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Supreme Court - Daily Orders

Sangeeta vs U.P. Public Service Commission on 19 July, 2019

Bench: R. Banumathi, A.S. Bopanna

                                                     1

     ITEM NO.8 + 48                            COURT NO.7                SECTION XI

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

                          SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 17510/2019

     (Arising out of impugned final judgment and order dated 05-03-2019
     in SA No. 142/2019 passed by the High Court Of Judicature At
     Allahabad)

     SANGEETA & ORS.                                                     Petitioner(s)

                                                    VERSUS

     U.P. PUBLIC SERVICE COMMISSION & ORS.                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.97815/2019-EXEMPTION FROM FILING
     O.T.   and    IA   No.97814/2019-PERMISSION   TO   FILE   PETITION
     (SLP/TP/WP/..) and IA No.97816/2019-CONDONATION OF DELAY IN
     REFILING)

     WITH SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 17985/2019
     (FOR ADMISSION and I.R. and IA No.102734/2019-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.102733/2019-EXEMPTION FROM
     FILING O.T. and IA No.102730/2019-PERMISSION TO FILE PETITION
     (SLP/TP/WP/..) and IA No.102731/2019-CONDONATION OF DELAY IN
     REFILING)

     WITH Diary No(s). 23952/2019 (XI)
     (FOR ADMISSION and I.R. and IA No.103356/2019-CONDONATION OF DELAY
     IN FILING and IA No.103360/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.103357/2019-EXEMPTION FROM FILING O.T.
     and IA No.103355/2019-PERMISSION TO FILE PETITION (SLP/TP/WP/..))

     Date : 19-07-2019 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE R. BANUMATHI
                             HON'BLE MR. JUSTICE A.S. BOPANNA

     For Petitioner(s)                 Mr. Prashant Bhushan, AOR
                                       Mr. Devesh Kumar Agnihotri,Adv.

     For Respondent(s)
Signature Not Verified
                         UPON hearing the counsel the Court made the following
                                              O R D E R

Digitally signed by MAHABIR SINGH Date: 2019.07.19 17:28:50 IST Reason: Permission granted.

Delay condoned.

2

Mr. Prashant Bhushan, learned counsel appearing for the petitioners, has submitted that the petitioners are working as contractual staff nurses for quite some time and they could not have been subjected to minimum qualifying marks.

We are not inclined to go into the merits of the contentions. The special leave petitions are disposed of giving liberty to the petitioners to make appropriate representation before the concerned authorities to consider as to whether the petitioners could be treated as a separate class and their case be considered, as petitioners being the contractual employees.

Pending applications, if any, shall also stand disposed of. 

(MAHABIR SINGH)                                                 (NISHA TRIPATHI)
 COURT MASTER                                                    BRANCH OFFICER