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Amit Kumar Yadav vs Rajasthan Public Service Commission on 8 September, 2014

Bench: T.S. Thakur, R. Banumathi

         ITEM NO.11                               COURT NO.3                    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(s) for Special Leave to Appeal (C)...... of 2014
                                           CC No(s). 12350/2014

         (Arising out of impugned final judgment and order dated 11/04/2014
         in SW No. 345/2013 passed by the High Court Of Rajasthan At
         Jaipur)

         AMIT KUMAR YADAV & ORS.                                                 Petitioner(s)

                                                         VERSUS

         RAJASTHAN PUBLIC SERVICE COMMISSION AND ORS                             Respondent(s)

         (with appln. (s) for permission to file SLP and office report)

         Date : 08/09/2014 This petition was called on for hearing today.

         CORAM :
                                  HON'BLE MR. JUSTICE T.S. THAKUR
                                  HON'BLE MRS. JUSTICE R. BANUMATHI

         For Petitioner(s)                Mr.    M.N. Krishnamany,Sr.Adv.
                                          Mr.    Sandeep Bhargava,Adv.
                                          Mr.    Rahul Bhandari,Adv.
                                          Mr.    Konark Tyagi,Adv.
                                          Mr.    Balraj Dewan,Adv.

         For Respondent(s)                Mr. Surya Kant,Adv.
                                          Ms. Priyanka Singh,Adv.
                                          Ms. Purnima Jauhari,Adv.

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

Heard.

The Office Report suggests that SLP(C) No.16532 of 2014 arising out of a similar case has been entertained by this Court.

Mr. M.N. Krishnamany, learned senior counsel appearing for the petitioners, prays for one week's time to verify whether the said SLP arises out of the very same judgment as is impugned in this SLP or relates to the very same selection process, as is the subject matter of this SLP.

Post on Friday, the 12th September, 2014. Needful be done in 17:20:38 IST the meantime.

Reason:

         (Mahabir Singh)                                                       (VEENA KHERA)
          COURT MASTER                                                         COURT MASTER