Full Judgment Text
ITEM NO.804 COURT NO.2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 877/2018 @ SLP(C)NO.15852/2018
ASHOK KUMAR AND ORS. Appellant(s)
VERSUS
THE STATE OF JHARKHAND AND ORS Respondent(s)
Date : 14-05-2018 This appeal was mentioned today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Appellant(s) Mr. Amit Gupta,Adv.
Ms. Mansi Kukreja,Adv.
M/S. Mitter & Mitter Co., AOR
For Respondent(s) Mr. Tapesh Kumar Singh, AOR
Mr. Mohd. Waquas,Adv.
Mr. Aditya Pratap Singh,Adv.
Mr. Chandra Bhushan Prasad, AOR
UPON being mentioned the Court made the following
O R D E R
On the matter being mentioned, the learned counsel for the
parties stated that there may not be necessity of a direction as
contained in paragraphs 25 and 26 of the judgment passed by this
Court on 11.5.2018, which accordingly stand deleted.
They further plead that paragraph 27 of the said judgment may
be read as under:
“The respondent will ensure that the differential mandatory
benefits including increments are remitted to the appellants within
a period of three months from the date of the order.” Ordered
accordingly.
(OM PARKASH SHARMA) (RAJINDER KAUR)
AR CUM PS BRANCH OFFICER
(Signed reportable order is placed on the file)
Signature Not Verified
Digitally signed by OM
PRAKASH SHARMA
Date: 2018.05.15
18:20:27 IST
Reason:
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.877 OF 2018
[Arising out of SLP(C)No.15852 of 2016]
ASHOK KUMAR & ORS. APPELLANT(S)
VERSUS
THE STATE OF JHARKHAND & ORS. RESPONDENT(S)
O R D E R
On the matter being mentioned, the learned counsel for the
parties stated that there may not be necessity of a direction as
contained in paragraphs 25 and 26 of the judgment passed by this
Court on 11.5.2018, which accordingly stand deleted.
They further plead that paragraph 27 of the said judgment may
be read as under:
“The respondent will ensure that the differential mandatory
benefits including increments are remitted to the appellants within
a period of three months from the date of the order.” Ordered
accordingly.
………………………………………………………J.
[ J. CHELAMESWAR ]
………………………………………………………J.
[ SANJAY KISHAN KAUL ]
NEW DELHI
DATED; MAY 14, 2018