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The State Of Maharashtra And Ors v. Vijay Ghogre And Ors

The State Of Maharashtra And Ors v. Vijay Ghogre And Ors

(Supreme Court Of India)

Special Leave to Appeal (Civil) No. 28306/2017, Slp (C) No. 31288/2017, Ia No. 108178, 108183, 108180, 117758, 138253/2017, Slp (C) No. 31288/2017 (Xiv) And Ia 120779/2017 | 05-06-2018

1. Heard learned Counsel for the parties. Learned ASG has referred to order dated 17.05.2018 in SLP(C) No. 30621 of 2011.

2. It is made clear that the Union of India is not debarred from making promotions in accordance with law, subject to further orders, pending further consideration of the matter.

3. Tag to SLP(C) No. 30621 of 2011.

Advocate List
Bench
  • HON'BLE JUSTICE A.K. GOEL NBSP
  • HON'BLE JUSTICE ASHOK BHUSHAN
Eq Citations
  • (2018) 15 SCC 64
  • LQ/SC/2018/777
Head Note

Service Law — Promotion — Reservation/Cutoff — SC/ST/OBC/EWS — 490 of 2018