Supreme Court - Daily Orders
Vijay Kumar Yadav vs Union Of India on 30 July, 2019
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.23 COURT NO.11 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). 15065/2018
(Arising out of impugned final judgment and order dated 08-05-2018
in WPSB No. 10782/2018 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
VIJAY KUMAR YADAV Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
( IA No. 81559/2018 - APPROPRIATE ORDERS/DIRECTIONS and IA No.
81558/2018 - EXEMPTION FROM FILING O.T.)
Date : 30-07-2019 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Ravindra Kumar, AOR
For Respondent(s) Mr. Vikramjit Banerjee, ASG
Ms. Bharti Tyagi, Adv.
Mr. Sachin Sharma, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Ajay Kr. Mishra, AAG
Mr. Shashank Shekhar Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition has been filed against the judgment and order dated 08.05.2018 passed by the High Court in Writ Petition (S/B) No. 10782/2018; by which the order of the Central Administrative Tribunal vacating interim order in Original Application has been affirmed. The Original Application is still pending before the Central Administrative Tribunal. Signature Not Verified
We do not find Digitally signed by SANJAY KUMAR Date: 2019.07.31 any good ground to entertain the special leave petition. 13:32:40 IST Reason:
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The special leave petition is accordingly dismissed. However, it shall be open for the petitioner to pursue the original application in the Central Administrative Tribunal.
(MEENAKSHI KOHLI) (RENU KAPOOR)
COURT MASTER COURT MASTER
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