Supreme Court - Daily Orders
Parshuram vs The State Of Uttarakhand on 29 July, 2019
Bench: Uday Umesh Lalit, Vineet Saran
1
ITEM NO.10 COURT NO.8 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 99685/2019, in Petition(s) for Special Leave to Appeal (C)
No(s). 17469/2019
(Arising out of impugned final judgment and order dated 18-03-2019
in WPSB No. 168/2017 passed by the High Court Of Uttarakhand At
Nainital)
PARSHURAM & ORS. Petitioner(s)
VERSUS
THE STATE OF UTTARAKHAND & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.99685/2019-EXEMPTION FROM FILING
O.T. )
Date : 29-07-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Arup Banerjee, AOR
Mr.Prakash Sharma, Adv.
Mr. Anuj Saxena, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners submitted that the following observations in para 16 of the impugned order are not consistent with the directions issued by this Court on 3.11.2017 Signature Not Verified Digitally signed by in Orissa Lift Irrigation Corporation Ltd. vs. Rabi Chandra Patro INDU MARWAH Date: 2019.08.01 12:24:41 IST Reason: and Others [2018(2)SCC 298] and the subsequent order dated 22.01.2018 in M.A. No.1795-1796 of 2017:
2”The petitioners are entitled to claim the right to be considered for promotion as Assistant Engineer, under the Engineering degree quota, only from the date on which they passed the examination, and not from a date ten years prior thereto, and nine years prior to the date of the judgment of the Supreme Court.” Issue notice, returnable on 23.09.2019.
Dasti in addition.
(INDU MARWAH) (SUMAN JAIN) COURT MASTER BRANCH OFFICER