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Kudrat Sandhu vs Union Of India on 16 July, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     WP(C) 279/2017 etc.
                                                  1

     ITEM NO.31                            COURT NO.1                     SECTION PIL-W

                               S U P R E M E C O U R T O F      I N D I A
                                       RECORD OF PROCEEDINGS

                                Writ Petition (Civil) No. 279/2017

     KUDRAT SANDHU                                                     Petitioner(s)

                                                 VERSUS

     UNION OF INDIA & ANR.                                             Respondent(s)

     WITH
     W.P.(C) No. 640/2017 (X)
     W.P.(C) No. 925/2017 (PIL-W)
     (FOR ADMISSION)
     W.P.(C) No. 33/2018 (PIL-W)
     (FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 65011/2018)
     W.P.(C) No. 205/2018 (X)
     W.P.(C) No. 467/2018 (X)
     (FOR ADMISSION)

     Date : 16-07-2018 This matter was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.M. KHANWILKAR
                         HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner(s)
           WP 33/2018              Mr.   Sidharth Luthra, Sr. Adv.
                                   Ms.   Maneesha Dhir, Adv.
                                   Mr.   Karan Batura, Adv.
                                   Mr.   Ashu Kansal, Adv.
                                   Ms.   Anushree Prashit Kapadia, Adv.

           WP 467/2018             Mr.   Ashok Kumar Panda, Sr. Adv.
                                   Mr.   Satyabrata Panda, Adv.
                                   Mr.   Manoranjan Paikaray, Adv.
                                   Mr.   Aniruddha Purushotham, Adv.
                                   Mr.   Tejaswi Kumar Pradhan, AOR

           WP 640/2017             Mr.   A.K. Behera, Adv.
                                   Mr.   V.K. Verma, AOR
Signature Not Verified             Ms.   Priya Hingorani, Adv.
Digitally signed by
DEEPAK GUGLANI
                                   Mr.   Naresh Kumar, Adv.
Date: 2018.07.16
18:32:02 IST
Reason:
                                   Mr.   Kripa Shanker Prasad, Adv.

           WP 205/2018             Ms. Palak Mahajan, Adv.
                                   Ms. Diksha Rai, AOR
                                   Ms. Rhea Dube, Adv.
WP(C) 279/2017 etc.
                                            2


  WP 925/2017               Mr. Rupesh Kumar, AOR
                            Mr. Pravesh Bahuguna, Adv.
                            Mr. Prashant Rawat, Adv.

  WP 279/2017               Mr. Arun Monga, Adv.
                            Ms. Divya Sharma, Adv.
                            Ms. Mayuri Raghuvanshi, AOR

                            Ms. Aishwarya Bhati, Adv.

                            Ms. Anushree Prashit Kapadia, AOR

For Respondent(s)
                            Mr.   K.K. Venugopal, AG
                            Mr.   Maninder Singh, ASG
                            Mr.   S.S. Shamshery, Adv.
                            Mr.   R. Balasubramanian, Adv.
                            Ms.   Rukmini Bobde, Adv.
                            Mr.   Harish V. Shekhar, Adv.
                            Ms.   Shraddha Deshmukh, Adv.
                            Mr.   Arvind Kumar Sharma, Adv.
                            Mr.   Rohit Bhat, Adv.
                            Mr.   B.K. Prasad, Adv.
                            Mr.   Mukesh Kumar Maroria, AOR

                            Mr. Ajay Bansal, Adv.
                            Mr. Gaurav Yadava, Adv.
                            Ms. Veena Bansal, Adv.

                            Mr.   Ajayveer Singh Jain, Adv.
                            Mr.   Uday Ram Bokadia, Adv.
                            Ms.   Divya Garg, Adv.
                            Mr.   Sonal Jain, AOR

                            Mr. Zoheb Hossain, AOR
                            Mr. Ashok Mathur, AOR

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

Mr. Sidharth Luthra, learned senior counsel appearing for the petitioner in W.P.(C) No. 33/2018 submits that certain positions in the National Consumer Disputes Redressal Commission (NCDRC) have not yet been filled up though vacancies are there.

Mr. A.K. Behera, learned counsel for the WP(C) 279/2017 etc. 3 petitioner in W.P.(C) No. 640/2017 submitted in respect of the Central Administrative Tribunal (CAT) that though the matter has reached the final stage, yet the persons have not yet been appointed.

Mr. K.K. Venugopal, learned Attorney General for India assisted by Mr. R. Balasubramanian, learned counsel shall obtain instructions in this regard.

If any anomaly is there, it will be open to learned counsel to serve a copy of the same by way of a written statement to Mr. R. Balasubramanian, who in turn, may brief the learned Attorney General.

Ms. Aishwarya Bhati, learned counsel shall also submit a statement in writing as regards the Armed Forces Tribunal (AFT), a copy of which shall be served on Mr. R. Balasubramanian.

At this juncture, we may note that there is some confusion with regard to the Income Tax Appellate Tribunal (ITAT) as regards the age of superannuation. We make it clear that the person selected as Member of the ITAT will continue till the age of 62 years and the person holding the post of President, shall continue till the age of 65 years.

Let the matter be listed on 13.8.2018.

Let this matter be listed alongwith Writ Petition (Civil) No. 279/2017.

            (Deepak Guglani)                                             (H.S. Parasher)
              Court Master                                             Assistant Registrar