Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Santosh Kumar Pandey on 16 August, 2019
Bench: Indira Banerjee, B.R. Gavai
ITEM NO.6 COURT NO.12 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). 18913/2019
(Arising out of impugned final judgment and order dated 07-05-2019
in WC No. 4794/2019 passed by the High Court Of Judicature At
Allahabad)
THE STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
SANTOSH KUMAR PANDEY & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.118000/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.118001/2019-EXEMPTION FROM
FILING O.T. )
Date : 16-08-2019 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Tushar Mehta, SG
Mr. Ardhendumauli Kumar Prasad, AOR
For Respondent(s) Mr. B. Karunakaran, Adv.
Mr. Anoop Prakash Awasthi, AOR
UPON hearing the counsel the Court made the following
O R D E R
We do not deem it necessary to interfere with the judgment and order under appeal. It will, however, be open to the petitioners to issue a fresh advertisement inviting applications for Government counsel and to make appointments in accordance with law within a period of four months the date of this order. Needless to mention that persons shortlisted earlier, if eligible, may also apply pursuant to such advertisement and their applications may be considered in accordance with law.
The special leave petition is disposed of accordingly.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2019.08.17 12:50:31 IST Reason: (GULSHAN KUMAR ARORA) (INDU KUMARI POKHRIYAL) COURT MASTER ASSISTANT REGISTRAR