Supreme Court - Daily Orders
State Of Rajasthan vs Satish Kumar Gehlot . on 16 May, 2016
Bench: Abhay Manohar Sapre, Ashok Bhushan
1
ITEM NO.21 COURT NO.2 SECTION XV
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) Nos.13680-13682/2016
(Arising out of impugned final judgment and order dated 28/04/2016
in DBCWP No. 1427/2016 28/03/2016 in DBCWP No. 1427/2016 16/03/2016
in DBCWP No. 1427/2016 passed by the High Court of Rajasthan at
Jodhpur)
STATE OF RAJASTHAN AND ORS Petitioner(s)
VERSUS
SATISH KUMAR GEHLOT AND ORS. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 16/05/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
(VACATION BENCH)
For Petitioner(s) Mr. Tushar Mehra, Sr. Adv.
Mr. Shiv Mangal Sharma, AAG
Mr. Nishit Agrawal, Adv.
Mr. Shrey Kapoor, Adv.
Mr. Rohit K. Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard Mr. Tushar Mehta, learned Additional Solicitor General for the petitioners, we are of the view that proper course open for the petitioners in this case is to seek review of the impugned order before the High Court rather than to Signature Not Verified Digitally signed by RASHMI DHYANI Date: 2016.05.17 pursue these special leave petitions, at this stage. 16:12:10 IST Reason:
We, accordingly, grant the petitioners liberty to file review petition(s) on the grounds on which these special leave 2 petitions are filed.
Petitioners would also be at liberty to bring to the notice the statement shown to us.
During the pendency of the review petition, it may not be necessary for Additional Chief Secretary (Higher & Technical Education)/Chief Secretary, Government of Rajasthan to appear in person as directed in the impugned order before the High Court.
However, liberty is granted to petitioners to move this Court in the event any adverse order passed in the matter.
The special leave petitions are accordingly dismissed as withdrawn.
(SWETA DHYANI) (RAJINDER KAUR)
SR.P.A. COURT MASTER