Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION/INHERENT JURISDICTION
Miscellaneous Application Nos 1717-1719 of 2021
in
Civil Appeal Nos 11948-11950 of 2016
Union of India ... Appellant(s)
Versus
E Krishna Rao ... Respondent(s)
WITH
Contempt Petition (Civil) Nos 920-922 of 2021
in
Civil Appeal Nos 11948-11950 of 2016
O R D E R
1 Delay condoned in filing the Contempt Petitions.
2 The review petition which was filed by the Union of India, Review Petition (Civil)
Diary No 24345 of 2021 in Miscellaneous Application No 1143 of 2021 in
Contempt Petition (C) Nos 405-407 of 2019 in Civil Appeal Nos 11948-11950 of
2016 [Amit Khare v Sudhanshu Ranjan], was dismissed by an order dated 27
January 2022.
2 Mr Vikramjit Banerjee, Additional Solicitor General appearing on behalf of the
Union of India, submits that, in view of the above position, the persons who were
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2022.01.29
13:06:34 IST
Reason:
parties to the proceedings before this Court will be given their arrears on the
same footing as Mr Sudhanshu Ranjan, to whom arrears have been paid in
pursuance of the order passed in contempt proceedings.
2
3 The arrears to the above set of persons shall be released on or before 15 March
2022.
4 The benefits due to persons who were not parties to or intervenors in the
proceedings which culminated in the judgment dated 26 September 2018, shall
become payable on and from the judgment dated 26 September 2018. This
direction shall be given effect to without waiting for other persons similarly
situated to move this Court either in Miscellaneous Applications or contempt
proceedings. The judgment of this Court was in relation to TV News
Correspondents (TVNCs) and TV Assistant News Correspondents (TVANCs). Mr
Vikramjit Banerjee states that the benefit would be extended to TV Assistant
News Editors (TVANEs) who are similarly circumstanced. The benefit shall be
disbursed by 30 June 2022.
5 The Miscellaneous Applications and the Contempt Petitions are accordingly
disposed of.
6 Pending applications are accordingly disposed of.
…………...…...….......………………........J.
[Dr Dhananjaya Y Chandrachud]
…..…..…....…........……………….…........J.
[Sanjiv Khanna]
New Delhi;
January 28, 2022
-S-
3
ITEM NO.24 Court 4 (Video Conferencing) SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 1717-1719/2021 in
C.A. No. 11948-11950/2016
UNION OF INDIA . Petitioner(s)
VERSUS
E. KRISHNA RAO Respondent(s)
(WITH IA No. 149292/2021 - APPLICATION FOR PERMISSION, IA No.
141597/2021 - APPLICATION FOR PERMISSION, IA No. 114896/2021 –
CLARIFICATION/DIRECTION, IA No. 156351/2021 -
CLARIFICATION/DIRECTION)
WITH
CONMT.PET.(C) No. 920-922/2021 in C.A. No. 11948-11950/2016 (XII-A)
(WITH IA No. 153843/2021 - CONDONATION OF DELAY IN FILING)
Date : 28-01-2022 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJIV KHANNA
For Appellant(s) Mr. Vikramjit Banerjee, ASG
UOI Mr. Nachiketa Joshi, Adv.
Mr. Sachin Sharma, Adv.
Mr. Mohd. Akhil, Adv.
Ms. Deepabali Dutta, Adv.
Ms. Preeti Rani, Adv.
Mr. Amrish Kumar, AOR
Mr. Rajeev Sharma, Sr. Adv.
Mr. Uddyam Mukherjee, AOR
Cont Pet. Mr. Navaniti Prasad Singh, Sr. Adv.
Mr. K. Sriram, Adv.
Ms. M.V. Rama, Adv.
Mrs. Anjani Aiyagari, AOR
For Respondent(s)
(applicant) Mr. Ambhoj Kumar Sinha, AOR
Mr. Arun Vohra, Adv.
Mr. Gaurav Dubey, Adv.
Mr. Chander Shekhar Ashri, AOR
4
Mr. Rajesh Srivastava, AOR
Mrs. Anjani Aiyagari, AOR
Mr. Snehasish Mukherjee, AOR
Mr. Sanjay Das, Adv.
Mr. Ajay Choudhary, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 Delay condoned in filing the Contempt Petitions.
2 The Miscellaneous Applications and the Contempt Petitions are disposed of in
terms of the signed order.
3 Pending applications are accordingly disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)