Supreme Court - Daily Orders
The Commissioner Kendriya Vidyalaya ... vs Johnson P. John . on 16 December, 2016
Author: D.Y. Chandrachud
Bench: D.Y. Chandrachud
ITEM NO.50 COURT NO.13 SECTION XIA
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)Diary No(s).27017/2016
(Arising out of impugned final judgment and order dated 07/12/2015
in RP No. 1144/2015 in OPCAT No. 69/2015 dated 16.10.2015 passed by
the High Court of Kerala at Ernakulam)
THE COMMISSIONER KENDRIYA VIDYALAYA SANGATHAN Petitioner(s)
VERSUS
JOHNSON P. JOHN AND ORS. Respondent(s)
Date : 16/12/2016 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
[IN CHAMBERS]
For Petitioner(s) Mr. S. Rajappa, Adv.
Dr. Puran chand, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed for, four weeks' time is granted to the learned counsel for the petitioner to comply with the Office Report dated 18-11-2016.
(B.Parvathi) (Saroj Kumari Gaur)
Court Master Court Master
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2016.12.20
14:52:26 IST
Reason: