Supreme Court - Daily Orders
Harpal Singh And Etc.Etc. vs The State Of Haryana And Ors on 20 September, 2017
Bench: Kurian Joseph, R. Banumathi
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ITEM NO.12 COURT NO.5 SECTION IV-B
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). 9390-9391/2017
(Arising out of impugned final judgment and order dated 05-05-2016
in RFA No. 2745/2010 05-05-2016 in RFA No. 5088/2010 passed by the
High Court Of Punjab & Haryana At Chandigarh)
HARPAL SINGH AND ETC.ETC. Petitioner(s)
VERSUS
THE STATE OF HARYANA AND ORS Respondent(s)
(CONDONATION OF DELAY IN FILING SLP)
WITH
SLP(C) No. 3555/2017 (XVI)
SLP(C) No. 3564/2017 (XVI)
SLP(C) No. 5755/2017 (XVI)
SLP(C) No. 5754/2017 (XVI)
SLP(C) No. 9775/2017 (XVI)
SLP(C) No. 10746/2017 (XVI)
SLP(C) No. 10480/2017 (XVI)
SLP(C) No. 12223/2017 (XVI)
SLP(C) No. 15315/2017 (XVI)
SLP(C) No. 150/2017 (XVI)
SLP(C) No. 995/2017 (XVI)
SLP(C) No. 38759/2016 (XVI)
(for impleading party)
SLP(C) No. 20703/2017 (XVI)
(FOR ADMISSION and I.R.)
(CONDONATION OF DELAY IN FILING SLP)
(EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
(DELETING THE NAME OF RESPONDENT)
SLP(C) No. 19696/2017 (XVI)
(FOR ADMISSION and I.R.)
(CONDONATION OF DELAY IN FILING SLP)
(EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
(PERMISSION TO FILE SLP)
(DELETING THE NAME OF RESPONDENT)
SLP(C) No. 23967/2017 (XVI)
Signature Not Verified
(FOR ADMISSION and I.R.)
Digitally signed by
JAYANT KUMAR ARORA
Date: 2017.09.23
11:25:06 IST
(CONDONATION OF DELAY IN FILING SLP)
Reason:
(EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
(APPLICATION SEEKING PERMISSION TO BRING ON RECORD SUBSEQUENT
EVENTS AND DOCUMENTS)
(EXEMPTION FROM FILING O.T.)
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(PERMISSION TO FILE SLP)
(DELETING THE NAME OF RESPONDENT)
SLP(C) No. 22422/2017 (XVI)
(CONDONATION OF DELAY IN FILING SLP)
(EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
(PERMISSION TO FILE SLP)
(DELETING THE NAME OF RESPONDENT)
Diary No(s). 24107/2017
(CONDONATION OF DELAY IN FILING SLP)
(EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
(EXEMPTION FROM FILING O.T.)
Diary No(s). 23926/2017
(CONDONATION OF DELAY IN FILING SLP)
(EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
(EXEMPTION FROM FILING O.T.)
(PERMISSION TO FILE SLP/TP)
(DELETING THE NAME OF RESPONDENT)
Diary No(s). 25180/2017 ()
(CONDONATION OF DELAY IN FILING SLP)
(EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
(PERMISSION TO FILE SLP/TP)
(DELETING THE NAME OF RESPONDENT)
Date : 20-09-2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
Counsel for the
parties Mr. R. C. Mishra, Sr. Adv.
Mr. Rajnish Kumar Jha, Adv.
Mr. Dhanmohan Mishra, Adv.
Mr. Srikant Dubey, Adv.
Mr. Mahendra Kumar, Adv.
Dr. Monika Gusain, Adv.
Mr. Abhinash Jain, Adv.
Mr. N. N. Jha, Adv.
Mr. Anilendra Pandey, Adv.
Dr. M. S. Verma, Adv.
Mr. Mahendra Kumar, Adv.
Mr. Shrikant Dubey, Adv.
Ms. Poonam Seth, Adv.
Ms. Ranjana Vohra, Adv.
Ms. Shashi Singh, Adv.
Mr. Deepak Goel, Adv.
Mr. Karunakar Mahalik, Adv.
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Mr. E. C. Vidya Sagar, Adv.
Mr. Manish Kumar, Adv.
Mr. Jitendra Kumar, Adv.
Mr. Alok Kumar, Adv.
Mr. Pardeep Gupta, Adv.
Mr. Parinav Gupta, Adv.
Ms. Mansi Gupta, Adv.
Mr. Moazzam Ali, Adv.
Dr. (Mrs) Vipin Gupta, Adv.
Mr. Bipin Kumar, Adv.
Mr. M. K. Chaudhary, Adv.
Mr. Prabhakar Thakur, Adv.
Mr. Ajay Kumar Talesara, AOR
Mr. Chandan Kumar Mandal, Adv.
Ms. Fauzia Shakil, Adv.
Mr. Ujjwal Singh, Adv.
Mr. Mojahid Karim Khan, Adv.
Mr. Tarun Thakur, Adv.
Mr. Gopal Jha, Adv.
Mr. Abhijat P. Medh, AOR
Mr. Yadav Narender Singh, AOR
Mr. Abhinav Mukerji, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP (C) Nos. 9390-9391 of 2017 (Item No. 12) This matter is detagged from rest of the matters. Delay condoned.
In view of the orders passed by this Court in similar matters, i.e. SLP (C) Nos. 29895 of 2016, 38678-80/2016 and 10655-10742 of 2017, etc. which arise from the same impugned order, the instant Special Leave Petitions are also dismissed. Pending Interlocutory Applications, if any, stand disposed of. 4 SLP(C) No. 3555/2017, SLP(C) No. 3564/2017, SLP(C) No. 5755/2017 SLP(C) No. 5754/2017 SLP(C) No. 9775/2017 SLP(C) No. 10746/2017 SLP(C) No. 10480/2017 SLP(C) No. 12223/2017 SLP(C) No. 15315/2017 SLP(C) No. 150/2017 SLP(C) No. 995/2017 SLP(C) No.38759/2016 SLP(C) No. 20703/2017 SLP(C) No. 19696/2017 SLP(C) No. 23967/2017 SLP(C) No. 22422/2017 Diary No(s). 24107/2017 Diary No(s). 23926/2017, Diary No(s). 25180/2017 Permission to file Special Leave Petition(s) is granted. Applications seeking deletion of respondents/proforma respondents are allowed at the risk of the petitioners. Delay condoned. Issue notice in all the fresh matters. The standing counsel for the State of Bihar appears and accepts notice on behalf of the official respondents. The learned counsel for the petitioner(s) are directed to serve copies of the Special Leave Petitions to the standing counsel within four days. The standing counsel for the State of Bihar is directed to get instruction and if required, file a reply within four weeks from today.
We make it clear that there shall be no further extension of time for filing the reply.
Post on 31.10.2017 as first item.
We further make it clear that on the only ground of any teacher not passing the evaluation test, there shall be no termination from service.
Benefit of this order shall be available to all the similarly situated teachers.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR