ARVIND KUMAR Vs. UOI

JUDGEMENT

(1.) A large number of Original Applications have been decided by a Full Bench of the Central Administrative Tribunal vide order dated May 09, 2011 and we find that the said order is a subject matter of challenge in not only the above captioned writ petition filed by Arvind Kumar but even by the writ petitioners of W.P.(C) No.4097/2011, W.P.(C) No.4616/2011, W.P.(C) No.7619/2011, W.P.(C) No.2176/2012, W.P.(C) No.2523/2012, W.P.(C) No.2524/2012, W.P.(C) No.2525/2012, W.P.(C) No.2526/2012, W.P.(C) No.2527/2012, W.P.(C) No.5857/2012, W.P.(C) No.5858/2012 and W.P.(C) No.5859/2012.

(2.) THAT apart the Union of India has also filed a writ petition before this Court. In that said writ petition this Court granted interim directions vide order dated April 17, 2012 permitting the Government to make promotions as per select list leaving 9 posts vacant which also included the petitioner herein namely Arvind Kumar.

(3.) WHEN all the writ petitions referred to in paragraph one above were listed before this Court on January 29, 2013 and were adjourned to February 04, 2013 since service on the respondents in some of the writ petitions were not completed declined any interim stay in the instant writ petition.