Supreme Court - Daily Orders
Ashutosh Pawar vs High Court Of Madhya Pradesh on 12 February, 2019
Bench: Uday Umesh Lalit, D.Y. Chandrachud
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
R.P (CIVIL) Nos.322-323 OF 2019 in SLP(C) Nos.29115-29116 of 2018
ASHUTOSH PAWAR Petitioner(s)
VERSUS
HIGH COURT OF MADHYA PRADESH & ANR. Respondent(s)
O R D E R
The candidature of the petitioner was rejected on the ground of his involvement in criminal proceedings which proceedings had been disposed of on the basis of compromise. The matter was considered by the State Government and the petitioner was not found suitable for appointment to the post of Civil Judge-II. The challenge to the rejection of his candidature was negated by the High Court. This Court affirmed the view of the High Court while dismissing Special Leave Petitions.
We have gone through the review petitions and do not find any error apparent on record to justify interference in review jurisdiction.
These review petitions are dismissed.
.................................J. [UDAY UMESH LALIT] Signature Not Verified Digitally signed by INDU MARWAH Date: 2019.02.16 13:16:44 IST Reason: .................................J. [DR.DHANANJAYA.Y. CHANDRACHUD] NEW DELHI;
FEBRUARY 12, 2019
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ITEM NO.1001 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
R.P.(C) No. 322-323/2019 in SLP(C) No. 29115-29116/2018 ASHUTOSH PAWAR Petitioner(s) VERSUS HIGH COURT OF MADHYA PRADESH & ANR. Respondent(s) Date : 12-02-2019 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE DR. JUSTICE D.Y. CHANDRACHUD By Circulation UPON perusing papers the Court made the following O R D E R The review petitions are dismissed, in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(INDU MARWAH) (SANTOSH KUMAR)
COURT MASTER BRANCH OFFICER
(signed order is placed on the file)