Supreme Court - Daily Orders
Surender Singh vs Govt. Of Nct Of Delhi on 18 November, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, Indira Banerjee
1
ITEM NO.3 Court 5 (Video Conferencing) 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).11506/2020
(Arising out of impugned final judgment and order dated 29-05-2017
in WPC No. 4877/2017 passed by the High Court of Delhi at New
Delhi)
SURENDER SINGH Petitioner(s)
VERSUS
GOVT. OF NCT OF DELHI & ORS. Respondent(s)
(WITH IA No.74567/2020-CONDONATION OF DELAY IN FILING and IA
No.74566/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 18-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Ram Kishor Singh Yadav, AOR
Mr. Kaushal Yadav, Adv
Mr. Nandlal Kumar Mishra, Adv
Ms. Ankita Agarwal, Adv
Mr. Sandeep Mishra, Adv
Dr. Ajay Kumar, Adv
Ms Yashoda Katiyar, Adv
Ms. Kritiya Pandey, Adv
Ms. Akansha Rai, Adv
Ms. Apeksha Rai, Adv
Ms. Shweta Yadav, Adv
Mr. Pramod Kumar, Adv
For Respondent(s) Ms. Abhilasha Bharti, Adv.
for Mr. Chirag M. Shroff, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2020.11.18 18:42:42 IST 1 Reason: Besides an unexplained delay of 999 days in filing the Special Leave Petition, there was a delay of five years in challenging the order of the Central Administrative Tribunal dated 23 July 2012 before the High Court. The writ 2 petition was instituted only in 2017. That apart, the High Court has noted the fact that on ten previous occasions as well, the petitioner had been found to be unauthorizedly absent.
2 Hence, both on the ground of delay and on merits, we see no reason to entertain the Special Leave Petition under Article 136 of the Constitution since there is no error in the judgment of the High Court.
3 The Special Leave Petition is dismissed on the ground of delay and on merits. 4 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER