Supreme Court - Daily Orders
Pawan Kumar vs Ashish Dubey, Se, Cwe (Af) Bamrauli, ... on 27 February, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.35 COURT NO.6 SECTION XVII
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). 7539/2026
[Arising out of impugned final judgment and order dated 17-12-2025
in CP No. 198/2017 passed by the Central Administrative Tribunal at
Allahabad]
PAWAN KUMAR Petitioner(s)
VERSUS
ASHISH DUBEY, SE, CWE (AF) BAMRAULI, ALLAHABAD U.P.Respondent(s)
FOR ADMISSION
Date : 27-02-2026 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE ALOK ARADHE
For Petitioner(s) : Mr. S.R.Singh, Sr. Adv.
Mr. Sushant Kumar Yadav, Adv.
Mr. Mangal Prasad, Adv.
Mr. Gaurav Lomes, Adv.
Mr. Prithvi Yadav, Adv.
Mr. Prateek Yadav, Adv.
Mr. Anurag Singh, Adv.
Ms. Radha Rajput, Adv.
Ms. Anusha Yadav, Adv.
Mr. Ankur Yadav, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. We are not inclined to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
2. The Special Leave Petition is, accordingly, dismissed and the accompanying interlocutory application(s), if any, stands disposed Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2026.02.27 of.
18:17:05 IST Reason:
(JAYANT KUMAR ARORA) (MANOJ KUMAR) ASTT. REGISTRAR-cum-PS COURT MASTER