Supreme Court - Daily Orders
Ankit Sharma And Ors. vs Rajasthan Public Service Commission on 25 February, 2019
Bench: Uday Umesh Lalit, K.M. Joseph
1
ITEM NO.301 COURT NO.9 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.32389/2017
(Arising out of impugned final judgment and order dated 27-07-2017
in CSA No.677/2017 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
ANKIT SHARMA & ORS. Petitioner(s)
VERSUS
RAJASTHAN PUBLIC SERVICE COMMISSION & ORS. Respondent(s)
(IA 125257/2017 – For exemption from filing OT)
Date : 25-02-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Ms. Sonia Mathur, Sr. Adv.
Mr. Sushil Kumar Dubey, Adv.
Ms. Noor Rampal, Adv.
Ms. Divya Nair, Adv.
Mr. Satya Mitra, AOR
For Respondent(s) Mr. Surya Kant, AOR
Mr. Pranav Vyas, Adv.
Ms. Priyanka Tyagi, Adv.
Mr. Rishi Matoliya, AOR
Mr. H.D. Thanvi, Adv.
Ms. Sumati Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
This Court had passed the following order on 16.01.2019: Signature Not Verified
“Heard learned counsel in part.Digitally signed by MUKESH KUMAR Date: 2019.02.27 11:53:33 IST
Reason: On the oral request of the learned senior counsel appearing for the petitioners, the State of Rajasthan is allowed to be impleaded as a respondent.2
Notice shall be served upon the learned Standing Counsel for the State of Rajasthan within a week.
Learned counsel for the Rajasthan Public Service Commission and the State of Rajasthan shall provide the following information:
(i) As against the declared number of vacancies for which the advertisement was issued and selection process was conducted, how many persons have been selected?
(ii) Whether any vacancies are available as against the advertised 3497 posts? and,
(iii) What is the individual position in the Rank List of the present petitioners and the impleaders?
Learned counsel for the Rajasthan Public Service Commission and the State of Rajasthan are at liberty to furnish any additional information by way of additional affidavits.
Let the affidavits be filed within three weeks from today.
List the matter on 14.02.2019.” The Office Report indicates that the notice was served on the learned Standing Counsel for State of Rajasthan but no Vakalatnama and Memo of Appearance has yet been filed on behalf of the State. Even today none has appeared on behalf of the State. In the interest of justice, we adjourn this matter for two weeks so that appropriate representation and response can be put in on behalf of the State.
Let a copy of this order be served upon the learned Standing Counsel for the State.
3We would like to know how many persons actually joined the posts as against the advertised 3497 posts, to which 133 posts were subsequently added, and if there are any vacancies available. List this matter on 11.03.2019 as Part-Heard, after conclusion of hearing of all matters in the concerned Courts.
(MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER
4