Supreme Court - Daily Orders
Graduate Engineering Students Welfare ... vs Uttar Pradesh Subordinate Services ... on 29 May, 2026
Author: Dipankar Datta
Bench: Dipankar Datta
SLP (C) No.17429/2026
ITEM NO.60 COURT NO.7 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.17429/2026
[Arising out of impugned final judgment and order dated 20-04-2026
in WRIT-A No. 3800/2026 passed by the High Court of Judicature at
Allahabad, Lucknow Bench]
GRADUATE ENGINEERING STUDENTS WELFARE
ASSOCIATION & ORS. Petitioner(s)
VERSUS
UTTAR PRADESH SUBORDINATE SERVICES SELECTION
COMMISISON (UPSSSC) & ORS. Respondent(s)
FOR ADMISSION
IA No. 164986/2026 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 149655/2026 - EXEMPTION FROM FILING O.T.
IA No. 159381/2026 - EXEMPTION FROM FILING O.T.
IA No. 159379/2026 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Date : 29-05-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) : Mr. Yatinder Singh, Sr. Adv.
Mr. Anurag Ojha, AOR
Mr. Vipul Kumar, Adv.
For Respondent(s) : M/S Ads Legal, AOR
Mr. Nikhil Majithia, Adv.
Mr. Dhaval Mehrotra, Adv.
Ms. Aditi Desai, Adv.
Mr. Gaurav Mehrotra, Sr. Adv.
Mr. Talha Abdul Rahman, AOR
Mr. Utsav Misra, Adv.
Mr. Sudhanshu Tewari, Adv.
Mr. Faizan Ahmed, Adv.
Signature Not Verified Mr. Shuktiz Sinha, Adv.
Digitally signed by
KRITIKA TIWARI
Date: 2026.05.30
13:01:47 IST
Reason: Mr. Nikhil Majithia, Adv.
Mr. Rishi Kumar Singh Gautam, AOR
Mr. Tamilarasan Varadarajan, Adv.
1
SLP (C) No.17429/2026
UPON hearing the counsel the Court made the following
O R D E R
1. We are not inclined to interfere with the impugned judgment and order of the High Court; hence, the special leave petition is dismissed.
2. Pending application(s), if any, shall stand disposed of.
(KRITIKA TIWARI) (SUDHIR KUMAR SHARMA) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) 2