Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 10869/2018
(ARISING FROM SLP(C) No(s).16641/2017)
VINOD KUMAR SINGH APPELLANT(S)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted. It is a case for compassionate
appointment. Though the learned Additional Advocate
General for the State of Uttar Pradesh has made a
formidable submission inviting our reference to a
decision of this Court dismissing the special leave
petition by order dated 02.05.2011 passed in CC
Nos.6246-6247/2011, in the peculiar facts of this
case, we are of the view that this is eminently a fit
case for invocation of our plenary jurisdiction under
Article 142 of the Constitution of India and give a
quietus to the dispute.
2. Accordingly, the interim order dated 21.07.2017
passed by this Court for appointment on compassionate
grounds, in the peculiar facts of this case, is made
absolute and the appeal is disposed of.
Signature Not Verified
3. We make it clear that this judgment is passed in
Digitally signed by
NARENDRA PRASAD
Date: 2018.11.01
18:31:31 IST
Reason:
the very peculiar facts of this case and the same may
not be treated as a precedent.
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4. Pending application(s), if any, shall stand
disposed of.
5. There shall be no orders as to costs.
.......................J.
[KURIAN JOSEPH]
.......................J.
[A.M. KHANWILKAR]
NEW DELHI;
OCTOBER 29, 2018.
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