Supreme Court - Daily Orders
State Of Rajasthan vs Naresh Kumar Sharma on 21 July, 2022
Bench: B.R. Gavai, Pamidighantam Sri Narasimha
1
ITEM NO.8 COURT NO.15 SECTION XV
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). 1214/2021
(Arising out of impugned final judgment and order dated 30-01-2020
in DBSAW No. 1337/2019 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
STATE OF RAJASTHAN & ORS. Petitioner(s)
VERSUS
NARESH KUMAR SHARMA Respondent(s)
( IA No. 44274/2022 - APPROPRIATE ORDERS/DIRECTIONS)
Date : 21-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Chetanya Singh, Adv.
Mr. Ilesh Shukla, Adv.
Ms. Ria Sachthey, Adv.
Mr. Manav Jain, Adv.
Mr. Chetan Sharma, Adv.
Mr. Nishanth Patil, AOR
For Respondent(s) Dr. Ritu Bhardwaj, Adv.
Mr. Sachin Mittal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner-State has placed on record the Order dated 20.07.2022 vide which the respondent has been granted promotion as Superintendent of Police from the year 2016-2017. Signature Not Verified Learned counsel for the respondent submits that Digitally signed by GEETA AHUJA Date: 2022.07.22 10:05:42 IST Reason: as a matter of fact, the respondent would be entitled to promotion from the year 2012 and not from the year 2016-2017.
2Since the respondent has already been promoted, we are not inclined to entertain the present petition.
However, the disposal of this petition will not come in the way of the Respondent in raising such grievances as are available to him in law before the appropriate Court.
The Special Leave Petition is, disposed of with the aforesaid observations. Pending application(s), if any, shall also stand disposed of.
(Geeta Ahuja) (Anju Kapoor) Assistant Registrar-cum-PS Court Master