Supreme Court - Daily Orders
Sudhir Kumar Gulati vs Union Of India on 29 September, 2020
Bench: S. Abdul Nazeer, Sanjiv Khanna
1
ITEM NO.6 Court 7 (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). 15877/2020
(Arising out of impugned final judgment and order dated 19-12-2018
in WP(C) No. 13708/2018 passed by the High Court of Delhi at New
Delhi)
SUDHIR KUMAR GULATI & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.77259/2020-CONDONATION OF DELAY
IN FILING and IA No.77260/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT
IA No. 77259/2020 - CONDONATION OF DELAY IN FILING
IA No. 79205/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 77260/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 79201/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 29-09-2020 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE SANJIV KHANNA For Petitioner(s) Mr. Gopal Sankaranarayanan, Sr. Adv.
Mr. Shiv Ram Sharma, AOR Mr. Vishwaditya Sharma, Adv.
Mr. Vipin Saxena, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Signature Not Verified Delay condoned.Digitally signed by
ASHWANI KUMAR Date: 2020.09.29 15:52:24 IST Reason: We are not inclined to interfere with the impugned order passed by the High Court on the question of seniority. Accordingly, the Special Leave Petition is dismissed. 2
At this stage, Mr. Gopal Sankaranarayanan, learned senior counsel states that there was a second prayer in the O.A. filed before the Central Administrative Tribunal (CAT), which has not been examined. If that be so, without making any comments on either way, it will be open to the petitioner to file Review Application before the CAT.
Pending applications, if any, also stand disposed of.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)