Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Uday Sisode on 17 August, 2018
Author: Arun Mishra
Bench: Arun Mishra
1
ITEM NO.35 COURT NO.8 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) ….…./2018 Diary No(s).26616/2018
(Arising out of impugned final judgment and order dated 23-03-2018
in WA No. 138/2018 passed by the High Court Of M.P. At Indore)
THE STATE OF MADHYA PRADESH & ANR. Petitioner(s)
VERSUS
UDAY SISODE & ORS. Respondent(s)
(With appln for c/delay in filing SLP and exemption from filing
O.T.)
Date : 17-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE KUMARI JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Saurabh Mishra,AAG
Mr. Arjun Garg, AOR
Mr. Manish Yadav,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It was submitted by the learned counsel appearing on behalf of the State that relying upon the decision dated 3.6.2010 of this Court in C.A. No. 5987/2007 titled as Public Service Commission Uttaranchal Vs. Mamta Bisht & Ors [2010 (12) SCC 204] that for the category of police Signature Not Verified personnels, it was a horizontal reservation. High Court has Digitally signed by BALA PARVATHI Date: 2018.08.20 16:47:22 IST Reason: failed to consider this vital aspect. Thus, the police personnel could not have claimed the post of general category, since it was horizontal reservation for them. 2 This aspect has not been considered in the impugned order, as such, we grant liberty to the petitioner to file review of the petition in accordance with law.
The Special Leave Petition is dismissed as withdrawn with the aforesaid liberty. Liberty is also granted to assail impugned order after decision of review petition in this Court in case necessity arises.
(B.PARVATHI) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER