Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Shaheen Anjum on 7 August, 2023
Bench: Hima Kohli, Rajesh Bindal
DIARY NO. 14259/2023
ITEM NO.37 COURT NO.14 SECTION IV-C
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(S). 14259/2023
(Arising out of impugned final judgment and order dated 09-09-2022
in WA No. 316/2018 passed by the High Court Of M.P Principal Seat
At Jabalpur)
THE STATE OF MADHYA PRADESH & ORS. PETITIONER(S)
VERSUS
SHAHEEN ANJUM RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.95644/2023-CONDONATION OF DELAY
IN FILING and IA No.95645/2023-EXEMPTION FROM FILING O.T.)
Date : 07-08-2023 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s)
Mr. Nachiketa Joshi, A.A.G.
Ms. Abha Sharma, Adv.
Mr. Pashupathi Nath Razdan, AOR
Mr. Mirza Kayesh Begg, Adv.
Ms. Maitreyee Jagat Joshi, Adv.
Mr. Astik Gupta, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
1. Learned counsel for the petitioners states that the issue with regard to the subsequent amendment in the rules governing the selection process being Signature Not Verified Digitally signed by applicable to the existing vacancies, is pending NIRMALA NEGI Date: 2023.08.08 17:08:30 IST Reason: consideration before a Constitution Bench. He, 1 DIARY NO. 14259/2023 therefore, requests that orders on the present petition may be deferred to await the decision of the Constitution Bench.
2. As requested, list in the last week of September, 2023, in the category of ‘directions’.
(POOJA SHARMA) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)
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