Supreme Court - Daily Orders
Ram Ashrey Yadav vs State Of U.P. on 18 November, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, Indira Banerjee
SLP(C) D 17915/2020
1
ITEM NO.14 Court 5 (Video Conferencing) SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.17915/2020
(Arising out of impugned final judgment and order dated 25-01-2019
in SPLA No. 188/2018 passed by the High Court of Judicature at
Allahabad)
RAM ASHREY YADAV Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(With appln.(s) for IA No.85073/2020-CONDONATION OF DELAY IN FILING
and IA No.85075/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.85074/2020-EXEMPTION FROM FILING O.T.)
Date : 18-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Gaurav Agarwal, Adv.
Mr. Abhishek Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Mr Gaurav Agarwal, learned counsel appearing on behalf of the petitioner states that in respect of the same selection for the post of Livestock Extension Officer, the Single Judge of the High Court passed an order dated Signature Not Verified 21 December 2017 (Annexure P-6) by which, observing prima facie that there Digitally signed by Chetan Kumar Date: 2020.11.18 18:58:54 IST were irregularities in the selection process, the government was directed to Reason: SLP(C) D 17915/2020 2 produce the record, the report of the SIT constituted for investigation and the stand of the government in regard to the validity of the recruitment. In the grounds in the Special Leave Petition (ground ‘c’), it has been stated that in the course of the Special Appeal, the petitioner had brought this to the notice of the Division Bench.
2 Issue notice on the application for condonation of delay in filing the petition as well as on the Special Leave Petition, returnable in twelve weeks.
3 Liberty to serve the Standing Counsel for the State of U.P., in addition.
4 The Counter affidavit shall be filed in the meantime within four weeks of the completion of service.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master