Supreme Court - Daily Orders
Steel Authority Of India Limited (Sail) vs Arvind Kumar Singh on 29 November, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
ITEM NO.37 COURT NO.2 SECTION XVII
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. 28656/2018
(Arising out of impugned final judgment and order dated 23-08-2018
in WP(S) No.2386/2017 passed by the High Court Of Jharkhand At
Ranchi)
STEEL AUTHORITY OF INDIA LIMITED (SAIL) & ORS. Petitioner(s)
VERSUS
ARVIND KUMAR SINGH & ORS. Respondent(s)
(IA No. 139732/2022 - CLARIFICATION/DIRECTION)
WITH
SLP(C) No. 28804/2018 (XVII)
( IA No. 139707/2022 - CLARIFICATION/DIRECTION)
Date : 29-11-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. Sunil Kumar Jain, AOR
Ms. Rashika Swarup, Adv.
For Respondent(s) Mr. Chandra Prakash, AOR
Mr. Vishwajeet Singh, Sr. Adv.
Mr. Rakesh Kumar Singh, AOR
Mr. Somanatha Padhan, Adv.
Mr. Mukul Dev Mishra, Adv.
Mr. Pankaj Singh, Adv.
Ms. Ridhima Singh, Adv.
Mr. Ashok Anand, Adv.
Mr. Rajan Kr. Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified On hearing learned counsel for parties it transpires that the Digitally signed by RASHMI DHYANI Date: 2022.11.30 17:19:02 IST Reason: writ petition has been kept pending in the High Court ostensibly on 1 the ground of pendency of the present special leave petition(s) while all that this Court had directed was that the impugned order was stayed which have made some interim directions.
Learned counsel for the petitioner(s) submits that insofar as the implementation of the High Power Committee is concerned, payments in terms thereof are being made and can be permitted to be drawn as directed. This is stated to be a general order for the entire organisation.
We are thus of the view that the present matter can be disposed of by directing the High Court to take a final view on the matter and in the meantime, as per the general directions of the petitioner, the respondents will be entitled to draw the amounts as per the recommendation of the High Power Committee i.e. honorarium @ 3% of basic pay per month from the date of authorization from retrospective effect to the persons authorized as Assistant Manager/ Under Manager as approved on 09.7.2018.
The remaining direction contained in the impugned order need not be implemented till a final view is taken in the matter.
The special leave petitions accordingly stand disposed of. Pending applications stand disposed of.
(RASHMI DHYANI PANT) (POONAM VAID)
COURT MASTER COURT MASTER
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