Supreme Court - Daily Orders
Director Of Education vs Kalpana Pandey . on 1 December, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.23 COURT NO.5 SECTION XIV
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)......CC No(s).
19331/2014
(Arising out of impugned final judgment and order dated
18/09/2012 in LPA No. 640/2012 passed by the High Court Of Delhi
At N. Delhi)
DIRECTOR OF EDUCATION & ANR. Petitioner(s)
VERSUS
KALPANA PANDEY & ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in
refiling slp)
Date : 01/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Guru Krishna Kumar, Sr. Adv.
Ms. Gunwant Dara, Adv.
for Mr. D. S. Mahra,AOR(NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The delay of 174 days in refiling the special leave petition is condoned.
There is a delay of 500 days in filing the special leave petition. Sufficient explanation has not been given to condone the delay. The application for condonation of delay is rejected.
Even on merits, we find no good ground to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed on the ground of delay and also on merits.
Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2014.12.02 16:26:53 IST Reason: (Parveen Kr. Chawla) (Renuka Sadana) Court Master Court Master