Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.752 OF 2017
[ARISING FROM SPECIAL LEAVE PETITION (C) NO.1004 OF 2017]
DR. UMESH KUMAR APPELLANT(S)
VERSUS
STATE OF U.P. AND ANR. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. In the nature of order we propose to pass in this
matter it is not necessary to issue notice to the
respondents.
3. The appellant is aggrieved since the prayer made
by the appellant for consideration of representation
for placement (Annexure P5) has been declined by the
High Court on the ground of delay in approaching the
High Court.
4. Having gone through the averments in the petition
and the representation, we find that there is no
JUDGMENT
justification for non-suiting the appellant on the
ground of delay. The Representation dated 16.09.2016
is pending before Respondent No.2. Therefore, without
expressing any opinion on the merits of the case,
this appeal is disposed of directing the Respondent
No.2 to consider the representation dated 16.09.2016
on its own merits and pass appropriate orders thereon
in accordance with law and communicate the same to
the appellant within a period of three months from
the date of production of a copy of this judgment
along with the copy of the special leave petition.
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5. Pending application(s), if any, shall stand
disposed of.
6. There shall be no orders as to costs.
.......................J.
[KURIAN JOSEPH]
.......................J.
[A.M. KHANWILKAR]
NEW DELHI;
JANUARY 20, 2017.
JUDGMENT
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