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Union Of India And Ors. vs Gudura Raja Surya Praveen on 1 July, 2016

Bench: Shiva Kirti Singh, R. Banumathi

                                                    1


     ITEM NO.5                            COURT NO.14                   SECTION XIIA

                                 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)......CC                   No(s).
     9879/2016

     (Arising out of impugned final judgment and order dated
     18/11/2015 in WP No. 28874/2015 passed by the High Court Of
     Judicature At Hyderabad For The State Of Telangana And The
     State Of Andhra Pradesh)

     UNION OF INDIA AND ORS.                                             Petitioner(s)

                                                   VERSUS

     GUDURA RAJA SURYA PRAVEEN                                           Respondent(s)

     (with appln. (s) for c/delay in filing SLP)


     Date : 01/07/2016 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
                           HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                Ms.   Pinky Anand, ASG
                                      Ms.   Rukmini Bobde, Adv.
                                      Mr.   Rajat Nair, Adv.
                                      Mr.   Akash Jindal, Adv.
                                      Mr.   Mukesh Kumar Maroria,Adv.

     For Respondent(s)                Mr.   Sridhar Potaraju,Adv.
                                      Mr.   Gaichangpou Gangmai, Adv.
                                      Mr.   Arjun Singh, Adv.
                                      Mr.   Mukunda Rao Angara, Adv.



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

Delay condoned.

Digitally signed by NEELAM GULATI Date: 2016.07.05 Since the sole respondent has appeared on caveat 16:35:30 IST Reason: and has waived notice, no notice need be issued.  2 Counter affidavit be filed within four weeks. Rejoinder, if any, be filed within a further period of four weeks. List the matter after eight weeks.

Let it be recorded that we are more concerned with the directions of the High Court at page 22 of the Impugned Order expanding the scope of the Writ Petition to all the examinees to had taken the test and may have made an error like the writ petitioner. In view of the submissions on behalf of the Staff Selection Commission (in short 'the SSC') and the practical difficulties involved, the direction at page 22 of the Impugned Order to undertake evaluation of answer sheets of all the candidates who might have made an error is stayed. However the direction in respect of the respondent may be carried out but all consequent benefits to the respondent shall be subject to the final outcome of this special leave petition.

      (NEELAM GULATI)                                      (MADHU NARULA)
       COURT MASTER                                         COURT MASTER