LAWS(DLH)-2002-7-166

SEEMA CHAUDHARY Vs. UNION OF INDIA

Decided On July 12, 2002
VINOD KUMAR Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) These writ petitions arise out of order dated 20.2.2001 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in several Original Applications filed by the petitioners herein whereby and whereunder the O.As. filed by them were dismissed.

(2.) Facts involved in all the matters are almost identical.

(3.) However, we will notice the facts only from CWP 5540/2001. The petitioner appeared in Civil Service Examination, 1991 pursuant to an advertisement issued by UPSC. The results of the said examination were declared on 13-9-1992. His rank in the overall merit list was 538. He was selected and recruited to Central Civil Services Groups A and B. He pursuant to instructions received by the DoPT dated 26-9-1992, joined foundation course at S.V.P. National Police Academy, Hyderabad. On conclusion of the said course, he was allotted Customs Appraisers Service Group-B. A formal letter of appointment was issued on 8.2.1993 wherein his date of joining was given with retrospective effect from 12-10-1992 i.e. the date of joining the foundation course.