Supreme Court - Daily Orders
Jajati Panda vs Union Of India on 15 March, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
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ITEM NO.35 Court 5 (Video Conferencing) 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). 1349/2020
JAJATI PANDA & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IA No. 122799/2020 - APPLICATION FOR EXEMPTION FROM FILING
ORIGINAL VAKALATNAMA/OTHER DOCUMENT
IA No. 122798/2020 - EX-PARTE AD-INTERIM RELIEF
IA No. 129857/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 129855/2020 - INTERVENTION APPLICATION)
WITH
W.P.(C) No. 270/2021 (X)
IA No. 29759/2021 - EX-PARTE AD-INTERIM RELIEF
IA No. 29761/2021 - EXEMPTION FROM FILING AFFIDAVIT)
Date : 15-03-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Parties Mr. Mathews J. Nedumpara, Adv.
Ms. Rohini M. Amin, Adv.
Ms. Maria Nedumpara, Adv.
Ms. Manju Jetley, AOR
Mr. C.U. Singh, Sr. Adv.
Mr. M. Shoeb Alam, Adv.
Mr. Sumanth Nookala, AOR
Mr. Arudhra Rao, Adv.
Mr. R. S. Suri, ASG
Mr. P.V. Yogeshwaran, Adv.
Mr. Anmol Chandan, Adv.
Mr. Amit Sharma, Adv.
Mr. Gurmeet Singh Makker, AOR
Signature Not Verified
Mr. Rupesh Kumar, AOR
Mr. Rajeev Sharma, Adv.
Digitally signed by
NEETU KHAJURIA
Date: 2021.03.16
18:10:24 IST
Reason: Ms. Neelam Sharma, Adv.
Ms. Pankhuri Shrivastava, Adv.
Mr. Alekshendra Sharma, Adv.
Mr. Pravesh Bahuguna, Adv.
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Mr. Sonal Jain, AOR
Mr. Arjun Mitra, Adv.
Mr. Ishkaran Singh, Adv.
Ms. Kajal Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. We have perused the reply affidavit filed by respondent no.5.
In light of the conscious holistic decision taken by the expert body, it is not possible for us to give a second look to that decision. The authority in its affidavit has clearly stated that there would be cascading effect if any further concession is to be given.
Being a policy matter, and the decision being a conscious decision to avoid any discrimination likely to be caused to the aspirants in future examination, no interference is warranted in writ jurisdiction under Article 32 of the Constitution of India. Hence, these writ petitions are dismissed.
Consequently, all pending applications shall also stand disposed of.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER