Supreme Court - Daily Orders
Ramjit Singh Kardam vs Sanjeev Kumar on 29 January, 2020
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.1 COURT NO.8 SECTION IV-B
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).35373/2013
(Arising out of impugned final judgment and order dated 30-09-2013
in LPA No.1594/2012 passed by the High Court Of Punjab & Haryana At
Chandigarh)
RAMJIT SINGH KARDAM & ORS. Petitioner(s)
VERSUS
SANJEEV KUMAR & ORS. Respondent(s)
(IA No.102876/2019-INTERVENTION APPLICATION
IA No.53074/2019-INTERVENTION APPLICATION
IA No.42671/2019-INTERVENTION APPLICATION
IA No.74592/2017-INTERVENTION APPLICATION
IA No.191661/2019-INTERVENTION/IMPLEADMENT
IA No.42681/2019-INTERVENTION/IMPLEADMENT
IA No.122405/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No.35471/2013 (IV-B)
SLP(C) No.35466/2013 (IV-B)
(IA No.139510/2019 - INTERVENTION APPLICATION
IA No.139499/2019 - INTERVENTION APPLICATION
IA No.122124/2019 - INTERVENTION APPLICATION
IA No.42674/2019 - INTERVENTION APPLICATION)
SLP(C) No.35857/2013 (IV-B)
SLP(C) No.35811/2013 (IV-B)
SLP(C) No.39466/2013 (IV-B)
SLP(C) No.5275-5277/2014 (IV-B)
SLP(C) No.12403-12404/2014 (IV-B)
SLP(C) No.10647/2014 (IV-B)
Date : 29-01-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE NAVIN SINHA
Counsel for the parties:
Signature Not Verified
Mr. Sunny Choudhary, AOR
Digitally signed by
ARJUN BISHT
Date: 2020.01.29
15:42:20 IST
Reason: Mrs. Shiel Sethi, AOR
Ms. Ruchi Kohli, AOR
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Mr. Kapil Sibal, Sr. Adv.
Mr. Narender Hooda, Sr. Adv.
Mr. Devashish Bharuka, AOR
Mr. Ravi Bharuka, Adv.
Ms. Sarvshree, Adv.
Mr. Justine George, Adv.
Mr. Aditya Singhal, Adv.
Mr. Pradeep Dahiya, Adv.
Mr. Manjeet Singh Dalal, Sr. Adv.
Ms. Beena, Adv.
Mr. Sanjay Rathee, Adv.
Mr. Suryaveer Singh, Adv.
Mrs. Mahima Singh, Adv.
Mr. Amit Chahal, Adv.
Mr. Harikesh Singh, Adv.
Mr. Satyendra Kumar, AOR
Mr. Dinesh Kumar Garg, AOR
Mr. Jay Kishor Singh, Adv.
Mr. Mohit Raj, Adv.
Mr. Ravindra Keshavrao Adsure, AOR
Mr. Satish Kumar, AOR
Mr. Mrityunjay Kumar Sinha, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Akhileshwar Jha, Adv.
Ms. Divya Mishra, Adv.
Mr. Kamal Mohan Gupta, AOR
Mr. Om Narayan, Adv.
Ms. Anindita Pujari, AOR
Mr. Aditya Singh, AOR
Mr. Mukesh Kr. Verma, Adv.
Mr. Arihant Goyal, Adv.
Mr. Prakash Yadav, Adv.
Mr. R.K. Kapoor, Adv.
Ms. Priya Pande, Adv.
Mr. Arihant Goyal, Adv.
Ms. Shweta Kapoor, Adv.
Mr. Rajat Kapoor, Adv.
Mr. Anis Ahmed Khan, AOR
Mr. Sanjay Kumar Visen, AOR
Mr. Anil Grover, AAG
Mr. Devender Saini, AAG
Mr. Deepak Thukral, Adv.
Mr. Satish Kapoor, Adv.
Mr. Gautam Sharma, Adv.
Mr. Abhishek Kumar, Adv.
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Mr. Tushar Sharma, Adv.
Dr. Monika Gusain, AOR
Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Bharat Singh, Adv.
Mr. Amit Pawan, AOR
Mr. Suraj Prakash Pande, Adv.
Mr. Manoj Swarup, Sr. Adv.
Mr. Santosh Mishra, AOR
Mr. Neelmani Pant, Adv.
Mr. Ramesh Goel, Adv.
Mr. Arihant Goel, Adv.
Mr. Sourav Arora, Adv.
Mr. Akshay Verma, AOR
Mr. Rakesh Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties. Learned counsel appearing for the Commission has placed before us further original records i.e. File No.1 containing correspondence and another original file. On the earlier occasion learned counsel for the Commission has produced the original records which we have noticed in our order dated 23.01.2020. The register containing marking by expert member of the Commission were produced from which it appears that the expert member has graded the candidates in A, B and C category whereas the member of the Commission has given marks out of 30. On our query as to whether there was any guidelines to reflect the evaluation by the Commission member or how both were to be correlated, learned counsel for the Commission could not give any reply.
Learned counsel for the petitioners has further submitted that in above facts situation, Commission be directed to file an affidavit explaining the relevant procedure and the guidelines, if 3 any, with regard to selection in question and other selection at the relevant time. With regard to letter dated 03.08.2008, which was produced in an envelope on the last occasion, learned counsel for the Commission submitted that the said letter as well as the proceeding sheets are not on the original records which have been produced today.
Learned counsel for the respondents, who were writ petitioners, submits that the State Government may also be directed to give details of the vacancies, existing as on date in the relevant PTI Cadre.
We allow two weeks' time to the learned counsel for the Commission to file an affidavit giving details as indicated above after serving the same on the learned counsel for the petitioners, who may also file response thereof within a week thereafter.
List on 26.02.2020.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
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