Supreme Court - Daily Orders
Chandrakant vs Divisional Controller Maharashtra ... on 31 July, 2023
Bench: Hrishikesh Roy, Pankaj Mithal
ITEM NO.9 COURT NO.9 SECTION IX
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). 42474 OF 2015
(Arising out of impugned judgment and order dated 14-09-2015 in WP
No. 5947/2014 passed by the High Court of Judicature at Bombay at
Aurangabad)
CHANDRAKANT Petitioner(s)
VERSUS
DIVISIONAL CONTROLLER MAHARASHTRA STATE
ROAD TRANSPORT CORPORATION Respondent(s)
(FOR ADMISSION and IA No.138290/2023-EXEMPTION FROM FILING O.T. and
IA No.138289/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 31-07-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Mayank Kshirsagar, AOR (NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
When the case is called, there is no representation from the side of the petitioner. This case was dismissed earlier for non- prosecution but the same was restored on 14.11.2022 and the earlier dismissal order dated 27.04.2017 was recalled.
The petitioner is a former Bus Conductor who was removed from service in pursuant to a disciplinary proceedings on charge of misconduct. The Labour Court and the High Court found no infirmity with the proceedings and held against the Conductor and in favour of the Management.
Signature Not Verified Digitally signed by NITIN TALREJAAs the petitioner is unrepresented, the matter stands Date: 2023.08.03 adjourned by eight weeks.
16:38:03 IST Reason:
(NITIN TALREJA) (KAMLESH RAWAT)
COURT MASTER (SH) ASSISTANT REGISTRAR