BHARAT LAL BANJARE Vs. UNION OF INDIA

JUDGEMENT

(1.) These writ petitions under Art. 227 of the Constitution of India are by two members of the Chhattisgarh State Government Service, who aspire to be considered for being conferred Indian Administrative Services (IAS). Their plea in that regard has been repelled by the Central Administrative Tribunal. Hence, these writ petitions.

(2.) We have heard the learned Senior Counsel for the Petitioners, the learned Assistant Solicitor General for Union of India, the learned Deputy Advocate General for the State and learned Counsel appearing for Union Public Service Commission.

(3.) Before the Tribunal, the State Government, the Union Public Service Commission and the 12th Respondent had filed their pleadings. Union of India had remained neutral.