State of Uttarakhand Vs. Mahendra Singh & Ors.
[Civil Appeal No(S). 10647 of 2010]
[Civil Appeal No. 10648 of 2010]
KURIAN, J.
1. In the peculiar facts of these cases where an employee has been continuing in service for the last more than 20 years, we are not inclined to interfere with the impugned order passed by the High Court.
2. The civil appeals are, accordingly, dismissed, however, leaving the question of law open.
No costs.
.......................J. [KURIAN JOSEPH]
.......................J. [R. BANUMATHI]
New Delhi;
August 09, 2017.
Item No.105 Court No.6 Section X
Supreme Court of India
Record of Proceedings
State of Uttarakhand Vs. Mahendra Singh . & Ors.
[Exemption from Filing O.T.]
[Civil Appeal No(s). 10647/2010]
[C.A. No. 10648/2010 (X)]
Date: 09-08-2017
These appeals were called on for hearing today.
CORAM: HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI Counsel for the parties
Mr. Bhuvneshwari Pathak, Adv.
Ms. Shilpi Satyapriya Satyam, Adv.
Mr. Rahul Kaushik, AOR
Mr. Prateek Rusia, Adv.
Ms. Savita Devi, Adv.
Ms. Sakshi Kakkar, AOR
Mr. Anuvrat Sharma, AOR
Mohd. Irshad Hanif, AOR
Mr. Radha Shyam Jena, AOR
UPON hearing the counsel the Court made the following
O R D E R
The civil appeals are dismissed in terms of the signed non-reportable Judgment. Pending interlocutory applications, if any, stand disposed of.
Jayant Kumar Arora
Suman Jain
Court Master
Court Master
Signed non-reportable Judgment is placed on the file
