Supreme Court - Daily Orders
Abdul Hamid And Ors. vs Union Of India And Ors. The General ... on 29 January, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
1
ITEM NO.4 COURT NO.5 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 219-221/2016 in Civil Appeal No(s). 5027-5029/2012
ABDUL HAMID & ORS. Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(for directions and office report)
Date: 29/01/2016 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Appellant(s) Mr. Ambhoj Kumar Sinha,Adv.
Mr. Anup Kumar,Adv.
Mr. Venkita Subramoniam T. R.,Adv.
For Respondent(s) Mr. Arvind Kumar Sharma,Adv.
Mr. B. Adinarayan Rao,Sr.Adv.
Mr. B.B. Singh,Adv.
Mr. Prem Prakash,Adv.
Mr. M.R. Calla,Sr.Adv.
Ms. Pratiksha Sharma,Adv.
Mr. Ankit Acharya,Adv.
Mr. Rishi Matoliya,Adv.
Ms. Preeti Thanvi,Adv.
Mr. Sarad Kumar Singhania,Adv.
Mr. A.K. Sanghi,Sr.Adv.
Ms. Madhurima Mradul,Adv.
Ms. Sunita Gautam,Adv.
Mr. Shreekant N. Terdal,Adv.
Signature Not Verified
Digitally signed by Sarita Purohit
UPON hearing the counsel the Court made the following
Date: 2016.01.29 16:52:49 IST
Reason: The signed card of Mrs.
Sarita Purohit,Court Master is
being used by Mr. Om Parkash
O R D E R
Sharma,AR-CUM-PS for uploading the proceedings dated 29.1.2016 of Court No.5.
Application (I.A.No.219-221?2016) for direction to the 2 respondent No.1,2 and 3 is filed by Respondent No.11-applicant with the prayer as follows:
“(a) Pass order directing the North Western Railways (Respondent No.1,2 and 3 in the Civil Appeal) to initiate the process of selection of fresh fact substitutes against Group D vacancies within a month;
(b) Provide preference to the Act Apprentices trained under Respondent Railways in matters of selection of fresh substitutes against Group D vacancies; and
(c) Pass any appropriate order(s) considering the facts and circumstances of the case.
Heard Mr. B. Adinarayana Rao, learned counsel for the applicant and Mr. A.K. Sanghi, learned counsel for respondents 1,2 and 3-Union of India. In view of the fact that the earlier interim order is only directing maintenance of status quo regarding the appellants in main appeals, we do not see any objection for granting prayer in the instant question.
I.A.No.219-221/2016 in Civil Appeal No.5027-5029 of 2012 are accordingly allowed. However, any recruitment made pursuant to these orders will be subject to the final outcome of the Civil Appeals.
[O.P. SHARMA] [INDU BALA KAPUR]
AR-cum-PS COURT MASTER