Supreme Court - Daily Orders
Dr. Anil Kumar Singh vs The Honble High Court Of Allahabad on 15 July, 2016
Bench: Chief Justice, A.M. Khanwilkar
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OUT TODAY
ITEM NO.32 COURT NO.1 SECTION X, XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 414/2016
DR. ANIL KUMAR SINGH AND ORS Petitioner(s)
VERSUS
THE HON'BLE HIGH COURT OF ALLAHABAD AND ANR Respondent(s)
(with appln. (s) for directions and office report)
WITH SLP(C) No. 15750/2016
Interim Relief and Office Report)
SLP(C) No. 15764/2016
(With appln.(s) for permission to place addl. documents on record
and Interim Relief and Office Report)
W.P.(C) No. 423/2016
(With appln.(s) for directions and Office Report)
SLP(C) No. 15644/2016
(With appln.(s) for permission to place addl. documents on record
and Interim Relief and Office Report)
W.P.(C) No. 405/2016
(With (With appln.(s) for impleadment and appln.(s) for directions
and Office Report)
(Along with record of SLP(C)No.24219 of 2015)
Date : 15/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Ms. Vibha Dutta Makhija,Sr.Adv.
(WP 414/2016) Mr. Santosh Kumar,Adv.
Ms. Shilpi Shivangi,Adv.
Mr. Deepak Anand,Adv.
(WP 405/2016)
Signature Not Verified
Mr. Harish Pandey,Adv.
Digitally signed by
SHASHI SAREEN
Date: 2016.07.15
(SLP 15750/2016)
15:00:11 IST
Reason: Mr. Sarvendra M. Tripathi,Adv.
Ms. Manju Jetley,Adv.
(SLP 15764/2016) Mr. Dibya Nishant,Adv.
Mr. Abhishek,Adv.
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(WP 423/2016) Mr. Ravindra S. Garia,Adv.
(SLP 15644/2016) Mr. Ajay Vikram Singh,Adv.
Ms. Priyank Singh,Adv.
Mr. Prashaant Singh,Adv.
Mr. Pritam Bishwas,Adv.
Ms. Neha Goel,Adv.
For Respondent(s) Mr. Jagjit Singh Chhabra,Adv.
Mr. Yasvardhan,Adv.
Mr. Sunny Choudhary,Adv.
Mr. Abhisth Kumar,Adv.
Ms. Archana Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
W.P.(C) No.405 of 2016:
Application (I.A.No.1 of 2016) for impleadment is allowed and the applicants - Pooja Gupta and Vivek Kumar Singh added as petitioners no.16 and 17. Cause title be amended accordingly. W.P.(C)No.414 of 2016, W.P.(C)No.405 of 2016 , W.P.(C)No.423 of 2016, SLP (C) No.15764 of 2016:
Pending further orders from this Court, the petitioners shall be permitted to appear in the preliminary examination for Uttar Pradesh Higher Judicial Service scheduled to be held on 31st July, 2016. In case they qualify in the same they shall also be permitted to appear in the Uttar Pradesh Higher Judicial Service Examination, 2016 (Main). The result of the main examination insofar as the petitioners are concerned shall however be withheld and kept in a sealed cover. 3 SLP (C) No.15750 of 2016 and SLP(C) No.15644 of 2016: The petitioners shall also be allowed to appear in the Uttar Pradesh Higher Judicial Service Examination 2016 scheduled to be held on 31 st July, 2016, subject to the following conditions:
(1) They make an application before the Registrar General of the High Court of Judicature at Allahabad within two days from today. (2) Upon scrutiny of the applications, the Registrar General finds the petitioners to be within the upper age limit of 45 years as on 1 st January, 2016 for general category candidates and within the upper age limit of 48 years, as prescribed for the reserved category candidates in terms of Rule 12 of the relevant rules.
(3) The result of the main examination (subject to their qualifying in the preliminary examination) shall be kept in a sealed cover.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER