UNION PUBLIC SERVICE Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of counsel for the parties, the matter is taken up for final hearing.

(2.) The petitioner is the UPSC and appears to be aggrieved by the order dated 19.3.2004 passed in OA.2978/03. By the said order of the C.A.T. which was impugned in the companion writ petition which directed that the uncommunicated ACRs of where there was downgradation should be ignored while considering the petitioner's claim for promotion.

(3.) To appreciate the grievance canvassed by the petitioner, it would be worthwhile to extract the prayer made in the writ petition.