Supreme Court - Daily Orders
Anil Kumar Yadav vs Satish Kumar Singh And Ors Etc on 27 November, 2015
Bench: T.S. Thakur, V. Gopala Gowda
1
ITEM NO.18 COURT NO.2 SECTION XI
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).
32206-32207/2015
(Arising out of impugned final judgment and order dated 14/10/2015
in CMP No. 29323/2015,14/10/2015 in PIL No. 51911/2015 passed by
the High Court Of Judicature at Allahabad)
ANIL KUMAR YADAV Petitioner(s)
VERSUS
SATISH KUMAR SINGH AND ORS ETC Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 27/11/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. A.Sharan, Sr. Adv.
Mr. K. V. Mohan,Adv.
Mr. A.K.Yadav, Adv.
Mr. Abhishek Chakraborty, Adv.
Mr. Rajan Bhatia, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any reason to interfere with the well reasoned order passed by the High Court. The special leave petitions are, therefore, dismissed. Mr. A. Sharan, learned senior counsel Signature Not Verified appearing for the petitioner, however, argued that the Digitally signed by Shashi Sareen judgment Date: 2015.11.30 09:43:48 IST Reason: under challenge may be understood to have held the petitioner ineligible for consideration in any future process of selection of a suitable candidate for appointment. We do not think 2 so. The High Court has found fault with the process of appointment more than the appointment itself. We all the same make it clear that in case the petitioner offers himself as a candidate for appointment as Chairman of the Public Service Commission in any future process of selection, his claim may also be considered on merits along with all other eligible candidates.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master