Supreme Court - Daily Orders
Harnarayan Yadav vs Chhattisgarh Public Service ... on 1 July, 2019
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.22 COURT NO.11 SECTION IV-A
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).12313/2019
(Arising out of impugned final judgment and order dated 07-01-2019
in WA No.215/2017 passed by the High Court Of Chhatisgarh At
Bilaspur)
HARNARAYAN YADAV Petitioner(s)
VERSUS
CHHATTISGARH PUBLIC SERVICE COMMISSION & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.79366/2019-EXEMPTION FROM FILING
O.T.)
Date : 01-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Mr. P.N. Ravindran, Sr. Adv.
Mr. T. G. Narayanan Nair, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by ARJUN BISHT Date: 2019.07.03 10:21:12 IST Reason: