Supreme Court - Daily Orders
K. Meghachandra Singh vs Ningam Siro on 9 August, 2019
Bench: R. Banumathi, A.S. Bopanna
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ITEM NO.17 + 12 COURT NO.7 SECTION XIV
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). 22662/2019
(Arising out of impugned final judgment and order dated 24-05-2019
in IA No. 1741/2019 10-04-2019 in RP No. 10/2019 26-09-2018 in WA
No. 66/2018 passed by the Gauhati High Court)
K. MEGHACHANDRA SINGH & ORS. Petitioner(s)
VERSUS
NINGAM SIRO & ORS. Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.116181/2019-CONDONATION OF DELAY IN FILING and
IA No.114663/2019-PERM.TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEX.,
IA No.116184/2019-PERM.TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEX.)
WITH SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 20834/2019
THE STATE OF MANIPUR & ANR. Petitioner(s)
VERSUS
NINGAM SIRO & ORS. Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.92330/2019-CONDONATION OF DELAY IN FILING and
IA No.92332/2019-EXEMP.FROM FILING C/C OF THE IMPUGNED JUDGMENT and
IA No.92331/2019-PERMISSION TO FILE PETITION (SLP/TP/WP/..) )
Date : 09-08-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. P.S. Patwalia,Sr.Adv.
(Diary No.22662/19) Mr. Ahanthem Bimol Singh,Sr.Adv.
Mr. Ahanthem Henry,Adv.
Mr. Boboy Potshangbam,Adv.
Mr. Vivek Kumar,Adv.
Mr. Kumar Mihir, AOR
(Diary No.20834/19) Mr. V. Giri,Sr.Adv.
Mr. Leishangthem Roshmani Kh, AOR
Ms. Anupma Ngom,Adv.
Signature Not Verified
Ms. Maibam Babina,Adv.
Digitally signed by
MAHABIR SINGH
Date: 2019.08.14
For Respondent(s)
14:27:00 IST
Reason: Mr. Jaideep Gupta,Sr.Adv.
Mr. Sapam Biswajit Meitei,Adv.
Mr. Naresh Kr. Gaur,Adv.
Ms. Punam Kumari, AOR
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UPON hearing the counsel the Court made the following
O R D E R
Permission to file S.L.P.(C) Diary No.20834 of 2019 is granted.
Delay in all the special leave petitions is condoned. Mr. P.S. Patwalia, learned senior counsel appearing for the petitioners in SLP(C)Diary No.22662 of 2019, has submitted that subsequent to the impugned order the seniority list has been published on 29.06.2019 by the Government of Manipur, Department of Personnel & Administrative Reforms, again placing the direct recruitees over the promotees. In this regard, challenging the order dated 29.06.2019 the promotees filed W.P.No.546 of 2019 in which learned Single Judge of Manipur High Court has passed an ad- interim order of stay.
We have heard Mr. V. Giri, learned senior counsel appearing for the petitioners-State of Manipur in SLP(C)D.No.20834 of 2019 and Mr. Jaideep Gupta, learned senior counsel appearing for respondent no.1-Ningam Siro.
Having regard to the submissions made at the Bar, issue notice.
The Registry is directed to list the special leave petitions along with SLP(C)No.17007 of 2019 on 12.09.2019.
Service to be completed in all matters.
Dasti, in addition, is also permitted.
Learned counsel appearing for the parties may remain prepared for making their respective submission.
(MAHABIR SINGH) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER