Supreme Court - Daily Orders
Rajasthan Public Service Commission vs Abhijeet Singh Yadav on 12 October, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.37 COURT NO.4 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).28646/2015
(Arising out of impugned final judgment and order dated 01/07/2015
in DBSA No.571/2004 passed by the High Court of Rajasthan at
Jaipur)
RAJASTHAN PUBLIC SERVICE COMMISSION Petitioner(s)
VERSUS
ABHIJEET SINGH YADAV & ANR. Respondent(s)
(With appln.(s) for exemption from filing O.T. and interim relief
and office report)
Date : 12/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Surya Kant,Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. As a sequel to the above, the application for exemption from filing O.T. stands disposed of.
(SATISH KUMAR YADAV)
Signature Not Verified
(RENUKA SADANA)
AR-CUM-PS COURT MASTER
Digitally signed by
Satish Kumar Yadav
Date: 2015.10.12
17:09:07 IST
Reason: