BAIDYANATH JENA Vs. UNION OF INDIA

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) These appeals are from a judgment of a Full Bench of the Central Administrative Tribunal dated 29-9-1988 delivered in T.A. No. 90 of 1987 along with O.A. No. 146 of 1986. By a subsequent amendment in these appeals, the consequential judgment of the Central Administrative Tribunal dated 6-8-1993 in T.A. No. 90 of 1987 along with O.A. No. 146 of 1986, giving effect to the said Full Bench judgment of the Tribunal and also deciding another issue raised in O.A. No. 146 of 1986, has also been allowed to be challenged. The appeals are filed by the State of Orissa, the Union of India as also senior officers of the Orissa State Police Service who were on the select list of 1983 for promotion to the Indian Police Service and who have been thereafter promoted to the Indian Police Service. The original applicants before the Central Administrative Tribunal who are now respondents before us were senior officers in the Orissa State Police Service whose names were included in the Select List of 1982 for promotion to the Indian Police Service; but whose names did not find a place in the Select List of 1983 for promotion to the Indian Police Service.