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Supreme Court - Daily Orders

Moola Ram vs The State Of Rajasthan on 18 April, 2023

Author: Surya Kant

Bench: Surya Kant

                                            1

     ITEM NO.18                    COURT NO.9                 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)    No(s).     30990/2018

     (Arising out of impugned final judgment and order dated 09­04­2018
     in SAW No. 655/2018 passed by the High Court Of Judicature For
     Rajasthan At Jodhpur)

     MOOLA RAM & ORS.                                          Petitioner(s)

                                          VERSUS

     THE STATE OF RAJASTHAN & ORS.                             Respondent(s)


     (IA   No.  78872/2021   ­   APPLICATION    FOR   TAGGING/DETAGGING,IA
     No.78885/2021 ­ APPLICATION FOR TAGGING/DETAGGING             IA No.
     158636/2018 ­ EXEMPTION FROM FILING O.T.       IA No. 158632/2018 ­
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES        IA No.
     79004/2021      ­      PERMISSION       TO       FILE      ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     WITH
     SLP(C) No. 1545/2019 (XV)

     (IA No. 10714/2020 ­ INTERVENTION/IMPLEADMENT)
     SLP(C) No. 16841/2019 (XV)
     (IA No. 77948/2020 ­ APPROPRIATE ORDERS/DIRECTIONS IA No.95029/2021
     – CLARIFICATION/DIRECTION IA No. 77943/2020 ­ EXEMPTION FROM FILING
     O.T. IA No. 111390/2021 ­ EXEMPTION FROM FILING O.T. IA No.
     95031/2021 ­ EXEMPTION FROM FILING O.T. IA No. 77949/2020 ­
     EXEMPTION FROM FILING O.T. IA No. 77942/2020 – INTERVENTION
     APPLICATION IA No. 94556/2021 ­ INTERVENTION APPLICATION IA No.
     88786/2022   –  INTERVENTION/IMPLEADMENT   IA  No.   111388/2021   ­
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No.
     100672/2021      ­      PERMISSION      TO     FILE       ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)
     SLP(C) No. 18475/2019 (XV)
     (IA No. 85167/2020 – INTERVENTION/IMPLEADMENT IA No. 85161/2020 –
     INTERVENTION/ IMPLEADMENT IA No. 85151/2020 – INTERVENTION/
     IMPLEADMENT IA No. 85184/2020 – INTERVENTION/IMPLEADMENT IA No.
Signature Not Verified

     85178/2020   –
Digitally signed by
VISHAL ANAND
                     INTERVENTION/IMPLEADMENT    IA  No.   85176/2020   –
     INTERVENTION/ IMPLEADMENT)
Date: 2023.04.21
13:07:36 IST
Reason:

     SLP(C) No. 18476/2019 (XV)
     (IA No. 111410/2021 ­ EXEMPTION FROM FILING O.T.IA No. 111409/2021
     ­ PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
     SLP(C) No. 18477/2019 (XV)
                                  2

(IA No. 111385/2021 ­ EXEMPTION FROM FILING O.T. IA No. 111384/2021
­ PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 2239/2020 (XV)
SLP(C) No. 9828/2020 (XV)
(IA No. 79868/2020 ­ EXEMPTION FROM FILING O.T.,IA No. 96001/2021 ­
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Diary No.16167/2021 (XV)
(FOR PERMISSION TO FILE SPECIAL LEAVE PETITION ON IA 86440/2021
FOR CONDONATION OF DELAY IN FILING ON IA 86441/2021 IA No.
86441/2021 ­ CONDONATION OF DELAY IN FILING IA No. 86442/2021 ­
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No.
86443/2021 ­ EXEMPTION FROM FILING O.T.)
Diary No(s). 16186/2021 (XV)
(FOR PERMISSION TO FILE SPECIAL LEAVE PETITION ON IA 86589/2021 FOR
CONDONATION OF DELAY IN FILING ON IA 86591/2021 IA No. 86591/2021 ­
CONDONATION OF DELAY IN FILING IA No. 86593/2021 ­ EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT IA No. 86595/2021 ­ EXEMPTION
FROM FILING O.T. IA No. 86589/2021 ­ PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
 Diary No(s). 16275/2021 (XV)
(FOR FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA
84833/2021 FOR CONDONATION OF DELAY IN FILING ON IA 84837/2021
IA No. 84837/2021 ­ CONDONATION OF DELAY IN FILING IA No.
84835/2021 ­ EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
IA No. 84836/2021 ­ EXEMPTION FROM FILING O.T. IA No. 107998/2021 ­
EXEMPTION FROM FILING O.T. IA No. 84833/2021 ­ PERMISSION TO FILE
PETITION (SLP/TP/WP/..))
Diary No(s). 16421/2021 (XV)
(FOR CONDONATION OF DELAY IN FILING ON IA 86984/2021,IA No.
86984/2021 ­ CONDONATION OF DELAY IN FILING IA No. 86985/2021 ­
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No.
86986/2021 ­ EXEMPTION FROM FILING O.T. IA No. 108033/2021 ­
EXEMPTION FROM FILING O.T.)
Diary No(s). 16442/2021 (XV)
(FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 86495/2021
FOR CONDONATION OF DELAY IN FILING ON IA 86498/2021
IA No. 86498/2021 ­ CONDONATION OF DELAY IN FILING
IA No. 86496/2021 ­ EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT IA No. 86497/2021 ­ EXEMPTION FROM FILING O.T.
IA No. 86495/2021 ­ PERMISSION TO FILE PETITION (SLP/TP/WP/..))

Date : 18­04­2023 These matters were called on for hearing today.

CORAM :
          HON'BLE MR. JUSTICE SURYA KANT
          HON'BLE MR. JUSTICE J.B. PARDIWALA

For Petitioner(s)
                    Mr. Prashant Bhushan, AOR
                    Ms. Neha Panchpal, Adv.
                                  3

                    Dr. Manish Singhvi, Sr. Adv.
                    Mr. Sandeep Kumar Jha, AOR
                    Mr. Ashok Basoya, Adv.
                    Mr. Arpit Prakash, Adv.

                    Mr. Nidesh Gupta, Sr. Adv.
                    Mr. Shashank Khurana, Adv.
                    Mr. Shiv Mangal Sharma, Adv.
                    Mr. Shrey Kapoor, Adv.
                    Mrs. Abhinandini Sharma, Adv.
                    For M/s. Aura & Co., AOR

                    Mr. Ankit Anandraj Shah, AOR
                    Mr. Kumar Aditya, Adv.
                    Mr. Karan Shankar Mani, Adv.
                    Mr. Avneesh Upadhyay, Adv.
For Respondent(s)
                    Mr. Devadatt Kamat, Sr. Adv.
                    Mr. Nishanth Patil, AOR
                    Mr. Ayush P. Shah, Adv.
                    Mr. Harsh Pandey, Adv.
                    Mr. Revanta Solanki, Adv.

                    Dr. Manish Singhvi, Sr. Adv.
                    Mr. Arpit Parkash, Adv.
                    Ms. Shubhangi Agarwal, Adv.
                    Mr. Milind Kumar, AOR

                    Ms. Archana Pathak Dave, AOR
                    Mr. Kumar Prashant, Adv.
                    Mr. Parmod Kumar Vishnoi, Adv.

                    Mr. Vishwa Pal Singh, AOR
                    Mr. Ashutosh Bhardwaj, Adv.
                    Mr. Shubham Saxena, Adv.
                    Mr. Akash, Adv.

                    Mr. Manoj Ranjan Sinha, Adv.
                    Mr. Deepak S., Adv.
                    Mr. Rameshwar Prasad Goyal, AOR

                    Mr. Manoj Ranjan Sinha, Adv.

                    Mr. Samir Malik, AOR
                    Mr. Anish Maheshwari, Adv.
                    Mrs. Anish Maheshwari, Adv.
                    Mr. Aman Malik, Adv.
                    Mr. Samir Malik Aor, Adv.

                    Mr. Apoorv Kurup, AOR
                                           4

                           Ms. Nidhi Mittal, Adv.
                           Ms. Swati Bhardwaj, Adv.

                        Mr. Ravinder Agarwal, AOR
                        Mr. Lekh Raj Singh, Adv.

                           Mr. Mritunjay Kumar Sinha, AOR
                           Mr. Amitesh Kumar, Adv.
                           Ms. Priti Kumari, Adv.

                           Mr. Ranjan Nikhil Dharnidhar, AOR

                           Mr. Ankit Acharya, AOR
                           Ms. Pratiksha Sharma, Adv.
                           Mr. Mueed Shah, Adv.

                        Mr. S.D. Hooda, Adv.
                        Mr. Hitesh Kumar Sharma, Adv.
                        Mr. S.K. Rajara, Adv.
                        Mr. Akhileshwar Jha, Adv.
                        Ms. Niharika Dewivedi, Adv.
                        Mr. Amit Kumar Chawla, Adv.
                        Yamini Sharma, Adv.

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

1. This batch of Special Leave Petitions pertains to two categories of candidates, namely Scheduled Castes/Scheduled Tribes/Differently Abled persons, and Other Backward Classes (Non­ Creamy Layers).

2. The point in issue is whether all of them are entitled to the benefit of 5% relaxation in marks in terms of the University Grants Commission’s Notification dated 30­06­2010 read with Notification dated 11­07­2016, for recruitment to the posts of College Lecturers advertised on 12­01­2015, and whether such relaxation if granted to the above­mentioned Reserved Categories candidates, who are applicants in response to advertisement dated 12­01­2015, will amount to giving relaxation retrospectively?

3. In order to appreciate the controversy in its right perspective, learned Senior counsel/learned counsel appearing for the parties may submit their respective brief notes separately in 5 respect of SCs/STs/Differently Abled Persons candidates on one hand and OBCs (Non­creamy layer) on the other.

4. Post the matters for hearing on 11­07­2023.

5. Learned counsel appearing for the petitioner in Special Leave Petition (Civil) No.16841/2019 (Item No.18.2) shall have instructions whether the said petition still survives on merits. 

  (VISHAL ANAND)                                    (PREETHI T.C.)
ASTT. REGISTRAR­cum­PS                             COURT MASTER (NSH)