Supreme Court - Daily Orders
Ashwani Kumar Awasthi vs Union Of India And Others on 6 May, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
ITEM NO.13 COURT NO.10 SECTION XI
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). 13202/2015
(Arising out of impugned final judgment and order dated 01/12/2014
in WA No. 64586/2014 passed by the High Court Of Judicature at
Allahabad)
ASHWANI KUMAR AWASTHI Petitioner(s)
VERSUS
UNION OF INDIA AND OTHERS Respondent(s)
(with interim relief and office report)
Date : 06/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. S.B. Upadhyay, Sr.Adv.
Mr.Pawan Upadhyay, Adv.
Mr.Param Mishra, Adv.
Mr.Krishnan Mishra, Adv.
Mr. Kaustur Pathak, Adv.
Ms. Sharmila Upadhyay,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
It is stated at the Bar that there are still 52 vacancies; that the Petitioner had secured 154 marks in the written examination but had not been called for interview and that persons who had secured 107 marks had been called for interview and had been appointed.
Issue notice.
Signature Not Verified Digitally signed by Usha Rani Bhardwaj (USHA BHARDWAJ) Date: 2015.05.07 17:06:19 IST Reason: (SUMAN JAIN) AR-CUM-PS COURT MASTER