Supreme Court - Daily Orders
Ashok Kumar Sharma And Ors. vs Union Of India And Ors. on 27 November, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.1 COURT NO.5 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2 & 3/2015 in Petition(s) for Special Leave to Appeal (C)
No(s). 4831/2012
(Arising out of impugned final judgment and order dated 12/09/2011
in SAW No. 1251/2011, 12/09/2011 in CWP No. 6672/2011 passed by the
High Court of Rajasthan at Jaipur)
ASHOK KUMAR SHARMA AND ORS Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(for directions and office report)
Date : 27/11/2015 These applications were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. M.R. Calla, Sr. Adv.
Mr. Uday Gupta, Adv.
Ms. Shivani M. Lal, Adv.
Mr. M.K. Tripathi, Adv.
Ms. Pratiksha Sharma, Adv.
Mr. Ankit Acharya, Adv.
Mr. Gaurav Dave, Adv.
Mr. D. Bhowmick, Adv.
Mr. Mohan Pandey, AOR
For Respondent(s) Mr. B.V. Niren, Adv.
Mr. Mohd. Hussain, Adv.
Mr. S.N. Terdal, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Gulshan Kumar Arora Date: 2015.11.27 I.A. NO.2 OF 2015 17:27:30 IST Reason: This is an application for modification of the order passed on 03.02.2015 wherein this Court had directed status quo to be 2 maintained.
It is submitted by learned counsel for the applicant that there are 89 vacancies in the cadre of Loco Pilot. Regard being had to the facts and circumstances of the case, we permit the respondents to fill up 50 vacancies. Needless to say, the post shall be filled up subject to the result of the present special leave petition.
I.A. NO.3 OF 2015 Regard being had to the order passed in I.A. No.2 of 2015, no further order need be passed in this interlocutory application.
SLP (C) NO. 4831 OF 2012 Let the matter be listed on 16.02.2016.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master