Supreme Court - Daily Orders
Pushpendra Singh Parnami vs Delhi Subordinate Services Selection ... on 13 May, 2022
Bench: Indira Banerjee, C.T. Ravikumar
ITEM NO.12 COURT NO.8 SECTION XIV
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). 12693/2022
(Arising out of impugned final judgment and order dated 25-03-2019
in WP(C) No. 2892/2019 passed by the High Court of Delhi at New
Delhi)
PUSHPENDRA SINGH PARNAMI Petitioner(s)
VERSUS
DELHI SUBORDINATE SERVICES SELECTION BOARD
(DSSSB) & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.63133/2022-CONDONATION OF DELAY
IN FILING and IA No.63135/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 13-05-2022 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Anuj Aggarwal, Adv.
Mr. Shubham Pundhir, Adv.
Mr. Vipin Kumar Jai, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no grounds to interfere with the impugned judgment and order passed by the High Court in exercise of the jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. The petitioner may be entitled to such other remedies as may be available to him in accordance with law.
Pending applications, if any, shall stand disposed of.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA (GULSHAN KUMAR ARORA) Date: 2022.05.13 16:51:20 IST (MATHEW ABRAHAM) AR-CUM-PS COURT MASTER (NSH) Reason: