Unni Krishnan J.P. v. State of Andhra Pradesh, Supreme Court Of India, Judgment, Law, casemine.com

Factual and Procedural Background

The order consolidates directions issued by the Supreme Court of India on several connected matters—Writ Petition Nos. 607, 657, 602 and 678 of 1992; Special Leave Petition (Civil) Nos. 11791 and 11852 of 1992; and Transfer Petition Nos. 488 and 493 of 1992. At this stage, the Court confined itself to:

Permitting deletion of particular prayers in some writ petitions on the request of senior counsel Mr. K.K. Venugopal.

Issuing Rule and notices to various respondents (including the Union of India, Medical Council of India, University Grants Commission and concerned State Governments), all returnable on 22 September 1992.

Granting liberty for alternative modes of service such as dasti service and service through the Central Agency.

Allowing one application for intervention.

Granting special leave in SLP (C) No. 11791 of 1992 and ordering an ad interim stay of the impugned judgment, with a restriction that the appellants were not to collect any further fees and with a request to the High Court to adjourn its proceedings.

Court's Reasoning and Analysis

The Court’s analysis is confined to procedural management of the assorted petitions:

Deletion of prayers: Accepting the petitioner’s request, the Court streamlined some writ petitions by striking out specific prayers, thereby narrowing the points to be considered later.

Issuance of Rule and notices: The Court considered the prima facie importance of the remaining prayers and directed that all respondents be heard on a fixed returnable date.

Interim relief and stay: In SLP (C) No. 11791 of 1992, the Court deemed it necessary to maintain status quo by staying the impugned judgment but safeguarded public interest by prohibiting the appellants from collecting additional fees during the pendency of the matter.

Adjournment of related proceedings: To avoid conflicting orders, the Court requested the High Court to adjourn its proceedings until further orders of the Supreme Court.

Holding and Implications

ORDER: Rules were issued in the writ petitions; special leave was granted in SLP (C) No. 11791 of 1992; ad interim stay of the impugned judgment was granted subject to the condition that no further fees be collected; and all matters were made returnable on 22 September 1992.

Implications: The decision sets no new precedent but preserves the status quo and ensures that all parties will be heard on the merits on the specified return date. The High Court proceedings remain in abeyance, and the appellants are restrained from financial collection pending further orders.

Unni Krishnan J.P. v. State of Andhra Pradesh

ORDER

Writ Petition No. 607 of 1992

1. On the application of Mr. K.K. Venugopal, learned senior counsel for the Petitioner, prayer (i) of the writ petition is directed to be deleted. Issue Rule in terms of the remaining prayers returnable on 22nd September, 1992. Issue notice on the application for interim relief as well, returnable on 22nd September, 1992.

2. Issue notice to Union of India. Liberty to serve the Central Agency.

3. Notice is also directed to be issued to Medical Council of India.

4. Liberty to serve dasti in addition to normal course. Liberty to serve the notice on the Standing Counsel for the State of Andhra Pradesh. Interlocutory Application No. 2 of 1992

5. The application for intervention is allowed. Writ Petition No. 657 of 1992

6. On the application of Mr. K.K. Venugopal, learned senior counsel for the Petitioner, prayer (i) of the writ petition is directed to be deleted.

7. Issue Rule in terms of the remaining prayers, returnable on 22nd September, 1992.

8. Issue notice on the application for interim relief as well, returnable on 22nd September, 1992.

9. Liberty to serve dasti in addition to usual mode of service. Liberty to serve the Central Agency and the Standing Counsel for the State of Andhra Pradesh. Writ Petition No. 602 of 1992

10. Issue Rule, returnable on 22nd September, 1992.

11. Issue notice on the application for interim relief as well, returnable on 22nd September, 1992.

12. Liberty to implead University Grants Commission as a party Respondent. Rule be served on the University Grants Commission.

13. Liberty to serve dasti in addition to usual mode of service. Notice be served on the Central Agency and the Standing Counsel for the State Special Leave Petition (C) No. 11791 of 1992

14. Special leave granted.

15. Issue notice on the application for stay, returnable on 22nd September, 1992.

16. Liberty to serve dasti in addition to usual mode of service.

17. There will be ad interim stay of operation of the impugned judgment save and except that the Appellants shall not collect any further fees. The High Court is requested to adjourn the proceedings before it till further orders. Writ Petition No. 678 of 1992

18. On the application of Learned Counsel for the Petitioner prayer (c) of the writ petition is directed to be deleted.

19. Issue Rule on the remaining prayers returnable on 22nd September, 1992.

20. Issue notice on the application for interim relief as well, returnable on 22nd September, 1992.

21. Liberty to serve dasti in addition to usual mode of service. Liberty to serve the notice on the Central Agency and the Standing Counsel for the State of Maharashtra. Transfer Petition Nos. 488 and 493 of 1992

22. To be on board on 22nd September, 1992. Special Leave Petition (C) No. 11852 of 1992.

23. Taken on board. To come up on 22nd September, 1992.

Unni Krishnan J.P. v. State of Andhra Pradesh

Factual and Procedural Background

Legal Issues Presented

Arguments of the Parties

Table of Precedents Cited

Court's Reasoning and Analysis

Holding and Implications

Unni Krishnan J.P. v. State of Andhra Pradesh

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