DR. MANJUNATHA J Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner, an Insurance Medical Officer working with the Labour Department, Government of Karnataka has submitted a representation on October 18, 2021 to the Deputy Secretary, DPAR1 with a request to reconsider the reckoning date for eligible Non-State Civil Service Officer for appointment to IAS of Karnataka Cadre. It is pleaded in para 4.4 in O.A. No.524/2021 filed by the petitioner that he was orally informed that he is ineligible for recommendation for IAS under appointment by selection.

(2.) Petitioner has filed O.A. No.524/2021 before the Central Administrative Tribunal2 with a prayer inter alia to direct the State Government to send his name for selection for IAS. After hearing the matter on November 2, 2021, the CAT has issued notice returnable on November 18, 2021. Petitioner, in the earlier round of litigation filed W.P. No.19777/2021. This Court disposed of the said petition reserving liberty to the Department of Personnel and Administrative Reforms 'CAT' for short W.P No.20597/2021 petitioner to seek consideration of interim prayer on an early date.

(3.) On November 15, 2021, CAT has rejected the interim prayer by recording that the interim prayer is identical to the final relief. Hence, this writ petition.