Vivek Pandey vs Union Of India
2024 Latest Caselaw 3809 MP

Madhya Pradesh High Court

Vivek Pandey vs Union Of India on 8 February, 2024

Author: Sheel Nagu

Bench: Sheel Nagu

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                       WP No. 13768 of 2022
                                     (KESRI NANDAN SAHU AND OTHERS Vs UNION OF INDIA AND OTHERS)

                                    WP/00595/2023, WP/21800/2023, WP/22218/2023, WP/29809/2023
                          Dated : 08-02-2024
                                Shri R.S. Thakur, Shri Vigyan Shah, Shri Akshit Gupta, Shri V.P.

                          Shah, Shri M.S. Kalra and Shri Harish K. Shukla, Shri Mandeep Kulra, Shri
                          Pulkit Bhardwaj and Ms. Radhika Jain - Advocates for petitioners.
                                Ms. Janhavi Pandit - Additional Advocate General and Shri G.P.
                          Singh - Govt. Advocate for State.

                                Shri K.C. Ghildiyal - Senior Advocate with Shri Aditya Veer Singh,
                          S h ri Manoj Kumar Rajak/Shri Ambar Mishra - Advocate and Shri Amit
                          Pawan and Shri Siddharth Shukla, Ms. V.Mohana-Sr. Advocate with Shri
                          Amit Pawan (through VC) and Shri Siddharth Shukla and Shri Dinesh
                          Singh Chouhan, Advocates, Shri N.S. Ruprah and Shri D.S. Chouhan, Shri
                          Aakarsh     Sharma,        Shri     Dheeraj    Tiwari      -    Advocates   for
                          Interveners/respondents.

Shri Shubham Rai, Shri Rahul Diwakar, Shri Aman Gupta - Advocates for respondent Vyapam Employees Selection Board.

Learned counsel for State has brought to the notice of this Court an order of Apex Court passed on 02.02.2024 in Miscellaneous Application Diary No.49800/2023 (Devesh Sharma Vs. Union of India & Ors.) wherein the final order in respect of Miscellaneous Application Diary No.4303 of 2024 was passed which is as under :

"The application registered as I.A. No. 23533 of 2024 in M.A. (D) No.4303 of 2024 has been filed by the State of Madhya Pradesh seeking certain clarification in relation to a

judgment of this Court delivered by this Court by a Bench comprising one of us (Aniruddha Bose, J.) and Hon'ble Mr. Justice Sudhanshu Dhulia.

We are of the view that this application ought to be heard by the same Bench which had delivered the judgment."

It is informed by learned counsel for State that the said case before the Apex Court is coming up in all probabilities on 19.02.2024.

Accordingly, let the case be taken up in the week commencing 26.02.2024 for the same purpose.

I.R., if any, to continue.

                            (SHEEL NAGU)                                                (VINAY SARAF)
                               JUDGE                                                        JUDGE

                          Shub