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

CIVIL APPEAL  NO.  3925 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 34082 OF 2016]

SYED AFTAB HAIDER, ASSISTANT TEACHER           Appellant(s)                                 VERSUS

STATE OF UTTAR PRADESH & ORS.                  Respondent(s) J U D G M E N T

KURIAN, J. 1. Leave granted. 2. We are informed that this Court, vide order dated 14.07.2017 passed in Civil Appeal No. 3904 of 2013, has  permitted  the  similarly  situated  teachers  to continue in view of their long service despite the fact  that  they  allegedly  lacked  the  qualification. This is, however, disputed.   3. Therefore,  this  appeal  is  also  disposed  of  in view  of  the  order  passed  in  the  case  referred  to above, with a direction not to disturb the appellant in view of his long experience.     

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

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

.......................J.               [ NAVIN SINHA ]  

New Delhi; April 17, 2018.

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ITEM NO.78               COURT NO.5               SECTION III-A                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition for Special Leave to Appeal (C) No. 34082 of 2016 SYED AFTAB HAIDER, ASSISTANT TEACHER               Appellant(s)                                 VERSUS STATE OF UTTAR PRADESH & ORS.                      Respondent(s   with SLP (C) No. 7498 of 2017   Date : 17-04-2018 These petitions were called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR          HON'BLE MR. JUSTICE NAVIN SINHA For Appellant(s) Mr. S. R. Singh, Sr. Adv.  

Mr. Avnish Singh, Adv.  Mr. Ujjawal Pandey, Adv.  Mr. Ankur Yadav, Adv.  Ms. Asha Gopalan Nair, AOR Mr. Dinesh K. Garg, Adv.  Mr. Abhishek Garg, Adv.  Mr. Dhananjay Garg, AOR Mr. Deepak Mishra, Adv.  

                   For Respondent(s) Mr. Manoj K. Mishra, AOR

Mr. Sandeep Kumar Dwivedi, Adv.  Mr. Umesh Dubey, Adv.  Mr. Pradeep Kumar Dwivedi, Adv.  

                        UPON hearing the counsel the Court made the following                              O R D E R SLP (C) No. 34082 of 2016

Leave granted.  The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

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SLP (C) No. 7498 of 2017 Counter Affidavit, if any, be filed within four weeks.   Post after four weeks.   

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)