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Devesh Kumar Sharma vs State Of U.P. And Ors. Through Secretary ... on 11 August, 2015

Bench: T.S. Thakur, V. Gopala Gowda, R. Banumathi

         ITEM NO.1                          COURT NO.2                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). 20938/2014

         (Arising out of impugned final judgment and order dated 23/04/2014
         in SA No. 372/2014 passed by the High Court Of Judicature at
         Allahabad)

         DEVESH KUMAR SHARMA                                            Petitioner(s)

                                                    VERSUS

         STATE OF U.P. AND ORS.                                         Respondent(s)

         (With appln.(s) for exemption from filing O.T. and permission to
         file Additional Documents and seeking permission to raise
         additional Grounds)

         Date : 11/08/2015 This petition was called on for hearing today.

         CORAM :
                             HON'BLE MR. JUSTICE T.S. THAKUR
                             HON'BLE MR. JUSTICE V. GOPALA GOWDA
                             HON'BLE MRS. JUSTICE R. BANUMATHI

         For Petitioner(s)             Ms. Ruchira Goel,Adv.
                                       Mr. T. Abdul Rahman,Adv.
                                       Mr. M. C. Dhingra,Adv.

         For Respondent(s)             Mr. Gaurav Bhatia,Adv.(A.C.)

                                       Mr. M. R. Shamshad,Adv.
                                       Mr. Rajat Singh,Adv.
                                       Mr. Shashank Singh,Adv.

              UPON hearing the counsel the Court made the following
                                O R D E R

We heard learned counsel for the parties who submit that the State of Uttarakhand is an appropriate party to these proceedings. We accordingly add Secretary to Government, Department of Education, Nainital, Uttarakhand, as respondent no.5 to these proceedings. Cause title be amended accordingly.

Notice shall issue to the newly added respondent no.5 returnable within four weeks.

Liberty is also granted to serve the standing counsel.

         (MAHABIR SINGH)                                              (VEENA KHERA)
          COURT MASTER                                                 COURT MASTER