Bombay High Court
Rahul Singh vs Union Of India Thr. Secretary Ministry ... on 29 April, 2021
Author: C. V. Bhadang
Bench: Nitin Jamdar, C. V. Bhadang
rsk 1/3 11-WP-ST-4481-21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST) NO.4481 OF 2021
Dr. Sobi George Thomas and Ors. ...Petitioner
V/s.
Union of India and Anr. ...Respondents
AND
WRIT PETITION (ST) NO.7028 OF 2021
Rahul Singh ...Petitioner
V/s.
Union of India and Ors. ...Respondents
AND
WRIT PETITION (ST) NO.9519 OF 2021
Dr. Chintan Shrinand Vaidya ...Petitioner
V/s.
Union of India and Anr. ...Respondents
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Mr. V. M. Thorat a/w Mr. Anukul B. Seth for the Petitioners.
Mr. Rui Rodrigues, Special Counsel a/w. Mr. D. P. Singh for
Respondent No.1.
Mr. Ganesh Gole for Respondent Nos.2 and 3.
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CORAM : NITIN JAMDAR AND
C. V. BHADANG, JJ.
DATE : 29 APRIL 2021.
(Through Video Conferencing)
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P. C.
. Heard learned counsel for the parties.
2. We have perused the reply affidavit filed by the Respondent-Authority. In the affidavit the Authority has referred to the order passed by the High Court at Delhi in Writ Petition (C) No.4252 of 2021 and in paragraph 9 of the reply, the Authority has submitted that the subject matter is being heard by the High Court of Delhi and this court will restrain itself for the time being so as to avoid any inconsistencies in respect of judicial orders. If this be the stand of the Respondent-Authority, which cannot be said to be unreasonable, there is no reason why the Respondent-Authority should not extend the benefit given by the Delhi High Court in its ad-interim order dated 9 April 2021 in the same petition, to the Petitioners herein.
3. In these circumstances while we defer the hearing of the petitions, we direct that the above referred interim directions issued by the Delhi High Court be extended to the Petitioners in the present petitions as well to maintain consistency. Necessary steps be taken by the Respondent-Authority in the case of each of the Petitioners as regard permitting them to appear in the examination, including that of permitting the filing of the form, subject to the outcome of the petitions.
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4. Stand over to 8 June 2021. Liberty to the Respondents to apply, if necessary.
(C. V. BHADANG, J.) (NITIN JAMDAR, J.)
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