Supreme Court - Daily Orders
Dev Karan Mahala vs Union Of India on 21 March, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
SLP(C) No. 11997/2019
ITEM NO.29 COURT NO.7 SECTION XV
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. 11997/2019
(Arising out of impugned final judgment and order dated 10-05-2018
in DBCWP No. 18488/2016 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
DEV KARAN MAHALA & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
SLP(C) No. 26561/2019 (IV-B)
SLP(C) No. 14072/2022 (XI)
(IA No. 100569/2022 - EXEMPTION FROM FILING O.T.)
Date : 21-03-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Gurmeet Singh Makker, AOR
Mr. Abdul Azeem Kalebudde, AOR
Mr. S.K. Gupta, Adv.
Mr. Shoeb Shakeel, Adv.
Mr. Vishal Raj Sehijpal, Adv.
Mr. Sagar, Adv.
For Respondent(s)
Mr. U.K. Uniyal, Sr. Adv.
Mr. Dhananjay Garg, AOR
Mr. D.K. Garg, Adv.
Mr. Abhishek Garg, Adv.
Mr. Ishaan Tiwari, Adv.
Mr. R.P. Bansal, Adv.
Signature Not Verified
Mr. Vikramjit Benerjee, A.S.G.
Digitally signed by
BABITA PANDEY
Date: 2023.03.24
Ms. Aakanksha Kaul, Adv.
17:36:36 IST
Reason: Mr. Gurmeet Singh Makker, AOR
Mr. Akshay Amritanshu, Adv.
Ms. Swati Ghildyal, Adv.
Mr. Mohd. Akhil, Adv.
SLP(C) No. 11997/2019
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel for the parties, re-list in the month of July 2023.
In the meanwhile, learned counsel for the parties will file a Chart – petitioner wise, indicating the following: -
(i) The date of appointment of the petitioner and the post on which he was appointed;
(ii) The date of promotion or selection by direct recruitment, as alleged, and the post on which the petitioner was appointed;
(iii) The date on which further promotion or financial upgradation under any of the specified schemes including the Time Bound One Promotion (TOBP) and Biennial Cadre Review (BCR), was granted; and
(iv) Whether the petitioner has been granted benefit under Assured Career Progression (ACP) scheme or Modified Assured Career Progression (MACP) scheme. If so, the date(s) thereof, and for that purpose, whether the date of original appointment, or the date of appointment pursuant to the Limited Departmental Competitive Examination (LDCE) was treated as the date of regular appointment/base date.
(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS COURT MASTER (NSH)