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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.5819-5822 OF 2017 [@ SPECIAL LEAVE PETITION (C) NOS.12616-12619/2017]

NAVODAYA VIDYALAYA SAMITI AND ORS ETC. ETC.   APPELLANT(S)                                 VERSUS

AFSHAN KHAN AND ORS ETC. ETC. RESPONDENT(S) J U D G M E N T

KURIAN, J. Issue notice.

2. Mr.  Gopal  Sankaranarayanan,  learned  counsel, appears and waives notice for all the respondents on behalf of Ms. Rakhi Ray, Advocate-on-Record. 3. Leave granted. 4. With the consent of the learned Solicitor General of India appearing for the appellants and Mr.  Gopal Sankaranarayanan, learned counsel appearing for the respondents,  these  appeals  are  disposed  of  at  the admission stage. 5. The appellants are before this Court, aggrieved by  the  interim  order  passed  by  the  High  Court  in effect  directs  of  reinstatement  of  the  respondents during the pendency of these appeals. 6. In the background of the case including the order passed by this Court in C.A. No.4416 of 2016, we are of  the  view  that  the  High  Court  could  not  have granted interim order for reinstatement. 7. Therefore,  these  appeals  are  disposed  of  as follows:-

i.We request the High Court of Madhya Pradesh, Bench  at  Jabalpur  to  dispose  of  Writ  Petition No.19101  of  2016  and  connected  matters expeditiously,  preferably  within  a  period  of eight weeks from the date of production of a copy of this judgment. ii. Till the order is passed by the High Court

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in the writ petition as above, the respondents are not to be taken back for work.

8. Pending  applications,  if  any,  shall  stand disposed of. 9. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [R. BANUMATHI]  

NEW DELHI; MAY 01, 2017.