UNION OF INDIA THROUGH SECRETARY DEPARTMENT OF REVENUE MINISTRY OF FINANCE; THE CHAIRMAN CENTRAL BOARD OF EXCISE AND CUSTOMS AND THE ESTABLISHMENT OFFICER MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES AND PENSIONS; C L MAHAR AND ORS Vs. S K PANDEY S/O LATE H N PANDEY UNION OF INDIA, DEPARTMENT OF REVENUE

JUDGEMENT

(1.) These two writ petitions are directed against an interim order dated 7th August, 2008 (wrongly typed as 7th July, 2008) passed by the Central Administrative Tribunal, Principal Bench, in M.A. No. 1046/2008 in O.A. No. 1366/2008.

(2.) With the consent of learned Counsel, we have decided to dispose of the writ petitions immediately.

(3.) The broad facts are that for recruitment to the grade of Assistant Commissioner of Customs and Central Excise there exist two streams ' appointments can be made either by direct recruitment or by promotion from the grade of Appraiser and Superintendent.