Supreme Court - Daily Orders
Rashmi Kumari vs The Regional Director (Nr) Staff ... on 5 May, 2021
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.8 Court 8 (Video Conferencing) 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). 3857/2021
(Arising out of impugned final judgment and order dated 18-01-2021
in WPC No. 427/2021 passed by the High Court Of Delhi At New Delhi)
RASHMI KUMARI Petitioner(s)
VERSUS
THE REGIONAL DIRECTOR (NR) STAFF SELECTION
COMMISSION Respondent(s)
(FOR ADMISSION )
Date : 05-05-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Somvir Singh Deswal, Adv.
Mr. Satbir Singh Pillania, Adv.
Ms. Amit Kumari Saroha, Adv.
Mr. Puneet Chauhan, Adv.
Mr. Kuldeep Singh, Adv.
Mr. Nischal Kumar Neeraj, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no grounds to interfere with the judgment and order impugned.
The Special Leave Petition is, accordingly, dismissed.
Pending application(s), if any, stand disposed of.
Signature Not Verified(JAGDISH KUMAR) Digitally signed by JAGDISH KUMAR Date: 2021.05.05 (RENU BALA GAMBHIR) COURT MASTER (SH) 18:00:19 IST Reason: COURT MASTER (NSH)