Supreme Court - Daily Orders
Union Of India vs Keshav Kumar Chahar on 18 September, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.57 COURT NO.11 SECTION XIV
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). 7568-7569/2023
(Arising out of impugned final judgment and order dated 21-11-2022
in WP(C) Nos.13626/2022 and 13259/2022 passed by the High Court of
Delhi at New Delhi)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
KESHAV KUMAR CHAHAR & ANR. ETC. Respondent(s)
(IA No. 56603/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 18-09-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Mr. K M Nataraj, A.S.G.
Mr. Sharath Nambiar, Adv.
Mr. Vinayak Sharma, Adv.
Ms. Ameyavikrama Thanvi, Adv.
Mr. Anuj Srinivas Udupa, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
Mr. Vinay Kumar Garg, Sr. Adv.
Mr. K.K.L.Gautam, Adv.
Mrs. Saroj Bala, Adv.
Ms. Vaishali Nariyala, Adv.
Mr. Kaushal Jeet Kait, Adv.
Mr. Manoj Sharma, Adv.
Mr. Rajbeer, Adv.
Mr. Parv Garg, Adv.
Mr. K.S.Rekhi, Adv.
Mr. Sanjeev Malhotra, AOR
Mr. Vinay Kumar Garg, Sr. Adv.
Mr. Sachin Chouhan, Adv.
Signature Not Verified
Mr. Pardeep Dahiya, Adv.
Digitally signed by
Anita Malhotra
Date: 2023.09.18
Mr. Kumar Kartikay, Adv.
17:56:35 IST
Reason: Mr. Deepak Goel, AOR
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UPON hearing the counsel the Court made the following
O R D E R
Heard the learned Additional Solicitor General for the petitioners.
By the order dated 22nd August, 2023 we had called upon the petitioners to ascertain whether any incriminating material has been found against the respondents after passing of the impugned order. There is an affidavit filed of compliance with the said order by one Monika Rai, Under Secretary of the Staff Selection Commission in which it is stated that the Investigating Agency by a letter dated 4th September, 2023 has informed that after order 21st November, 2022 was passed by the Delhi High Court which is impugned in these petitions, there is no incriminating material found against the respondents herein.
Hence, no case for interference is made out. The Special Leave Petitions are accordingly dismissed.
However, the order of Administrative Tribunal dated 24th April, 2022 shall be complied with by the concerned Authorities within a period of three weeks from today.
Pending application also stands disposed of.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
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