UNION OF INDIA Vs. VIJAY KUMAR

JUDGEMENT

(1.) THE respondents who were appointed as direct recruit Section Officers in CSS and who belonged to the category of Scheduled Castes and Scheduled Tribes had sought benefit of third proviso to Rule 12(2) of the CSS Rules on the ground that the amendment made in the Rules was prospective in nature and they were entitled to third proviso to Rule 12(2) of CSS Rules as it stood till the amendment in the year 1999.

(2.) RESPONDENT had sought quashing of orders dated 27.07.2001 and 12.08.2002 finalising the select list of the officers of CSS for the years 1987, 1988, 1989, 1990 to 1994 for appointment to Grade I (Under Secretary) of the Service.