Supreme Court - Daily Orders
Tarsem Sharma vs The State Of Haryana on 9 December, 2024
Author: Surya Kant
Bench: Surya Kant
1
ITEM NO.35 COURT NO.3 SECTION IV-B
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).3263/2023
[Arising out of impugned final judgment and order dated 12-01-2023
in LPA No.1928/2019 passed by the High Court of Punjab & Haryana at
Chandigarh]
TARSEM SHARMA & ORS. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
IA No. 114789/2024 - CLARIFICATION/DIRECTION
IA No. 5109/2024 - CLARIFICATION/DIRECTION
IA No. 28169/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 64081/2023 - INTERVENTION APPLICATION IA No. 216547/2023 - INTERVENTION/IMPLEADMENT IA No. 94713/2023 - INTERVENTION/IMPLEADMENT IA No. 66474/2023 - INTERVENTION/IMPLEADMENT IA No. 186402/2024 - INTERVENTION/IMPLEADMENT IA No. 5667/2024 - INTERVENTION/IMPLEADMENT IA No. 178968/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 43057/2023 - VACATING STAY WITH Diary No(s). 9800/2023 (IV-B) (FOR CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS ON IA 88131/2023 FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 88134/2023 FOR CLARIFICATION/DIRECTION ON IA 231025/2023 FOR CLARIFICATION/DIRECTION ON IA 10163/2024 IA No. 10163/2024 - CLARIFICATION/DIRECTION IA No. 231025/2023 - CLARIFICATION/DIRECTION IA No. 88131/2023 - CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS IA No. 88134/2023 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) SLP(C) No. 9450/2023 (IV-B) (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 86543/2023 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 86549/2023 Signature Not Verified FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 268504/2023 Digitally signed by SATISH KUMAR YADAV Date: 2024.12.11 19:26:48 IST IA No. 268504/2023 - APPROPRIATE ORDERS/DIRECTIONS Reason:
IA No. 86543/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 86549/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) 2 Diary No(s). 20053/2023 (IV-B) (IA FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 111544/2023 FOR CONDONATION OF DELAY IN FILING ON IA 111545/2023 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 111546/2023 FOR DELETING THE NAME OF PETITIONER/RESPONDENT ON IA 111547/2023 IA No. 111545/2023 - CONDONATION OF DELAY IN FILING IA No. 111547/2023 - DELETING THE NAME OF PETITIONER/RESPONDENT IA No. 111546/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 111544/2023 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) SLP(C) No. 19303/2023 (IV-B) (IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 163475/2023 IA No. 163475/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 09-12-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE MANMOHAN For Petitioner(s) Dr. Nirmal Chopra, AOR Mr. B. K. Pal, AOR Mr. V.K. Yadav, Adv.
Mrs. Mr. Suresh Kumari, Adv. Ms. Divya Mishra, Adv.
Mr. Daya Krishan Sharma, AOR Mr. D K Sharma, Adv.
Mr. Rohit Vats, Adv.
Mr. Subham Rana, Adv.
Mr. Paramjeet Singh Patwalia, Sr. Adv. Mr. Gauravjit Singh Patwalia, Adv. Ms. Swati Sood, Adv.
Mr. Amit Verma, AOR Mr. P.S Patwalia, Sr. Adv. Ms. Garima Bajaj, AOR Mr. Gauravjit Singh Patwalia, Adv.
Mr. V.K. Yadav, Adv.
For Respondent(s) Mr. Jasbir Singh Malik, Adv.
Ms. Rhythm Bharadwaj, Adv. Mr. Narender Kumar Sharma, Adv. Ms. Suman Sharma, Adv.3
Mr. Varun Punia, AOR Mr. Lokesh Sinhal, Sr. A.A.G. Mr. Akshay Amritanshu, AOR Ms. Himanshi Shakya, Adv. Mr. Nikunj Gupta, Adv. Ms. Pragya Upadhyay, Adv. Ms. Aakanksha, Adv.
Mr. Shalender Mohan, Adv. Mr. Manoj Makkar, Adv. Mr. Shafik Ahmed, Adv. Ms. Anju, Adv.
Mr. Padhmanabha Raja K.R., Adv. Mr. Bhaskar Sundaram, Adv. Mr. P.R. Sreejith, Adv. Ms. Pallavi Anand, Adv. Mr. Sunny, Adv.
Mr. V. Elanchezhiyan, AOR Mr. Pardeep Gupta, Adv. Mr. Parinav Gupta, Adv. Mrs. Mansi Gupta, Adv. Dr. (Mrs.) Vipin Gupta, AOR Mr. Gopal Sharan Pathak, AOR Ms. Sangita Malhotra, Adv. Ms. Saket Gautam, Adv.
Mr. Jitesh Malik, Adv. Mrs. Anisha Dahiya, Adv. Mr. Jatin Hooda, Adv.
Mr. Tarjit Singh Chhikara, Adv. Mr. B C Bhatt, Adv.
Mr. Hukum Deo Prasad, Adv. Mr. Satish Kumar, AOR Mr. Shalender Mohan, Adv. Mr. Manoj Makkar, Adv. Mr. Shafik Ahmed, Adv. Ms. Anju, Adv.
Mr. Padhmanabha Raja K.r., Adv. Mr. Bhaskar Sundaram, Adv. Mr. P.r. Sreejith, Adv. Ms. Pallavi Anand, Adv. Mr. Sunny, Adv.
Mr. V. Elanchezhiyan, AOR Mr. Jasbir Singh Malik, Adv. Ms. Rhythm Bharadwaj, Adv. Mr. Narender Kumar Sharma, Adv.4
Ms. Suman Sharma, Adv. Mr. Varun Punia, AOR UPON hearing the counsel the Court made the following O R D E R
1. We have heard learned Senior Counsel for the petitioners as well as learned Senior Additional Advocate General for the official respondents.
2. To ensure compliance with the directions issued from time to time, the following further directions are issued:
(i) Since only 7 ex-servicemen candidates were found eligible against 27 posts reserved for them, let the unfilled 20 posts reserved for ex-servicemen be converted into open category and be offered to the next candidates in order of merit.
(ii) 18 posts are admittedly lying vacant. These 18 posts be also filled up amongst the selected candidates in order of merit.
3. It is not in dispute that 22 candidates have not joined so far, though the appointments were offered to them almost one year back. We are informed that their request for an extension of time is still pending. Let all these candidates be asked to join on or before 31.12.2024 and in case they fail to join, such unfilled posts be also offered to the next candidates in order of merit strictly as per the order dated 12.02.2024 read with order dated 04.11.2024. In this manner, approximately 60 appointments are required to be made.
4. Let the needful be done on or before 31.01.2025.
5. List on 03.02.2025.
(SATISH KUMAR YADAV) (PREETHI T.C.) ADDITIONAL REGISTRAR ASSISTANT REGISTRAR