Full Judgment Text
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3925 OF 2018
[@ SPECIAL LEAVE PETITION (C) NO. 34082 OF 2016]
SYED AFTAB HAIDER, ASSISTANT TEACHER Appellant(s)
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. We are informed that this Court, vide order dated
14.07.2017 passed in Civil Appeal No. 3904 of 2013,
has permitted the similarly situated teachers to
continue in view of their long service despite the
fact that they allegedly lacked the qualification.
This is, however, disputed.
3. Therefore, this appeal is also disposed of in
view of the order passed in the case referred to
above, with a direction not to disturb the appellant
in view of his long experience.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ MOHAN M. SHANTANAGOUDAR ]
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2018.04.20
16:40:52 IST
Reason:
.......................J.
[ NAVIN SINHA ]
New Delhi;
April 17, 2018.
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ITEM NO.78 COURT NO.5 SECTION III-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 34082 of 2016
SYED AFTAB HAIDER, ASSISTANT TEACHER Appellant(s)
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondent(s
with
SLP (C) No. 7498 of 2017
Date : 17-04-2018 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE NAVIN SINHA
For Appellant(s) Mr. S. R. Singh, Sr. Adv.
Mr. Avnish Singh, Adv.
Mr. Ujjawal Pandey, Adv.
Mr. Ankur Yadav, Adv.
Ms. Asha Gopalan Nair, AOR
Mr. Dinesh K. Garg, Adv.
Mr. Abhishek Garg, Adv.
Mr. Dhananjay Garg, AOR
Mr. Deepak Mishra, Adv.
For Respondent(s) Mr. Manoj K. Mishra, AOR
Mr. Sandeep Kumar Dwivedi, Adv.
Mr. Umesh Dubey, Adv.
Mr. Pradeep Kumar Dwivedi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP (C) No. 34082 of 2016
Leave granted.
The appeal is disposed of in terms of the signed
non-reportable Judgment.
Pending Interlocutory Applications, if any, stand disposed of.
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SLP (C) No. 7498 of 2017
Counter Affidavit, if any, be filed within four weeks.
Post after four weeks.
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
(Signed non-reportable Judgment is placed on the file)