Supreme Court - Daily Orders
Uttar Haryana Bijli Vitran Nigam vs Ram Dia on 28 February, 2014
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ITEM NO.68 COURT NO.9 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No.1 of 2014 in
Petition(s) for Special Leave to Appeal (Civil) No(s).19726/2013
(From the judgement and order dated 29/01/2013 in CWP No.19456/2009,LPA
No.2010/2011 of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
UTTAR HARYANA BIJLI VITRAN NIGAM & ORS. Petitioner(s)
VERSUS
RAM DIA Respondent(s)
(With appln(s) for stay and office report)
Date: 28/02/2014 This I.A. was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Narender Hooda, AAG
Mr. Surender Singh Hooda, AAG
For Mr. Kamal Mohan Gupta,Adv.
For Respondent(s) Mr. Yadav Narender Singh,Adv.
UPON hearing counsel the Court made the following
O R D E R
After hearing learned counsel for the parties and in terms of the order dated 18.03.2013 passed by this Court in SLP(C) NO.10137 of 2013, we direct the petitioners to consider the claim of the son of the deceased under Rule 4 of the Policy incorporated in Notification No.G.S.R.I./Const./All 309/2003 dated 28.02.2003, without taking into account the rejection of the application for compassionate appointment relying on the policy dated 01.08.2006 (Annexure P-5).
Subject to the aforesaid, during the pendency of this special leave petition, the operation of the impugned order dated 29.01.2013 passed by the High Court in L.P.A. No.2010 of 2011, shall remain stayed.
I.A. No.1 of 2014 stands disposed of accordingly.
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