UNION OF INDIA Vs. IBSON SHAH I.

JUDGEMENT

(1.) Ext.P1 final order dtd. 13/10/2020 rendered by the Central Administrative Tribunal, Ernakulam Bench in O.A.No.718 of 2018, filed by the sole respondent herein, is under challenge before us in this Original Petition filed under Articles 226 & 227 of the Constitution of India, at the instance of the Union of India & another/respondents in the O.A.

(2.) Heard Sri. Shivshankar R. Panicker, learned Senior Central Government Standing Counsel, appearing for the petitioners in the O.P./R1 & R2 in the O.A. and Sri.P.Nandakumar, learned counsel appearing for the 1st respondent in the O.P/sole applicant in the O.A. before the Tribunal.

(3.) The parties will be essentially referred with reference to their status in the Original Application filed before the Tribunal, for the sake of convenience. The 1st respondent herein will be described as the "original applicant or applicant" and the petitioners herein will be described as the "respondent authorities", for short and convenience. The expression "Other Backward Classes" and "Non Creamy Layer" will be referred for short as "OBC" and "NCL", respectively and "Civil Service Examination" will be referred for short as "CSE". The paper book of this O.P. will be referred for short as "Paper Book" or "PB".