Supreme Court - Daily Orders
Vipin Kumar vs D. B. Gupta Ias on 11 February, 2019
Author: Chief Justice
Bench: Chief Justice, Sanjiv Khanna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CONTEMPT PETITION (CIVIL) NO. 2225/2018
IN
SLP(C) NO. 5453/2018
VIPIN KUMAR & ANR. ...PETITIONER(S)
VERSUS
D. B. GUPTA (IAS) & ORS. ...RESPONDENT(S)
ORDER
1. Having read and considered the order of this Court dated 29th November, 2016 passed in Civil Appeal No.11406-11407 of 2016 (arising out of Special Leave Petition (Civil) Nos. 32008-32009 of 2013) and other connected cases we are of the view that the said order of this Court (dated 29th November, 2016) had permitted the State Government to grant weightage/bonus marks against the service experience to the extent of 15%.
2. The case(s) of the petitioners was accordingly considered in the above light and petitioners were not found to be eligible. No case of contempt, therefore, is made out. The contempt petition is accordingly dismissed.
....................,CJI.
(RANJAN GOGOI) Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2019.02.12 ...................,J.
16:59:39 IST
Reason: (SANJIV KHANNA)
NEW DELHI
FEBRUARY 11, 2019
ITEM NO.44 COURT NO.1 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONTEMPT PETITION (CIVIL) NO. 2225/2018 IN SLP(C) NO. 5453/2018 VIPIN KUMAR & ANR. PETITIONER(S) VERSUS D. B. GUPTA (IAS) & ORS. RESPONDENT(S) Date : 11-02-2019 This petition was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJIV KHANNA For Petitioner(s) Mr. Vishal Tiwari, Adv.
Mr. Nischal Kumar Neeraj, AOR For Respondent(s) Mr. Rahul Verma, Adv.
Ms. Pooja Tiwari, Adv.
Mr. Milind Kumar, AOR UPON hearing the counsel the Court made the following O R D E R The contempt petition is dismissed in terms of the signed order.
[VINOD LAKHINA] [ANAND PRAKASH]
AR-cum-PS BRANCH OFFICER
[SIGNED ORDER IS PLACED ON THE FILE]