Supreme Court - Daily Orders
Union Of India And Ors. vs Ram Chander Pandey on 7 August, 2015
Bench: Dipak Misra, Prafulla C. Pant
SLP(C) 20526/14
1
ITEM NO.61 COURT NO.5 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No.20526/2014
(Arising out of impugned final judgment and order dated 28/01/2014
in LPA No. 209/2013 passed by the High Court of Jharkhand at
Ranchi)
UNION OF INDIA AND ORS. Petitioner(s)
VERSUS
RAM CHANDER PANDEY Respondent(s)
(With interim relief and office report)
Date : 07/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Neeraj Kishan Kaul, ASG
Ms. V. Mohana, Sr. Adv.
Ms. Sunita Rani Singh, Adv.
Mr. Samar Kachhua, Adv.
Ms. Sushma Suri, AOR
For Respondent(s) Mr. S.K. Gupta, Adv.
Mr. Anurag Pandey, AOR
Ms. Reena Pandey, Adv.
Mr. Manish Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is submitted by Mr. S.K. Gupta, learned counsel Signature Not Verified appearing for the respondent that similarly situated handicapped persons are continuing in the sedentary post, but Digitally signed by Chetan Kumar Date: 2015.08.10 16:20:57 IST Reason: he has been discriminated.
SLP(C) 20526/14 2 Mr. Neeraj Kishan Kaul, learned Additional Solicitor General appearing for the Union of India shall file a reply to the same duly sworn by the competent authority within four weeks hence.
The matter shall be taken up after four weeks, singularly for that purpose.
Learned counsel for the respondent shall file a memorandum, indicating the names, post and the place of posting, of the similarly situated handicapped persons and give it to Ms. Sushma Suri, learned Advocate-on-Record within a week hence.
List the matter after four weeks.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master