Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.1140-1141 OF 2009
[Arising out of SLP(C) Nos.4282-4283 of 2008]
ISTAK MOHD.
... Appellant(s)
Versus
STATE OF U.P. & ORS. ... Respondent(s)
O R D E R
Leave granted.
These appeals are directed against the order passed by the Division Bench of
st
the Allahabad High Court on 21 September, 2007 in Writ Petition 1330/SS/2007.
Since there were contradicting views of two Single Judges of the said High Court, the
matter was referred by the learned Single Judge hearing the matter to the larger
Bench to answer the following question:-
“Whether the government order dated
24.4.2006 is a clarificatory order and amount to
issue in continuance of earlier order dated
10.10.2005 as held by this court, in the case of
Shravan Kumar Yadav (supra) and Gyan Prakash
(supra) copies of which have been filed colectively as
Annexure-5 to the writ petition or it is an
independent order and has not prospective
application as held by other Hon'ble Single Judge of
this court in the case of Sharad Kumar Srivastava
(supra)? The Photostat copy of order dated
24.8.2005 supplied by Shri S.N. Mishra learned
counsel for the respondents is taken on record.“
The matter was taken up by the larger Bench, which while answering the
reference, also dismissed the writ application.
The procedure adopted by the Referral Court is irregular since it was
required only to answer the question and send back the matter to the Writ Court for
disposal. In that view of the matter, we modify the impugned order of the larger
Bench to the extent of setting aside the dismissal of the writ petition and direct that
the matter be remitted back to the learned Single Judge with the opinion of the
larger Bench for final disposal.
The appeals are disposed of, accordingly.
...................J.
(ALTAMAS KABIR)
...................J.
(CYRIAC JOSEPH)
New Delhi,
February 20, 2009.