VIMAL CHANDRA PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS common order will dispose of the two writ petitions filed by the petitioner Vimal Chandra Pandey assailing the order dated 11th January, 2011 passed by the Central Administrative Tribunal, Principal Bench, Delhi (for short ,,the tribunal) dismissing OA No 2612/2008 and OA No. 157/2010.

(2.) IN OA No. 2612/2008, the petitioner had prayed that direction should be issued to hold a Review Departmental Promotion Committee (for short, DPC) meeting after revising the eligibility list. He had challenged the eligibility list of Delhi and Andaman & Nicobar Islands Civil Services (for short ,,DANICS) for officers eligible for promotion to INdian Administrative Services (for short ,,IAS) against all the vacancies for the year 2005 onwards. IN the said list the petitioner was shown at serial no. 18 and he claims that he should be placed at serial no. 6, senior to G.C.Joshi his junior at the time when he was inducted into DANICS.

(3.) THE petitioner was appointed to Grade II in DANICS on 25th June, 1979. G.C.Joshi was his immediate junior. THE period of probation of two years expired on 24th June, 1981 but the petitioner continued to work thereafter without any communication or confirmation.