SATYA PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition is arising out of the order dtd. 14/8/2013 passed by the Central Administrative Tribunal, Principal Bench, O.A. No. 1744/2007, dismissing the Original Application preferred by the writ petitioner claiming appointment in Group "A"/ Group "B" of the Central Civil Services as well as rejecting the claim of the petitioner for grant of seniority.

(2.) Facts of the case reveals that the petitioner before this Court participated in the Civil Services Examination, 1996 " which was conducted by Union Public Service Commission (UPSC), and was not able to achieve a berth in all of the services notified by the UPSC.

(3.) The petitioner came before the Central Administrative Tribunal by filing an Original Application under Sec. 19 of the Administrative Tribunals Act, and the same was registered as OA No. 294/1998. The Original Application preferred by the petitioner was dismissed by an order dtd. 3/5/1999.