Supreme Court - Daily Orders
Raj.State Ind.Dev.& ... vs Mukesh Kumar Verma on 3 October, 2017
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.5238 OF 2010
RAJ.STATE IND.DEV.& INVESTT.CORP.LTD. ......APPELLANT
VERSUS
MUKESH KUMAR VERMA ......RESPONDENT
O R D E R
Heard Dr.Manish Singhvi, learned counsel for the appellant and Mr.Shail Kumar Dwivedi, learned counsel for the respondent.
Regard being had to the special features of the case, it is directed that the respondent shall be absorbed in one of the units of the appellant-Corporation, and the absorption shall be notional in nature. To elaborate, the respondent shall get the benefit of continuity of service as an absorbed employee and shall also get the retiral benefits but he shall not be entitled to differential back wages. Signature Not Verified
The appeal is accordingly disposed of. No order as to Digitally signed by SATISH KUMAR YADAV Date: 2017.10.11 17:22:24 TLT costs.
Reason:
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As a sequel to disposal of the appeal, the application for early hearing also stands disposed of.
.........................CJI. (DIPAK MISRA) ….........................J. (A.M.KHANWILKAR) ..........................J. (Dr.D.Y.CHANDRACHUD) NEW DELHI;
OCTOBER 3, 2017.
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ITEM NO.6 COURT NO.1 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).5238/2010 RAJ.STATE IND.DEV.& INVESTT.CORP.LTD. Appellant(s) VERSUS MUKESH KUMAR VERMA Respondent(s) (IA No.92090/2017-EARLY HEARING APPLICATION) Date : 03-10-2017 These matters were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Appellant(s) Dr.Manish Singhvi, Adv.
Mr.Shailja Nanda Mishra, Adv. Mr.Siddharth Acharya, Adv. Mr.Irshad Ahmad, AOR For Respondent(s) Mr.Shail Kumar Dwivedi, Adv.
Mr.Siddharth Krishna Dwivedi, Adv. Ms.Vibha Dwivedi, Adv.
Ms.Nidhi Dwivedi, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order. No order as to costs.
As a sequel to disposal of the appeal, the application for early hearing also stands disposed of.
(SATISH KUMAR YADAV) (H.S. PARASHER) AR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file)