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Supreme Court - Daily Orders

Ambati Praveen Kumar vs The State Of Telangana on 14 August, 2024

Author: Hrishikesh Roy

Bench: Hrishikesh Roy

     ITEM NO.16                               COURT NO.5                     SECTION XII-A

                                   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). 34320/2024

     (Arising out of impugned judgment and order dated 03-05-2024 in WP
     No. 12886/2024 passed by the High Court For The State of Telangana
     at Hyderabad)

     AMBATI PRAVEEN KUMAR & ORS.                                              Petitioner(s)

                                                        VERSUS

     THE STATE OF TELANGANA & ORS.                                            Respondent(s)

     (FOR ADMISSION and I.R. and IA No.177500/2024-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.177496/2024-PERMISSION TO
     FILE PETITION (SLP/TP/WP/..))

     Date : 14-08-2024 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE HRISHIKESH ROY
                             HON'BLE MR. JUSTICE S.V.N. BHATTI

     For Petitioner(s)                   Mr. S. Vinay Ratnakar, AOR
                                         Mr. Suresh Kashapogu, Adv.
                                         Mr. Nabab Singh, Adv.
                                         Mr. Sunit Kumar Toppo, Adv.

     For Respondent(s)

                              UPON hearing the counsel the Court made the following

                                                     O R D E R

1. Permission to file Special Leave Petition is granted.

2. Heard Mr. S. Vinay Ratnakar, learned counsel appearing for the petitioners.

3. The petitioners are participating in the process of direct recruitment for the post of Civil Judge (Junior Division) in the Telangana Judicial Service. But since they are, inter alia Signature Not Verified required to produce a certificate of having practiced for 3 years Digitally signed by NITIN TALREJA Date: 2024.08.21 10:23:26 IST Reason: in the State of Telangana, they may not be permitted to sit in the Main’s examination after having qualified in the preliminary test. 1

4. Issue notice.

5. In the interim, the petitioners should be allowed to appear in the recruitment process initiated by the High Court by its notification dated 10.04.2024, subject to such further orders as may be passed in these proceedings. The result of the petitioners shall however not be declared pending further orders of this Court.

6. Tag with SLP (Civil) No. 11655 of 2024.

(NITIN TALREJA)                                         (DIVYA BABBAR)
ASTT. REGISTRAR-cum-PS                                 COURT MASTER (NSH)




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