Supreme Court - Daily Orders
Arvind Kumar Singh @ Arvind Singh vs State Of Bihar . on 4 May, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6339 of 2017
(Arising out of SLP (C)No.38816 of 2013)
ARVIND KUMAR SINGH @ ARVIND SINGH Appellant(s)
VERSUS
STATE OF BIHAR & ORS. Respondent(s)
O R D E R
Leave granted.
We have heard learned counsel for the parties. Though we do not see any ground to interfere with the finding of misconduct against the appellant, having regard to the statement of learned counsel for the appellant that he has served for about 33 years, the order of dismissal will stand converted to that of compulsory retirement from the same date.
However, we make it clear that the appellant will not get any arrears of retiral benefits. He may be given retiral/terminal benefits on the basis of order of retirement for future w.e.f. 1st June, 2017.
The appeal is disposed of accordingly. Pending application(s), if any, shall also stand disposed of.
..........................J. (ADARSH KUMAR GOEL) Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2017.05.05 17:10:20 IST ..........................J. Reason: (UDAY UMESH LALIT) New Delhi, MAY 4, 2017.
ITEM NO.44 COURT NO.13 SECTION XVI
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). 38816/2013
(Arising out of impugned final judgment and order dated 12/08/2013 in CWJC No. 3998/2012, 12/08/2013 in LPA No. 838/2013 passed by the High Court Of Patna) ARVIND KUMAR SINGH @ ARVIND SINGH Petitioner(s) VERSUS STATE OF BIHAR & ORS. Respondent(s) (With office report) Date : 04/05/2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. Vijay Kumar,Adv.
Mr. Rajiv Kumar,Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s) Mr. V. Kartik,Sr.Adv.
Mr. Manish Kumar,Adv.
Mr. E. C. Vidya Sagar,Adv. Mr. Vikram Singh Chauhan,Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
In terms of the signed order, the appeal is disposed of.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)