Supreme Court - Daily Orders
Vipin Kumar vs Diploma Engineers Sangh on 10 May, 2018
Bench: Ranjan Gogoi, R. Banumathi, Navin Sinha
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ITEM NO.114 COURT NO.3 SECTION III-A/XI
S U P R E M E C O U R T O F I N D I A
Civil Appeal No(s). 3695/2007
SRI ATIBAL SINGH & ORS. Appellant(s)
VERSUS
PRAMOD SHANKAR UPADHYAY & ORS. Respondent(s)
(WITH IA 3/2006 FOR CLARIFICATION/DIRECTION,IA 9/2013, IA 10/2016,
IA 11/2016 AND IA 12/2016)
WITH
C.A. No. 3704/2007 (III-A)
(WITH IA 3/2006)
C.A. No. 3706/2007 (III-A)
C.A. No. 3115-3127/2012 (III-A)
C.A. No. 3705/2007 (III-A)
C.A. No. 3688/2007 (III-A)
(WITH IA 2/2014)
C.A. No. 3686/2007 (III-A)
C.A. No. 3685/2007 (III-A)
C.A. No. 3687/2007 (III-A)
SLP(C) No. 28395/2011 (XI)
SLP(C) No. 28917/2011 (XI)
SLP(C) No. 28535-28536/2011 (XI)
SLP(C) No. 33760/2011 (XI)
SLP(C) No. 3435/2012 (XI)
S.L.P.(C)...CC No. 14685/2013 (XI)
Signature Not Verified
SLP(C) No. 479/2016 (XI)
Digitally signed by
NEETU KHAJURIA
Date: 2018.05.12
(IA 5/2016 FOR VACATING STAY
12:24:54 IST
Reason:
IA 6/2016 FOR INTERVENTION APPLICATION
IA 7/2016 FOR EXEMPTION FROM FILING O.T.
IA 8/2016
IA 123317/2017 FOR INTERVENTION APPLICATION)
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SLP(C) No. 13962/2016 (XI)
IA 64004/2017 & IA 85093/2017 FOR VACATING STAY)
SLP(C) NOS.20618-20619/2017
Date : 10-05-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE NAVIN SINHA
For Parties : Mr. Soli J. Sorabji, Sr. Adv.
Mr. Varun Thakur, Adv.
Ms. Palavi Sharma, Adv.
Mr. Varinder Kumar Sharma, AOR
Mr. Soli J. Sorabji, Sr. Adv.
Mr. Varun Thakur, Adv.
Mr. Varinder Kumar Sharma, AOR
Mr. Guru Krishna Kumar, Sr. Adv.
Ms. Neha Kedia, Adv.
For Mr. Rohit Kumar Singh, AOR
Mr. C.U. Singh, Sr. Adv.
Mr. Nikhil Majithia, AOR
Mr. Rishi Singh, Adv.
Ms. Mahalakshmi Pavani, Sr. Adv.
Mr. G. Balaji, AOR
Ms. Tomy Chacko, Adv.
Appellant-in-person
Mr. Anil K. Jha, AOR
Mr. Shrish Kumar Misra, AOR
Mr. Vijay Kumar, AOR
Mr. Yash Pal Dhingra, AOR
Ms. Preetika Dwivedi, AOR
Ms. Komal Kumar Mundhra, Adv.
Mr. Daurabh Agrawal, Adv.
Ms. Komal Mundhra, Adv.
Mr. Saurabh Agrawal, Adv.
Mr. Abhijit Sengupta, AOR
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Mr. A. N. Arora, AOR
Petitioner-in-person
Mr. M. C. Dhingra, AOR
Mr. Gaurav Dhingra, Adv.
Mr. Piyush Kant Roy, Adv.
Mr. Samir Ali Khan, AOR
Mr. Tara Chandra Sharma, AOR
Ms. Neelam Sharma, Adv.
Ms. Pankhuri Shrivastava, Adv.
Mr. Rajeev Sharma, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. P. V. Yogeswaran, AOR
Mr. Shail Kumar Dwivedi, AOR
Ms. Pragati Neekhra, AOR
Mr. M. C. Dhingra, AOR
Mr. Kuldeep S. Parihar, Adv.
Mr. H. S. Parihar, AOR
Mr. Shrish Kumar Misra, AOR
Mr. Garvesh Kabra, AOR
Mr. Adarsh Upadhyay, AOR
Mr. Puneet Taneja, AOR
Mr. Mohd. Fuzail Khan, aDv.
Mr. Prakash Kumar Singh, Adv.
Ms. Shefali Jain, Adv.
Mr. Anil Kumar Tandale, AOR
Mr. D.K. Goswami, Adv.
Mr. Gajendra Giri, Adv.
Mr. Shiv Sagar Tiwari, AOR
Dr. Sukhdev Sharma, Adv.
Mr. Varun Thakur, Adv.
Ms. Shraddha Saran, Adv.
Mr. Brajesh Pandey, Adv.
Mr. Varinder Kr. Sharma, AOR
Mr. Rajeev Singh, AOR
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Mr. Sarvesh Singh Baghel, AOR
Mr. Debasis Misra, AOR
Mr. Amit Sharma, AOR
Mr. Anil Kumar Jha, AOR
Mr. Pradeep Kumar Mathur, AOR
Ms. Shalini Kumar, Adv.
Mr. Ardhendumauli Kumar Prasad, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. No.68586 of 2018 in C.A. No.3695 of 2007 We have considered the prayers made in the present application which are as follows :
“(a) clarify the interim order dated 27.11.2006 passed by this Hon’ble Court in the Civil Appeal No.3695 of 2007 that petitioner/applicant is not restrain for further promotion and;
(b) stay the order dated 03.11.2016 passed by the Hon’ble High Court of Allahabad Bench at Lucknow in Writ Petition Service Bench No.24634 of 2016 and;
(c) directed respondent to conduct the DPC as per the eligibility list dated 26.08.2017 and;
(d) pass such other further order/s as this Hob’ble Court may deem fit in the facts and circumstances of this case.
The order dated 03.11.2016 passed by the High Court of Allahabad, Lucknow Bench in Service Bench No.24634 of 2016 was challenged before this Court in Special Leave Petition (C) No.6490 of 1017 5 wherein this Court has passed the following order on 11.12.2017 :-
“Having heard learned counsel for the parties, we are of the considered opinion that the High Court should hear the Service Bench No.24634/2016 and Contempt Petition No.2510/2017, both pending before the High Court of Judicature at Allahabad Bench at Lucknow, together, so that there is no confusion. Accordingly, we request the High Court to take both the matters together and dispose of the same within three months, if possible.
The High Court may pass appropriate orders as it thinks fit.
With the aforesaid observations and request, the special leave petition is disposed of.” It appears that the High Court is still in seisin of the matter despite the time frame fixed by this Court. We, therefore, request the High Court to hear and decide Service Bench No.24634/2016 along with Contempt Petition No.2510/2017 within a period of four weeks from today. We also deem it appropriate to clarify that at no point of time this Court has put any restraint on the promotion of the applicant(s)/appellant(s) and the interim order of 6 this Court dated 27.11.2006 is only one of stay of reversion.
The High Court will, therefore, hear and decide the matter(s) keeping in view the above clarification.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER