Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Abhishek Srivastava on 3 November, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.16 COURT NO.5 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. 9046/2022
(Arising out of impugned final judgment and order dated 25-08-2021
in SPLAD No. 343/2021 passed by the High Court of Judicature at
Allahabad)
THE STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
ABHISHEK SRIVASTAVA & ORS. Respondent(s)
(With IA No. 73075/2022 - EXEMPTION FROM FILING O.T. and IA No.
147364/2022 - EXEMPTION FROM FILING O.T. and IA No. 161398/2022 -
EXEMPTION FROM FILING O.T. and IA No. 147236/2022 - EXEMPTION FROM
FILING O.T. and IA No. 154341/2022 - EXEMPTION FROM FILING O.T. and
IA No. 92680/2022 - INTERVENTION APPLICATION and IA No. 92250/2022
- INTERVENTION APPLICATION and IA No. 161397/2022 - INTERVENTION
APPLICATION and IA No. 147235/2022 - INTERVENTION APPLICATION and
IA No. 138164/2022 – INTERVENTION/IMPLEADMENT and IA No.
153903/2022 – INTERVENTION/IMPLEADMENT and IA No. 136810/2022 –
INTERVENTION/IMPLEADMENT and IA No. 153892/2022 –
INTERVENTION/IMPLEADMENT and IA No. 91747/2022 –
INTERVENTION/IMPLEADMENT and IA No. 135731/2022 –
INTERVENTION/IMPLEADMENT and IA No. 153560/2022 –
INTERVENTION/IMPLEADMENT and IA No. 125812/2022 –
INTERVENTION/IMPLEADMENT and IA No. 147362/2022 –
INTERVENTION/IMPLEADMENT and IA No. 125734/2022 –
INTERVENTION/IMPLEADMENT and IA No. 147353/2022 –
INTERVENTION/IMPLEADMENT and IA No. 121621/2022 –
INTERVENTION/IMPLEADMENT and IA No. 115874/2022 –
INTERVENTION/IMPLEADMENT and IA No. 135598/2022 - PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No. 154037/2022 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 16305/2022 (XI)
(With IA No. 136701/2022 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 03-11-2022 These matters were called on for hearing today.
Signature Not Verified
Digitally signed by
Nidhi Ahuja
Date: 2022.11.05
CORAM :
12:25:17 IST
Reason:
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
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SLP (C) No. 9046/2022 etc.
For parties
Mr. Prashant Shukla, Adv.
Mr. Anurag Tripathi, Adv.
Mr. Jainendra Pandey, Adv.
Mr. Satyajeet Kumar, AOR
Ms. Aishwarya Bhati, ASG.
Mr. Krishnanand Pandeya, AOR
Mr. Abhinav S. Aggarwal, Adv.
Ms. Poornima Singh, Adv.
Ms. Shreya Jain, Adv.
Mr. Manvendra Singh, Adv.
Mr. Abhijeet Singh, Adv.
Ms. Mahalakshmi Pavani, Sr. Adv.
Mr. V. C. Shukla, Adv.
Mr. Rahul Kumar Mishra, Adv.
Mr. Piyush Singh, Adv.
Mr. Ajay Awasthi, Adv.
Mr. Nitesh Ranjan, Adv.
Mr. M. L. Gopalkrishna, Adv.
Mr. Anantha Narayana M.G., AOR
Mr. Ranji Thomas, Sr. Adv.
Mr. Sandeep Kumar Dwivedi, Adv.
Mr. Anurag Tripathi, Adv.
Mr. Jitendra Pandey, Adv.
Mr. Kisalaya Shukla, Adv.
Mr. Satish Pandey, AOR
Mr. Akbar Ali, Adv.
Ms. Seema Patnaha, Adv.
Mr. Abbula Kalam, Adv.
Ms. Shaziya Ansari, Adv.
Mr. Rakesh Khanna, Sr. Adv.
Mr. Ajay Kumar Singh, AOR
Mr. Yatharth Singh, Adv.
Mr. Ramesh Kr. Tiwari, Adv.
Ms. Usha Kumari, Adv.
Mr. V. K. Shukla, Sr. Adv.
Mr. Vikash Chandra Shukla , AOR
Mr. Rahul Kumar Mishra, Adv.
Mr. Sidhartha Relan, Adv.
Mr. Manish Dutt Sharma, Adv.
Mr. Tarun Gulia, Adv.
Mr. Sushant Bajaj, Adv.
Ms. Neelam Singh, AOR
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SLP (C) No. 9046/2022 etc.
Mr. Santosh Kumar Tripathi, AOR
Dr. Kartikey Hari Gupta, Adv.
Ms. Pallavi Bahugua, Adv.
Mr. Rafat Munir Ali, Adv.
Mr. Irum Zeba, Adv.
Mr. C. K. Rai, AOR
Mr. Sumit Panwar, Adv.
Mr. Anand Nandan, Adv.
Mr. Akshat Srivastava, AOR
Mohmmad Faiz, Adv.
Mr. Prashant Shukla, Adv.
Mr. Vishweshwar Mishra, Adv.
Mr. Awadhesh Kumar, Adv.
Mr. Raghvendra Upadhyay, Adv.
Ms. Purnima Jain, Adv.
Mr. Pradeep Kumar Dwivedi, Adv.
Dr. Vinod Kumar Tewari, AOR
Mr. Suryodaya Prakash Tiwari, Adv.
Ms. Shachi Pandey, Adv.
Mr. Ashok Kumar, Adv.
Mr. Keshari Kumar Tiwari, Adv.
Mr. Sanjay Kumar Dubey, AOR
Mr. Rakash Kumar Tiwari, Adv.
Mr. Pankj Kumar Singh, Adv.
Mr. Sandeep Jindal, AOR
Mr. Om Prakash Vyas, Adv.
Mr. Sandeep Kumar Dwivedi, Adv.
Mr. Pradeep Kumar Dwivedi, Adv.
Mr. Manish Kumar Mishra, Adv.
Mr. R. K. Singh, Adv.
Ms. Neeraj Singh, Adv.
Mr. Kumar Gaurav, Adv.
Ms. Ritu Reniwal, Adv.
Mr. Ajay Chaudhary, Adv.
Mr. Praveen Pathak, Adv.
Mr. Sanjay Rastogi, AOR
Ms. Monika, Adv.
Mr. Mukesh Kr. Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
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SLP (C) No. 9046/2022 etc. I.A. No. 161397/2022 It is pointed out that after the judgment dated 25.08.2021 which is the subject matter of Special Appeal Defective No. 343/2021 which is the subject matter of SLP(C) No. 9046/2022, another judgment dated 20.12.2021 has been rendered by the High Court which is the subject matter of SLP (C)No. 9046 of 2022, wherein the High Court has purported to divide the writ petitioners into two groups viz., Group A and Group B. Relief has been granted to the parties falling in Group A. It is the case of the respondents that if the number of vacancies are calculated to satisfy the requirement in terms of petitioner in Group A, the number may not be large.
The petitioner will file an affidavit indicating clearly as to how many vacancies would have to exist to appoint the persons falling in Group A. Such an affidavit shall be filed on or before 07th November, 2022.
List the matters on 09th November, 2022.
(NIDHI AHUJA) (MATHEW ABRAHAM)
AR-cum-PS COURT MASTER (NSH)
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