Supreme Court - Daily Orders
Monu Tomar vs Union Of India Ministry Of ... on 28 October, 2016
Bench: J. Chelameswar, Prafulla C. Pant
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ITEM NO.36 + 63 COURT NO.5 SECTION IX
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). 30550/2016
(Arising out of impugned final judgment and order dated 16/08/2016
in SCA No. 11511/2016 passed by the High Court Of Gujarat At
Ahmedabad)
MONU TOMAR Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
WITH
SLP(C)..CC No.20714/2016
(With appln.(s) for permission to file SLP, interim relief ad
office report)
SLP(C)No.31775-31815/2016
(With appln.9s) for exemption from filing c/c of the impugned
judgment, interim relief and office report)s
SLP(C)NO.31874-31959/2016
(With interim relief and office report)
SLP(C)NO.31836-31850/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment, interim relief and office report)
SLP(C)NO.31337/2016
(With interim relief and office report)
Date : 28/10/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Nidhesh Gupta,Sr,Adv.
Ms. Mahalakshmi Pavani,Sr.Adv.
Signature Not Verified
Mr. G. Balaji,Adv.
Digitally signed by OM
PARKASH SHARMA
Date: 2016.10.28
Ms. Shiva Vijaya Kumar,Adv.
17:51:36 IST
Reason:
Mr. Ajit Kumar,Sr,Adv.
Ms. Sunita Sharma,Adv.
Mr. Himanshu Mehra,Adv.
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Mr. R. Venkatramani,Sr.Adv.
Mr. Pravin H. Parekh,Sr.Adv.
Mr. Vishal Prasad,Adv.
Mr. Abhishek V. Deshmukh,Adv.
Mr. Yashraj S. Boondela,Adv.
Mr. Akash Jindal,Adv.
Ms. Raveena Rai,Adv.
For M/s. Parekh & Co.
Mr. Nachiketa Joshi,Adv.
Mrs. Sucheta Joshi,Adv.
Mr. Ritwiz Rishabh,Adv.
For Respondent(s) Mr. A.N.S. Nadkarni,ASG
Mr. Jayant Mohan,Adv.
Mr. S.S. Rawat,Adv.
Mr. Inderbir Singh,Adv.
Mr. Mohan Perasad Gupta,Adv.
Mr. D. S. Mahra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLP(C).....CC No.20714/2016 is granted. Leave granted in all the SLPs.
We are informed that there are 652 posts of Postal Assistant and Sorting Assistant which are required to be filled up as on today.
There are 196 appellants before us in these appeals. In the circumstances, we permit the respondents to fill up the above mentioned posts, however, subject to the condition that they shall not fill up 196 posts.
List these appeals for hearing after the summer vacation in the year 2017.
[O.P. SHARMA] [RAJINDER KAUR]
AR-CUM-PS COURT MASTER