Supreme Court - Daily Orders
Staff Selection Commission, Thr. Its ... vs Ms. Sudesh on 11 May, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
1
ITEM NO.16 COURT NO.11 SECTION XIV
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). 9019-9021/2015
(Arising out of impugned final judgment and order dated 19/12/2014
in WP No. 9055/2014,19/12/2014 in CM No. 20669/2014,19/12/2014 in
CM No. 20670/2014 passed by the High Court Of Delhi At New Delhi)
STAFF SELECTION COMMISSION, THR. ITS
CHAIRMAN & ANR. Petitioner(s)
VERSUS
SUDESH Respondent(s)
(with interim relief and office report)
I.A. 1-3
Application for appropriate directions
Date : 11/05/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. P.S. Patwalia, ASG
Mr. Rajat Singh, Adv.
Ms. Rekha Pandey, Adv.
Mr. Archit Upadhyay, Adv.
Mr. Vatsha Vinaik, Adv.
Ms. Sushma Suri, Adv.
For Respondent(s) Mr. Gopal Subramonium, Sr. Adv.
Ms. Rekha Palli, Adv.
Mr. C.P. Sharma, Adv.
Mr. Sachin Chouhan, adv.
Mr. Sayan Ray, Adv.
Mrs Shiel Sethi,Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.05.12
O R D E R
16:40:59 IST Reason:
Learned Additional Solicitor General prays that the following paragraph may be struck off from the pleadings: 2
“It is hereby submitted that during the hearing of the Special Leave Petition, the learned ASG appearing in the case suggested to the Hon'ble Court that in order to overcome the plea raised by the candidates about the vagueness of allegations in the show cause notices issued to them fresh show cause notices may be permitted to be issued to the candidates who have been found to be in the zone of suspicion as per the Post Examination Analysis conducted by Institute of Banking Personnel Selection (IBPS), in order to provide detailed reasons/allegations against such candidates and the basis of such allegations. The Hon'ble Judges agreed with the proposal of the Ld. Additional Solicitor General. However, the same was not recorded in the Court proceedings dated 06.04.2015.” Ordered accordingly.
Issue notice.
Mrs. Shiel Sethi accepts notice. Reply be filed within four weeks. Rejoinder, if any, be filed two weeks hence. Till the next date of hearing, Interim Orders to continue.
(NEELAM GULATI) (SAROJ SAINI) COURT MASTER COURT MASTER