SUPREME COURT ADV. ON RECORD ASSO. AND ANOTHER, S.P. GUPTA Vs. UNION OF INDIA (WITH APPLNS. FOR INTERVENTION AND IMPLEADMENT, EX

JUDGEMENT

(1.) Applications for intervention and impleadment are allowed.

(2.) Issue notice to Attorney General who is present in the Court and he taken notice.

(3.) The matters will be listed on 7th April, 1993 for Commencement of effective hearing and the entire arguments will conclude by 11th May, 1993. The time schedule which has been agreed by both the parties will be kept on record. The counsel for the Union Government is directed to furnish all the relevant circulars past and present uptodate and information regarding vacancies that are existing upto date on or before 17th March, 1993 to the Court as well as to the counsel for the petitioners.