Supreme Court - Daily Orders
Rakesh Kumar Sinha vs Union Of India on 10 July, 2023
Bench: Hrishikesh Roy, Pankaj Mithal
ITEM NO.24 COURT NO.10 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 1329/2023
RAKESH KUMAR SINHA & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION)
Date : 10-07-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Abhishek Kumar, Adv.
Ms. Deeksha Saggi, Adv.
Mr. Rituparn Uniyal, Adv.
Mr. P Vidhyadhar, Adv.
Mr. M.v Ramana, Adv.
Mr. Ram Lal Roy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Abhishek Kumar, learned counsel for the petitioner produces a copy of the common judgment dated 17.12.2020 in the batch of writ petitions (WP (C) No. 920 of 2020 etc.) rendered by the High Court of Delhi. The said writ petition was allowed by the Division Bench and the seniority list dated 09.01.2020 was set aside thereby restoring the seniority list of 2015. Moreover the order of reversion from the post of Assistant Sub-Inspector to the rank of Head Constable was consequentially interfered by the High Signature Not Verified Court with further direction to restore the concerned petitioners Digitally signed by NITIN TALREJA Date: 2023.07.13 16:51:17 IST Reason: to the rank of Assistant Sub Inspector.
1 It is then submitted by Mr. Kumar that on challenge to the above judgment of the High Court, by the Union of India in SLP (Civil) Nos. 4510 of 2021 and 4342 of 2021, those were entertained and the proceedings are pending.
Noting the above, let this Transfer Petition, which pertains to the same issue, be tagged with SLP (Civil) No. 4510 of 2021.
(NITIN TALREJA) (KAMLESH RAWAT)
COURT MASTER (SH) ASSISTANT REGISTRAR
2