Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

H. Abdul Sajid vs State Level Police Recruitment Board on 2 April, 2018

Bench: Kurian Joseph, Navin Sinha

     ITEM NO.4                            COURT NO.4                  SECTION XII-A

                                  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).   7758/2018

     (Arising out of impugned final judgment and order dated 10-11-2017
     in WP No. 20881/2017 passed by the High Court Of Judicature At
     Hyderabad For The State Of Telangana And The State Of Andhra
     Pradesh)

     H. ABDUL SAJID                                                     Petitioner(s)

                                                   VERSUS

     STATE LEVEL POLICE RECRUITMENT BOARD & ORS.                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.41954/2018-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS)


     WITH
     SLP(C) No. 7736/2018 (XII-A)
     (FOR ADMISSION and I.R. and IA No.41858/2018-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS)
      SLP(C) No. 7751/2018 (XII-A)
     (FOR ADMISSION and I.R. and IA No.41914/2018-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS)

     Date : 02-04-2018 These matters were called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE KURIAN JOSEPH
                            HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)                Ms. Madhavi Divan, Adv.
                                      Ms. Tadimalla Baskar Gowtham, Adv.
                                      Mr. Vishal Arun, AOR

     For Respondent(s)

                      UPON hearing the counsel the Court made the following
                                               O R D E R

All that the learned counsel has prayed for is to make a representation in the light of the Judgment of this Court in Avtar Singh Vs. Union of India & Ors., reported in (2016) 8 SCC 471.

Whether the applicant is entitled in the light of the Judgment, has 16:21:03 IST Reason:

not been considered and since in Avtar Singh (supra), liberty is reserved to the candidate concerned, we see no reason to deny such a request.

Therefore, the Special Leave Petitions are disposed of with liberty available to the petitioner to make a representation in the light of the Judgment in Avtar Singh (supra). We make it clear that the impugned Judgment shall not stand in the way of the representation being considered in accordance with law and in the light of Avtar Singh (supra).

It is made clear that in case the representation is made within 30 days from today, the same shall be considered by the competent authority, affording an opportunity of hearing to the petitioner and shall be disposed within four months from the date of receipt of representation.

Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                                        (RENU DIWAN)
   COURT MASTER                                          ASSISTANT REGISTRAR