UNION OF INDIA Vs. N RAMJI IAS

JUDGEMENT

(1.) The challenge in this writ petition by the Union of India is to an order dated 24 February 2003 passed by the Central Administrative Tribunal, Principal Bench, New Delhi ('The Tribunal' for short) in OA No.1458/2001. By the impugned order, the Tribunal has directed the Union of India to produce the relevant record to ascertain as to how the name of the applicant, respondent herein, though placed in the panel, was not included for appointment as Secretary to the Government of India.

(2.) Shorn of unnecessary details, the material facts relevant for the disposal of this petition are as follows:

(3.) An Original Application was filed by the respondent, a Senior IAS Officer, in the Tribunal, seeking a direction to the Government to produce records relating to consideration for empanelment of the 1966 batch of the IAS officers and after perusing the same, direct them to hold a review and re-consider him for empanelment and appointment to the post of Secretary. It appears that during the pendency of the Original application a statement was made before the Tribunal on behalf of the Government that the respondent had been empanelled for the said post. Not being satisfied, an application, being Miscellaneous Application No.1859/02, was filed by the respondent, inter alia, seeking a direction to the Government to produce the records pertaining to the appointments made to the post of Secretary to the Government of India by them. A direction was also sought for respondent's appointment to the said post from a date prior to the date of promotion of his immediate junior on the panel.