G B CHEBBI Vs. SYED ULFATH HUSSAIN

JUDGEMENT

(1.) WRIT Petitions Nos. 40210 and 40279 of 1999 have been filed by the petitioners challenging the order of the Central Administrative tribunal, Bangalore (for short, the Tribunal ) dated 9. 9. 1999 in O. A. No. 188/1998 in so far as the Tribunal has set aside the appointment of the petitioners to the cadre of Indian Police Service. Writ Petition No. 40849/99 has been filed by the unsuccessful candidate challenging the order of the Tribunal for not quashing the proceedings of the Selection Committee. Writ Petition No. 43782/99 has been filed by the Central government challenging the order of the Tribunal in so far as the tribunal quashed the appointment of the successful candidates.

(2.) THE learned Tribunal in our view, passed an order which wasself contradictory. That is perhaps, why all the parties to the proceedings before the Tribunal have challenged the order of the tribunal.

(3.) SINCE all the Writ Petitions befere us arise out of a commonorder, a common order is rendered by this Court.