Supreme Court - Daily Orders
Rupesh Kumar Meena vs Union Of India on 8 December, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
CA 11302-11303/2016
1
ITEM NO.7 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Nos.11302-11303/2016
RUPESH KUMAR MEENA Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for early hearing)
Date : 08-12-2017 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Appellant(s) Dr. Sarbjit Sharma, Adv.
Dr. Sumit sharma, Adv.
Mr. S. K. Verma, AOR
For Respondent(s) Ms. Alka Agrawal, Adv.
Mr. B.V. Balram Das, Adv.
Ms. Sushma Suri, AOR
Mrs. Priya Puri, AOR
Mr. S.K. Puri, Adv.
Mr. Ranjay Kr. Dubey, Adv.
Mr. Swatantra Rai, Adv.
Mrs. Rekha Chaudhary, Adv.
Ms. Vijaya Lakshi, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2017.12.08 This is an application for early hearing.
17:51:21 IST Reason:Having heard Dr. Sarbjit Sharma, learned counsel for the applicant and Mr. P.S. Narasimha, learned Additional CA 11302-11303/2016 2 Solicitor General, let the matter be listed in the third week of February, 2018. Be it noted, we have directed for early hearing as the petitioner has challenged wrong allocation of cadre and the said lis is in continuance since 2004.
The interlocutory application is disposed of accordingly.
(Chetan Kumar) (H.S. Parasher)
Court Master Assistant Registrar