1

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 10574 OF 2017 [@ SPECIAL LEAVE PETITION (C) NO. 16155 OF 2017]

MANISH SAHU AND ANR                         Appellant (s)                                 VERSUS

UNION OF INDIA AND ORS                        Respondent(s) WITH

CIVIL APPEAL NO. 10575-10576 OF 2017 [@ SPECIAL LEAVE PETITION (C) NO. 16298-16299 OF 2017]

WITH CIVIL APPEAL NO. 10577 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 16314 OF 2017]

J U D G M E N T KURIAN, J.

1. Leave granted.

2. The appellants approached this Court, aggrieved by the order passed by the High Court declining to interfere  with  the  cancellation  of  selection  for appointment  to  the  post  of  Diploma  Trainees  and Technician  Trainees  under  the  second respondent-Hindustan Aeronautics Ltd. (HAL) at Kanpur in terms of Advertisement No. 2 of 2011.

2

3. On 31.07.2017, this Court passed the following order :-

“Learned  senior  counsel  appearing  for the Hindustan Aeronautics Limited (HAL) submits  that  there  is  neither  any requirement nor any recruitment for the post for which the petitioners had been selected.  

 Learned senior counsel is directed to

get instruction, within two weeks, as to whether, in such a case, in the event of any  future  recruitment  to  those  posts without  accommodating  the  petitioners why  there  shall  be  any  further recruitment.”

 4. Mr. V. Shekhar, learned senior counsel appearing for  the  second  respondent  -  HAL  has  got  written instruction by way of letter dated 14.08.2017, which reads as under :-

“The  Hindustan  Aeronautics

Limited-Transport  Aircraft  Division,

Kanpur is not going for recruitment in

near  future  against  the  Post(s)  of

Diploma  Trainees  and  Technician

Trainees as projects like IJT/MTA are

yet to be materialized.”

3

5. In  the  above  circumstances,  these  appeals  are disposed  of,  making  the  proposal  in  the  second paragraph of the order dated 31.07.2017, as extracted above, absolute.

No costs.   .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ R. BANUMATHI ]  

New Delhi; August 17, 2017.

4

ITEM NO.5               COURT NO.6               SECTION XI                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C)  No(s).  16155/2017 (Arising out of impugned final judgment and order dated  24-03-2017 in  SA  No.  135/2017  passed  by  the  High  Court  Of  Judicature  At Allahabad) MANISH SAHU AND ANR                      Petitioner(s)                                 VERSUS UNION OF INDIA AND ORS.                       Respondent(s) (FOR ADMISSION and I.R.) WITH SLP(C) No. 16298-16299/2017 (XI) (FOR ADMISSION) SLP(C) No. 16314/2017 (XI) Date : 17-08-2017 These petitions were called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. Manoj K. Mishra, AOR

Mr. Umesh Dubey, Adv.  Mr. Vijay Manohar Sahai, Adv.  Mr. Prashant Kumar, AOR Mr. E. Siddharth Rao, Adv.  

                   For Respondent(s)  Mr. V. Shekhar, Sr. Adv.  

Ms. Shashi Kiran, AOR  Mr. K. Krishna Kumar, Adv.   Mr. Satish Chandra, Adv.   

                    UPON hearing the counsel the Court made the following

                            O R D E R Leave granted.  The  appeals  are  disposed  of  in  terms  of  the  signed

non-reportable Judgment.

5

Pending interlocutory applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                            (RENU DIWAN)   COURT MASTER                              ASSISTANT REGISTRAR PS : Letter No. GM/TAD/943/HR (in original) dated 14.08.2017  

written by General Manager, Transport Aircraft Division, Hindustan Aeronautics Limited, is annexed with this  Record of Proceeding/Judgment.   

(Signed non-reportable Judgment is placed on the file)