SATYA PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) Interpretation of Rules for Civil Services Examination, 1996 (in short, 'CSE, 1996') falls for consideration in these writ petitions, which arise out of the judgments and orders dated 3.5.1999, 5.5.1999 and 8.12.1999 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as 'the Tribunal') in Original Application Nos. 294 of 1998,2624 of 1998 and 318 of 1998 respectively filed by the petitioners herein.

(2.) The fact of the matter is being noticed from C.W.P. No. 3561 of 1999. The petitioner belongs to Other Backward Class (OBC). Indisputably, reservation was made for Scheduled Castes, Scheduled Tribes and OBC category candidates in CSE, 1996. The petitioner along with others appeared at the said examination. His name in the select list was at serial No. 606. It is not in dispute that 737 candidates were recommended by the Union Public Service Commission (in short, 'the Commission') for appointment against the said vacant posts. Vacancies, however, were subject to revision and appointments, which were to be made subject to the final decision of the Supreme Court/Tribunal on the Special Leave Petitions and the Original Applications, which were said to be pending at the relevant time.

(3.) The relevant extracts of CSE, 1996 is in the following terms: