Supreme Court - Daily Orders
Anand Kishor Choudhary vs Google India Pvt. Ltd. on 9 December, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
ITEM NO.24 COURT NO.2 SECTION X
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). 974/2022
ANAND KISHOR CHOUDHARY Petitioner(s)
VERSUS
GOOGLE INDIA PVT. LTD. Respondent(s)
([WITH OFFICE REPORT FOR DIRECTION]FOR ADMISSION and IA
No.167333/2022-EXEMPTION FROM FILING O.T. and IA No.167332/2022-
PERMISSION TO APPEAR AND ARGUE IN PERSON )
Date : 09-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s)
Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
This is one of the most atrocious petitions filed under Article 32 of the Constitution of India by a claim of the petitioner that while he was preparing for examination, he subscribed to a Youtube channel in which there were advertisements with some element of nudity content and thus he could not be selected under the Madhya Pradesh Police Recruitment Examination, 2022. He claims to have sent a notice to Youtube channel and seeks Signature Not Verified ban on nudity on the social media and compensation of Digitally signed by RASHMI DHYANI Date: 2022.12.12 18:35:47 IST Reason: Rs.75,00,000/- .
If you do not like an advertisement do not watch. While he chose to watch the advertisement, it is his prerogative. These kind of petitions are utter wastage of judicial time and thus we consider it appropriate to dismiss the present petition with costs of Rs.25,000/- to be deposited with the Supreme Court Mediation Centre within four weeks.
Pending applications stand disposed of.
(RASHMI DHYANI PANT) (POONAM VAID) COURT MASTER COURT MASTER