Supreme Court - Daily Orders
Union Public Service Commission vs Nidhi Pandey on 15 June, 2021
Bench: Hemant Gupta, V. Ramasubramanian
1
ITEM NO.6 Court 14 (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
Petition(s) for Special Leave to Appeal (C) No(s). 4848-4868/2021
(Arising out of impugned final judgment and order dated 18-02-2020
in WP(C) No. 2475/2019 18-02-2020 in WP(C) No. 5551/2019 18-02-2020
in WP(C) No. 3411/2019 18-02-2020 in WP(C) No. 3413/2019 18-02-2020
in WP(C) No. 3417/2019 18-02-2020 in WP(C) No. 3418/2019 18-02-2020
in WP(C) No. 3419/2019 18-02-2020 in WP(C) No. 3426/2019 18-02-2020
in WP(C) No. 3447/2019 18-02-2020 in WP(C) No. 3524/2019 18-02-2020
in WP(C) No. 3609/2019 18-02-2020 in WP(C) No. 3614/2019 18-02-2020
in WP(C) No. 3626/2019 18-02-2020 in WP(C) No. 3631/2019 18-02-2020
in WP(C) No. 4205/2019 18-02-2020 in WP(C) No. 4206/2019 18-02-2020
in WP(C) No. 4207/2019 18-02-2020 in WP(C) No. 4208/2019 18-02-2020
in WP(C) No. 4209/2019 18-02-2020 in WP(C) No. 4212/2019 18-02-2020
in WP(C) No. 4349/2019 passed by the High Court Of Delhi At New
Delhi)
UNION PUBLIC SERVICE COMMISSION Petitioner(s)
VERSUS
NIDHI PANDEY & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
WITH
SLP(C) No. 7295/2021 (IV-B)
(FOR ADMISSION and I.R. and IA No.65193/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 15-06-2021 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
(VACATION BENCH)
For Petitioner(s) Mr. Naresh Kaushik, Adv.
Mr. Vardhman Kaushik , AOR
Mr. Govind Goel, Adv.
Mr. Ankit Goel, AOR
Signature Not Verified
For Respondent(s) Mr. Rakesh Mishra, AOR
Digitally signed by
Jayant Kumar Arora
Date: 2021.06.17
16:38:49 IST
Reason:
Mr. Sanjay Jain, AOR
Mr. Hitendra Nath Rath, AOR
2
Mr. Somanatha Padhan, AOR
Mr. Ashok Anand, Adv.
Mr. Aabhas Parimal, Adv.
Mr. Rakesh Kumar Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP (C) Nos. 4848-4868/2021 The learned counsel appearing for the petitioner – UPSC seeks leave to withdraw these Special Leave Petitions as the UPSC has decided to implement the order passed by the Delhi High Court.
The Special Leave Petitions are, accordingly, dismissed as withdrawn.
SLP(C) No. 7295/2021
The learned counsel appearing for the petitioner submits that the entire process of selection is over and only appointment letters were to be issued and that the matter is covered by the Judgment of the High Court. But even the request for mentioning was not entertained.
The learned counsel for the petitioner seeks leave to withdraw the present Special Leave Petition with liberty to seek listing of application for vacation of stay. We have no doubt that if such an application is filed, the court will examine such a request in the right perspective.
The Special Leave Petition is, accordingly, disposed of as withdrawn.
(JAYANT KUMAR ARORA) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER