Supreme Court - Daily Orders
Muzeeb Burrahman vs U.P. Power Corporation Ltd. on 11 July, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 5646-5647 OF 2021
MUZEEB BURRAHMAN & ORS. .....Appellant(s)
Vs.
U.P. POWER CORPORATION LTD. & ORS. .....Respondent(s)
WITH
CIVIL APPEAL NOS. 5648-5651 OF 2021
O R D E R
This Court is of the opinion that the conclusions recorded by the High Court reflect the correct position of the Rules. A person appointed against a clear substantive vacancy in the direct recruit quota, under the existing Rules, can legitimately claim to be born in the cadre from the date of his initial appointment and not after completion of training or probation.
Therefore, we find no merits in these appeals which are accordingly dismissed.
Signature Not Verified Digitally signed by NEETA SAPRA Date: 2023.07.13 17:04:03 IST Reason: Any observation to the contrary in the impugned judgment do not reflect the correct position.
All pending applications including intervention/ impleadment are disposed of.
...................J. (S. RAVINDRA BHAT) ....................J. (ARAVIND KUMAR) New Delhi;
July 11, 2023.
ITEM NO.44 COURT NO.8 SECTION III-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 5646-5647/2021 MUZEEB BURRAHMAN & ORS. Appellant(s) VERSUS U.P. POWER CORPORATION LTD. & ORS. Respondent(s) (IA No. 28296/2022 - EXEMPTION FROM FILING O.T. IA No. 112551/2021 - INTERVENTION/IMPLEADMENT IA No. 107715/2019 - INTERVENTION/IMPLEADMENT IA No. 28294/2022 - INTERVENTION/IMPLEADMENT) WITH C.A. No. 5648-5651/2021 (III-A) IA No. 107581/2019 - INTERVENTION/IMPLEADMENT) Date : 11-07-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE ARAVIND KUMAR For Appellant(s) Mr. Anantha Narayana M.G., AOR Mr. Akshaya Kumar Pandya, Adv. Mr. V.k. Shukla, Sr. Adv. Mr. V.c. Shukla, Adv.
Mr. Rahul G Tanwani, Adv. Mr. Gopala Krishna M L, Adv. Mr. Tarun Gulia, Adv.
Mr. Siddharth Relan, Adv. Mr. Prabhsimar Singh, Adv.
Mr. Manoj K. Mishra, AOR Mr. Umesh Dubey, Adv.
Mr. D N Dubey, Adv.
Mr. A Baskar, Adv.
Mr. Piyush Singh, Adv. Mr. Vishal, Adv.
Mr. Shekhar Yadav, Adv.
For Respondent(s) Mr. Abdul Qadir, Adv.
Mr. Atiqur Rahman Siddiqui, Adv. Mr. Mrigank Prabhakar, AOR Ms. Avinashi K. Bedi, Adv. Ms. Kamakshi S. Mehlwal, AOR Mr. Abhik Kumar, Adv.
Ms. Geetanjali Mehlwal, Adv. Mr. Lohit Kumar Bimal, Adv. Mr. Rinku Mathur, Adv.
Mr. Parag Tripathi, Sr. Adv. Ms. Savita Singh, AOR Mr. Ajay Kumar Srivastava, AOR Mr. Srinivasan, Adv.
Mr. Satish Pandey, AOR Mr. Akbar Ali, Adv.
Mr. Abdul Qadir, Adv.
Mr. Atanu Mukherjee, Adv. Mr. Harendra Kumar Sharma, Adv. Mr. Prakhar Srivastava, Adv. Ms. Ritika Singh, Adv. Mr. Syed Wasim A. Quadri, Adv.
Mr. J.H. Jafri, Adv.
Ms. Rukhsana Choudhury, AOR Mr. Shahid Khan, Adv.
Mr. Ajit Kumar Thakur, Adv. Mr. Ram Nath, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of signed order.
All pending applications are disposed of.
(NEETA SAPRA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)