Nagamuthu, Sr. Adv.
Mr. Saurabh Ajay Gupta, AOR
Mr. Anjani Kumar Mishra, AOR
Mrs. Hardeep Kaur Mishra, Adv.
Mr. Shiv Ram Pandey, Adv.
Mr. Praveen Mishra, Adv.
Ms. Priya Gaur, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Mr. Saurabh Ajay Gupta, learned counsel appears for the Signature Not Verified institution-Jamia Urdu Aligarh. The institution is impleaded as Digitally signed by NIRMALA NEGI Date: 2023.05.18 17:10:49 IST Reason: respondent No.3 in this special leave petition. 1 Notice is issued limited to the question whether the other benefits of appointment with retrospective effect can also be granted to the respondents or not.
In other words, notice is not issued with respect to the first portion of the impugned order where there is a direction to the petitioners to consider the case of the respondents for appointment.
(RADHA SHARMA) (RENU BALA GAMBHIR)
COURT MASTER (SH) COURT MASTER (NSH)
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