Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.11582 OF 2016
[ASISING FROM SPECIAL LEAVE PETITION (C) NO. 31341/2016]
COMMITTEE OF MANAGEMENT JAN SEWA
SHIKSHA PRASAR SAMITI AND ORS. APPELLANT(S)
VERSUS
STATE OF U.P. AND ORS. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. Heard learned counsel for the appellant and the
Respondent No.3, who has appeared on caveat.
3. After arguing the case for some time, it was
brought to our notice by the learned counsel that the
elections are being held.
4. Therefore, we do not propose to interfere with
JUDGMENT
the subject matter. However, we find that the liberty
granted by the High Court to the appellant to
approach the Civil Court may not be correct, since it
is the Statutory Authority, which has to look into
the issue. To that extent the impugned judgment
shall stand modified.
5. With the above observations and modification the
appeal stands disposed of.
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5. Pending applications, if any, stand disposed of.
6. No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
NEW DELHI;
NOVEMBER 25, 2016.
JUDGMENT
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