Supreme Court - Daily Orders
Rajendra Devidas Bhavsar vs Defence Research And Development ... on 22 August, 2022
Bench: Uday Umesh Lalit, S. Ravindra Bhat, Sudhanshu Dhulia
1
ITEM NO.4 COURT NO.2 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 459/2022
RAJENDRA DEVIDAS BHAVSAR & ORS. Petitioner(s)
VERSUS
DEFENCE RESEARCH AND DEVELOPMENT
ORGANISATION (DRDO) & ORS. Respondent(s)
(FOR ADMISSION )
Date : 22-08-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Kishor Lambat, Adv.
Ms. Jyoti Thakur, Adv.
Mr. Kashmira Lambat, Adv.
M/S. Lambat & Legiteam, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The instant petition filed under Article 32 of the Constitution of India, prays inter alia for declarion that the recruitments of all directly recruited Store Officers is illegal in view of the decision of this Court in K. Meghachandra Singh & Ors. vs. Ningam Siro & Ors. [Civil Appeal Signature Not Verified Nos.8833-8835 of 2019] and other connected matters Digitally signed by NEETU KHAJURIA Date: 2022.08.23 19:21:10 IST Reason: dated 19.11.2019.
The petition states that some members of the 2 Organization have already approached Central Administrative Tribunal and that replies in those matters have been filed on behalf of DRDO.
In the circumstances, we see no reason to entertain this Writ Petition.
However, liberty is given to the petitioners to approach the Central Administrative Tribunal in accordance with law.
The writ petition and pending applications are, therefore, disposed of.
(NEETU KHAJURIA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS COURT MASTER