Supreme Court - Daily Orders
Ajay Pratap Rai vs District Basic Education Officer on 6 July, 2017
Bench: Madan B. Lokur, Deepak Gupta
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ITEM NO.1 COURT NO.5 SECTION XI
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).16502/2007
(Arising out of impugned final judgment and order dated 15-03-2007
in SA No. 200/2007 passed by the High Court of Judicature at
Allahabad)
AJAY PRATAP RAI Petitioner(s)
VERSUS
DISTRICT BASIC EDUCATION OFFICER & ORS. Respondent(s)
(With appln.(s) for permission to file annexures and exemption from
filing O.T.)
Date : 06-07-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Tripurari Ray, Adv.
Mr. B.S. Billowria, Adv.
Mr. Rajinder Singh, Adv.
Mr. Vishnu Sharma, AOR
For Respondent(s) Mr. Pramod Swarup, Sr. Adv.
Ms. Alka Aggrawal, Adv.
Mr. Anuvarat Sharma, Adv.
Ms. Alka Sinha, Adv.
Mr. M. R. Shamshad, AOR
Mr. J.P. Tripathi, Adv.
Mr. Braham Singh, Adv.
Mr. A.K. Upadhyay, Adv.
Ms. Asha Upadhyay, Adv.
Mr. R. D. Upadhyay, AOR
Mr. Mohd. Shahid Hussain, Adv.
Ms. Ekta Pradhan, Adv.
Mr. Vibhu Tiwary, Adv.
Signature Not Verified
Ms. Soumya Kumar, Adv.
Digitally signed by
SANJAY KUMAR
Date: 2017.07.07
17:20:07 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties. We find no merit in the petition. It is dismissed accordingly.
However, we make it clear that no recovery shall be made from the petitioner.
(SANJAY KUMAR-I) (SHARDA KAPOOR) AR-CUM-PS ASSISTANT REGISTRAR