Supreme Court - Daily Orders
R. G. Yadav vs Union Of India on 30 August, 2018
Bench: Uday Umesh Lalit, Ashok Bhushan
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. OF 2018
(Arising out of Review Petition (C) D.No.6522/2018)
IN
SPECIAL LEAVE PETITION (CIVIL) NO.25769 OF 2014
R.G.YADAV & ORS. PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
O R D E R
Delay of 59 days in filing the review petition is condoned.
Grievance raised in this case by the petitioners inter alia was for removing the discrimination in grant of upgraded pay-scale with effect from 01.11.2003 the date from which all other supervisors had been granted such benefit. The order sought to be reviewed shows that the learned counsel appearing for the review petitioners made a statement that claim of the review petitioners was limited to the financial benefits upto 31.12.2005. It is Signature Not Verified on the basis of such statement the following order was Digitally signed by ANITA MALHOTRA Date: 2018.09.01 13:56:10 IST Reason: passed on 22.11.2017. 2
“... ... ...while upholding the impugned order, we clarify that the respondents shall not be entitled to any other relief except the financial benefit upto 31st December, 2005 in compliance of the impugned order... ... ...” We have gone through the contents of the review petition and do not find any error apparent on the face of record.
This review petition is, therefore, dismissed.
..........................J. [UDAY UMESH LALIT] ..........................J. [ASHOK BHUSHAN] NEW DELHI AUGUST 30, 2018 3 ITEM NO.1003 SECTION XIV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (CIVIL) Diary No.6522/2018 IN SPECIAL LEAVE PETITION (C) NO.25769/2014 R.G.YADAV & ORS. Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (IA NO.76927/2018-APPLICATION FOR CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 30-08-2018 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE ASHOK BHUSHAN By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
Pending applications, if any, stand disposed of.
(Ashok Raj Singh) (Chander Bala)
Court Master Court Master
(Signed Order is placed in the file)