UOI Vs. PURUSHOTTAM DASS

JUDGEMENT

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

(2.) This writ petition challenges the order dated 5th May, 2003 passed in OA No. 1158/2002. Insofar as the respondent's case is concerned it was noted by the Tribunal as follows:

(3.) Since there was no dispute about the seniority of the respondent the petitioner had taken steps to implement the aforesaid directions of the Tribunal. Mr. Bansal appearing on behalf of the UOI states that the petitioner UOI has already taken action and approached the UPSC for the purposes of convening a DPC for the promotion of the respondent. This was done pursuant to the directions dated 24th October, 2005 in WP(C) No. 598/2004 Since the direction qua the respondent is not a matter of controversy no interference is called for.