Supreme Court - Daily Orders
Sh. Vijay Kumar Dahiya vs Union Of India on 30 January, 2015
Bench: Sudhansu Jyoti Mukhopadhaya, Abhay Manohar Sapre
1
ITEM NO.28 COURT NO.4 SECTION XIV
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). 2296/2015
(Arising out of impugned final judgment and order dated 24/12/2014
in WPC No. 1989/2014 passed by the High Court of Delhi at New
Delhi)
SH VIJAY KUMAR DAHIYA AND ORS Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 30/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s)
Mr. Amarendra Sharan, Sr. Adv.
Mr. S.K. Dubey, Sr. Adv.
Mr. Sudarshan Rajan,Adv.
Mr. Dhruv Pal, Adv.
Mr. Hitesh Kumar Saini, Adv.
Mr. Amit Anand, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners submit that the present case is different than the illegality or irregularity committed in the other places with regard to which SLP(C) No. 879 of 2015 Signature Not Verified Digitally signed by has been dismissed by this Court. According to him, Neeta Sapra Date: 2015.01.31 13:32:38 IST Reason: the present case is distinguishable as no illegality or irregulatiry in the selection process has been 2 shown in this report and what is alleged is that some of the posts were not sanctioned or that police verification was neither done before the joining nor after the joining. According to learned senior counsel, if some posts were not sanctioned and persons were appointed against no sanction posts, they may be removed. Further, if police verification was not done prior to the appointment, verification can be made but that cannot be termed to be as large scale irregularity in the process of selection.
Let notice be issued on respondents to state as to what was the exect irregulatity committed during the selection process and in the matter of appointment in Government Press at Nilokheri what was the subject matter in W.P. (C) No. 1989 of 2014 and 4952 of 2014.
Dasti, in addition, is permitted.
In the meantime, if the petitioners have not been removed from service and working, no order of removal be passed pursuant to the order dated 24th December, 2014 passed by the High Court of Delhi at New Delhi in W.P. (C) No. 1989 of 2014.
(Neeta) (Suman Jain) Sr. P.A. COURT MASTER