The State Of Maharashtra And Ors Vs. Vijay Ghogre And Ors On 05 June, 2018

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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

For Appellant/Petitioner/Plaintiff: Maninder Singh, ASG, R. Balasubramaniam, Adv., Mukesh Kumar Maroria, Nishant Ramakantrao Katneshwarkar, AORs and Suvarna D., Adv.
For Respondents/Defendant: Shanti Bhushan, Sr. Adv., Kumar Parimal, Smarhar Singh, Advs., Atul Yeshwant Chitale, Sr. Adv., Gurjyot Sethi, Tanvi Kakar, Advs., Abhijat P. Medh, AOR, K.S. Chauhan, Ajit Kumar Ekka, Advs., M. Vijaya Bhaskar, Ravindra Keshavrao Adsure, Sunil Kumar Verma, Nikilesh Ramachandran, AORs, Shashi Kiran, Manoj Gorkela, Priya Sharma, Prakash Sharma, Alok Singh and Pratik R. Bombarde, Advs.