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THE CORRESPONDENT AND ORS. ETC. vs. A.M.SANKEY JOHN AND ANR. ETC

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C.A. No.-010506-010510 - 2011Supreme Court2017 INSC 120811 December 2017Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE A.M. KHANWILKARAuthor: HON'BLE MR. JUSTICE KURIAN JOSEPH5 pages
For Petitioner: R. CHANDRACHUDFor Respondent: ROMY CHACKO

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C.A. No. 10506-10510 of 2011 (School Teachers' case) The civil appeals are disposed of in terms of the signed non-reportable Judgment. Pending Interlocutory Applications, if any, stand disposed of.

5 Civil Appeal No(s). 10478-10498/2011 and C.A. No. 2353-2355/2017 (College Teachers' case) In view of the Judgment which we have passed above in Civil Appeal Nos. 10506-10510 of 2011, whereby we have remitted the appeals back to the High Court as far as the teachers of the school are concerned, we feel it appropriate to defer the Judgment in the case of college teachers till the High Court disposes of the writ appeal(s) in terms of the Judgment passed above. Ordered accordingly. We make it clear that the pendency of the appeals in the case of college teachers shall not stand in the way of the High Court entering an independent finding, uninfluenced by the stand taken by the High Court in the impugned judgment. (JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER