Supreme Court - Daily Orders
Manoj Kumar And Anr. vs Bihar Public Service Commission And Ors ... on 9 August, 2017
Bench: Chief Justice, Dipak Misra, J. Chelameswar, Ranjan Gogoi, N.V. Ramana
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NOS.194-195 OF 2017
IN
REVIEW PETITION (C) NOS.2161-2162 OF 2016
IN
CIVIL APPEAL NOS.8606-8610 OF 2015
MANOJ KUMAR & ANR. ... PETITIONER(S)
VS.
BIHAR PUBLIC SERVICE COMMISSION & ORS.ETC.ETC. ... RESPONDENT(S)
ORDER
We have gone through the Curative Petitions and the relevant documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra Vs. Ashok Hurra & Anr., reported in 2002 (4) SCC 388. Hence, the Curative Petitions are dismissed.
.......................................CJI. [JAGDISH SINGH KHEHAR] ..........................................J. [DIPAK MISRA] ..........................................J. [J. CHELAMESWAR] ..........................................J. [RANJAN GOGOI] Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2017.08.10 ..........................................J. 16:51:09 IST Reason: [N.V. RAMANA] New Delhi;
9th August, 2017.
ITEM NO.601 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PETITION (C) NOS.194-195/2017 IN REVIEW PETITION (C)NOS. 2161-2162/2016 IN CIVIL APPEAL NOS.8606-8610/2015 MANOJ KUMAR & ANR. Petitioner(s) VERSUS BIHAR PUBLIC SERVICE COMMISSION & ORS.ETC.ETC. Respondent(s) Date : 09-08-2017 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE N.V. RAMANA By Circulation UPON perusing papers the Court made the following O R D E R The curative petitions are dismissed in terms of the signed order.
(Sarita Purohit) (Renuka Sadana) Court Master Assistant Registrar (Signed order is placed on the file)