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Srikanta Kumar Sahoo vs Union Of India . on 27 April, 2015

Bench: Vikramajit Sen, Abhay Manohar Sapre

     ITEM NO.31                             COURT NO.9                    SECTION XIA

                                 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(s).   10260/2015

     (Arising out of impugned final judgment and order dated 11/02/2015
     in WA No. 252/2014 passed by the High Court Of Orissa At Cuttack)

     SRIKANTA KUMAR SAHOO AND ORS.                                         Petitioner(s)

                                                   VERSUS

     UNION OF INDIA AND ORS.                                               Respondent(s)

     WITH
     SLP(C) No. 11473/2015
     (With Interim Relief and Office Report)


     Date : 27/04/2015 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE VIKRAMAJIT SEN
                           HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)
                                       Mr. Prem Sunder Jha,Adv.
                                       Ms. Manjula Gupta, Adv.


     For Respondent(s)                 Mr. Manoj K. Das, Adv.
                                       Mr. Nikilesh Ramachandran,Adv.

                                       Mr. Suchit Mohanty, Adv.
                                       Mr. Anupam Lal Das, Adv.


                            UPON hearing the counsel the Court made the following
                                               O R D E R

Special Leave Petition is dismissed. However, as the Writ Petition assailing the Third Promotion List is subjudice, any remedy that the Petitioners seek should be pressed in those proceedings.

                            (NEELAM GULATI)                     (SAROJ SAINI)
                             COURT MASTER                        COURT MASTER