VENKATARAMIAH, E.S. (J)
1. The Judgment of the High Court is, therefore, liable to be set aside and the decision of the District Inspector of Schools has to be restored.
2. We accordingly allow the appeal, set aside the judgment of the High Court and make a declaration that the appellant is senior to the 1st respondent. The appeal is accordingly disposed of. No costs.
3. Appeal allowed.
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Sudama Singh v. Nath Saran Singh And Others
Sudama Singh v. Nath Saran Singh And Others
(Supreme Court Of India)
No | 13-11-1987
Advocate List
- R.K. Jain, Mrs. Shobha Dixit, B.D. Agarwal, L.R. Singh, Pradeep Misra, Sudama Singh, Advocates.
Bench
- HON'BLE JUSTICE E. S. VENKATARAMIAH
- HON'BLE JUSTICE K. N. SINGH
Eq Citations
- [1988] 1 SCR 1049
- 1988 LABIC 391
- (1988) 1 SCC 57
- JT 1987 (4) SC 338
- 1987 (2) SCALE 1050
- AIR 1988 SC 84
- 1989 (1) SLJ 72
- 1987 (5) SLR 683
- 1988 (1) UJ 318
- (1988) SCC (LS) 173
- LQ/SC/1987/766
Head Note
i — Service Law — Seniority — Seniority list — Preparation of — Concurrent findings — When to be interfered with — High Court finding that appellant was not senior to respondent — Held, unsustainable — Decision of District Inspector of Schools restored — Constitution of India, Art. 136
