Supreme Court - Daily Orders
State Of Uttaranchal vs Sandeep Kumar Singh . on 6 August, 2014
¼W Civil Appeal No.4494 of 2006 1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4494 OF 2006
WITH
INTERLOCUTORY APPLICATION NO.7
(Application for impleadment)
AND
INTERLOCUTORY APPLICATION NO.8
(Application for intervention)
STATE OF UTTARANCHAL APPELLANT(S)
VERSUS
SANDEEP KUMAR SINGH & ORS. RESPONDENT(S)
O R D E R
Applications (I.A. Nos. 7 and 8) for impleadment and intervention are dismissed.
2. It is not necessary to answer the reference in the present case in view of the peculiar facts and circumstances, particularly, Office Order dated 3rd July, 2003 and the reasons given by the High Court in paragraph 4 of the impugned order, which reads as under :-
Signature Not VerifiedDigitally signed by
"4. The impugned order suffers from NEETU KHAJURIA Date: 2014.08.09 13:34:14 IST illegality as the appointing authority of Reason: the petitioner is the University and the University has acted at the dictate of the State Government which has no power to ask for cancellation of an appointment made in Civil Appeal No.4494 of 2006 2 accordance with the advertisement. It is adhesion of power by the appointing authority and to act at the dictate of the Government without applying its mind. Such order cannot be sustained in the eyes of law."
3. The impugned order of the High Court does not appear to us to be legally flawed.
4. Civil appeal is dismissed. Question of law is kept open.
5. No costs.
........................CJI. ( R.M. LODHA ) ..........................J. ( MADAN B. LOKUR ) NEW DELHI; ..........................J. AUGUST 06, 2014 ( KURIAN JOSEPH ) Civil Appeal No.4494 of 2006 3 ITEM NO.102 COURT NO.1 SECTION X S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL NO. 4494 OF 2006 STATE OF UTTARANCHAL Appellant(s) VERSUS SANDEEP KUMAR SINGH & ORS. Respondent(s) (With Office Report) WITH C.A. No. 10829-10830 of 2010 (With office report) SLP(C) No. 9845-9847 of 2008 (With office report) SLP(C) No. 7854 of 2009 (With appln.(s) for permission to file lengthy list of dates and exemption from filing O.T. and directions and exemption from filing O.T. and permission to file additional documents and exemption from filing O.T. and Interim Relief and Office Report) CONMT.PET.(C) No. 200-266 of 2009 In SLP(C) No. 7934-8000 of 2009 (With office report) SLP(C) No. 7934-8000 of 2009 (With appln.(s) for de-tagging and exemption from filing O.T. and permission to file additional documents and exemption from filing O.T. and intervention and Interim Relief and Office Report) SLP(C) No. 8763-8764 of 2009 (With appln.(s) for urging addl. grounds and Interim Relief and Office Report) SLP(C) No. 5962 of 2010 (With appln.(s) for Interim Relief and Office Report) SLP(C) No. 30557 of 2010 (With appln.(s) for Interim Relief and Office Report) Civil Appeal No.4494 of 2006 4 C.A. No. 8802 of 2012 (With office report) C.A. No. 1085 of 2013 (With office report) C.A. No. 1086 of 2013 (With office report) SLP(C) No. 33238 of 2011 (With appln.(s) for Interim Relief and Office Report) SLP(C) No. 33870-33871 of 2011 (With appln.(s) for Interim Relief and Office Report) T.P.(C) No. 862 of 2012 (With appln.(s) for permission to file additional documents and Office Report) Date : 06/08/2014 These matters were called on for hearing today. CORAM :
HON’BLE THE CHIEF JUSTICE HON’BLE MR. JUSTICE MADAN B. LOKUR HON’BLE MR. JUSTICE KURIAN JOSEPH For Appellant(s) CA 4494/2010 Mr. Vijay Hansaria, Sr. Adv.
Mr. U.K. Uniyal, AG Uttarakahand Mr. Jatinder Kumar Bhatia, Adv. Mr. Mukesh Verma, Adv.
CA 10829/2010 Ms. V. Mohana, Adv.
SLP 9845/2008 Mr. Colin Gonsalves, Sr. Adv.
Mr. Divya Jyoti Jaipurair, Adv. Ms. Jyoti Mendiratta, Adv.
SLP 7854/2009 Dr. Krishan Singh Chauhan, Adv.
Cont.Ptn.200/2009 in Mr. M. Vijaya Bhaskar, Adv. SLP 7934-8000/2009 SLP 7934/2009 Mr. Gopal Jain, Sr. Adv.
Mr. Devashish Bharuka, Adv. Mr. Ravi Bharuka, Adv.Civil Appeal No.4494 of 2006 5
SLP 8763/2009 Mr. Akhilesh Kumar Pandey, Adv.
SLP 5962/2010 Mr. R. Venkat Ramani, Sr. Adv.
Mr. V.G. Pragasam, Adv.
Mr. S.J. Aristotle, Adv. Mr. Prabu Ramasubramanian, Adv. Ms. Neelam Singh, Adv.
Mr. Sameer Singh, Adv.
SLP 30557/2010 Mr. Sudhanshu S. Choudhari, Adv.
CA 8802/2012 Mr. Abhinav Mukerji, Adv.
Ms. Shreya Bhandari, Adv.
CA 1085/2013 Mr. D.N. Goburdhan, Adv.
Mr. Prabal Bagchi, Adv.
CA 1086/2013 Mr. D.N. Goburdhan, Adv.
Mr. Prabal Bagchi, Adv.
SLP 33238/2011 Mr. Aruneshwar Gupta, Adv.
Mr. Bijan Kumar Ghosh, Adv.
Ms. Lalita Kaushik, Adv.
SLP 33870/2011 Dr. Krishan Singh Chauhan, Adv. TP(C) 862/2012 Mr. Rajdeep Banerjee, Adv.
Ms. Joyeeta Banerjee, Adv. Dr. Kailash Chand, Adv.
For Respondent(s)/ Impleader(s)/ Intervener(s) CA 4494/2006 R.No.10 Mr. Mukul Rohatgi, Attorney General For India Ms. Sadhana Sandhu, Adv. Mr. D.S. Mahra, Adv.
R.Nos.5,7-9 Dr. Krishan Singh Chauhan, Adv.
Mr. Ajit Kumar Ekka, Adv. Mr. Ravi Praksah, Adv.
Mr. Chand Kiran, Adv.
Mr. Murari Lal, Adv.Civil Appeal No.4494 of 2006 6
R.Nos.2&3 Mr. Manoj Swarup, Adv.
Mr. Ajay Kumar, Adv.
Mr. Kamal Mohan Gupta, Adv. Mr. Karan Kapoor, Adv.
I.A.No.8-9 Dr. M.P. Raju, Adv.
Mr. James P. Thomas, Adv. Mr. Maneesh, Adv.
Mr. P. George Giri, Adv.
I.A.7 Mrs Lalita Kaushik, Adv.
R.Nos.1,4&6 Ms. Anagha S. Desai, Adv.
CA 10829/2010 Mr. R. Venkat Ramani, Sr. Adv.
Mr. V.G. Pragasam, Adv.
Mr. S.J. Aristotle, Adv. Mr. Prabu Ramasubramanian, Adv. Ms. Neelam Singh, Adv.
Mr. Sameer Singh, Adv.
SLP 9845/2008 Mr. K.V. Jagdishvaran, Adv.
Ms. G. Indira, Adv.
SLP 7854/2009 Mr. Gopal Singh, Adv.
SLP 7934/2009 Mr. Amit Pawan, Adv.
Mr. Gopal Singh, Adv.
Mr. Vishnu Sharma, Adv.
SLP 8763/2009 Mr. Gopal Singh, Adv.
SLP 5962/2010 Mr. Sumit Kumar, Adv.
SLP 30557/2010 Mr. Gaurav Agrawal, Adv.
CA 8802/2012 Mr. Pradeep Kumar, Adv.
Mr. Bankey Bihari Sharma, Adv.
Mr. Praneet Ranjan, Adv.
Mr. Suresh Chandra Tripathy, Adv.
CA 1085/2013 Mr. Pradeep Kumar, Adv.
Mr. Bankey Bihari Sharma, Adv.Civil Appeal No.4494 of 2006 7
Mr. Praneet Ranjan, Adv.
Mr. Suresh Chandra Tripathy, Adv.
CA 1086/2013 Mr. Annam D.N. Rao, Adv.
Mr. Annam Venkatesh, Adv. Mr. Vaishali Ra, Adv.
Ms. Neelam Jain, Adv.
Mr. D.S. Mahra, Adv.
Mr. Jatinder Kumar Bhatia, Adv.
Ms. Binu Tamta, Adv.
Mr. Dhruv Mehta, Adv.
SLP 33238/2011 Mr. B.V. Balaram Das, Adv.
Mr. P. Parmeswaran, Adv.
SLP 33870/2011 Mr. B.V. Balaram Das, Adv.
Mr. P. Parmeswaran, Adv.
TP(C) 862/2012 Mr. D.S. Mahra, Adv.
UPON hearing the counsel the Court made the following O R D E R Applications (I.A. Nos. 7 and 8) for impleadment and intervention in Civil Appeal No.4494 of 2006 are dismissed Civil Appeal No.4494 of 2006 is dismissed in terms of the signed order.
Arguments heard-in-part in Civil Appeal No.10829 of 2010.
List this group of matters on August 7, 2014.
(Neetu Khajuria) (Renu Diwan)
Sr.P.A. Court Master
(Signed order is placed on the file.)