Supreme Court - Daily Orders
Union Of India vs Shankar Prasad Deep And Ors. Etc. Etc. on 4 December, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
M A Nos 1364-1378 of 2019
in
Civil Appeal Nos.3030-3044 of 2019
Union of India & Ors .... Appellant(s)
Versus
Shankar Prasad Deep etc etc ....Respondent(s)
ORDER
In pursuance of the previous order dated 29 July 2019, an affidavit has been filed on behalf of the appellants explaining why 34 persons were not selected. In the chart at Annexure A-4, detailed reasons have been furnished for non-selection. From the chart, it appears that three candidates were not selected on the ground that they had not produced the OBC certificates. We are of the view that in the event any of these candidates was in the merit list, but could not produce OBC certificates, a further opportunity may be granted to the said three candidates to produce their caste certificates within two months. The names of the candidates are as follows:
Signature Not VerifiedDigitally signed by SANJAY KUMAR Date: 2019.12.05
(i) Sanjay Sahoo 17:11:29 IST Reason: (ii) Debananda Pradhan (iii) Sitaram Rahana 2
No further relief can be granted. The Miscellaneous Applications are accordingly disposed of.
…………...…...….......………………........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [Hemant Gupta] New Delhi;
December 04, 2019
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ITEM NO.9 COURT NO.8 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA Nos 1364-1378 of 2019 Civil Appeal Nos 3030-3044 of 2019 UNION OF INDIA & ORS. Petitioner(s) VERSUS SHANKAR PRASAD DEEP ETC. ETC. Respondent(s) (IA No.64573/2019-CLARIFICATION/DIRECTION) WITH MA 1385/2019 in C.A. No. 3030-3044/2019 (XI-A) (IA No. 83943/2019 – CLARIFICATION/DIRECTION) CONMT.PET.(C) No. 822-836/2019 in C.A. No. 3030-3044/2019 (XI-A) (WITH IA No. 99412/2019 - EX-PARTE AD-INTERIM RELIEF) MA 1722/2019 in C.A. No. 3030-3044/2019 (XI-A) (IA No.119972/2019-MODIFICATION) MA 1723-1737/2019 in C.A. No. 3030-3044/2019 (XI-A) (IA No. 125615/2019 - EXTENSION OF TIME) Date : 04-12-2019 These matters were called on for hearing today. CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA For Petitioner(s) Mr. Vijay Hansaria, Sr. Adv.
Mr. Ajatshatru, Adv.
Mr. Praveen Chaturvedi, AOR Ms. Jyoti Chaturvedi, Adv.
Mr. R.K. Singh, Adv.
Ms. Neeraj Singh, Adv.
Mr. Kumar Gaurav, Adv.
Ms. Ritu Reniwal, Adv.
Mr. Ajay Chaudhary, Adv.
Mr. Rameshwar Prasad Goyal, AOR Mr. Arunav Patnaik, Adv.
Mr. Shikhar Saha, Adv.
Mr. Santosh Kumar - I, AOR Ms. V. Mohana, Sr. Adv.
Mr. Akshay Amritanshu, Adv.
Mr. S.S. Rebello, Adv.
Mr. Raj Bahadur Yadav, AOR 4 For Respondent(s) UPON hearing the counsel the Court made the following O R D E R MA Nos 1364-1378 of 2019 in Civil Appeal Nos 3030-3044 of 2019 The Miscellaneous Applications are disposed of in terms of the signed order.
MA 1385/2019 in C.A. No. 3030-3044/2019 & CONMT.PET.(C) No. 822-836/2019 in C.A. No. 3030-3044/2019 List the matters in the third week of January 2020 before the regular bench.
MA 1722/2019 in C.A. No. 3030-3044/2019 List the Miscellaneous Application after two weeks before the regular bench.
MA 1723-1737/2019 in C.A. No. 3030-3044/2019 As prayed, we grant six months’ time for compliance with the judgment dated 14 March 2019. The Miscellaneous Applications are accordingly disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)