M.J SOJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The afore captioned Original Petition, instituted under Articles 226 and 227 of the Constitution of India, is directed against the impugned Ext.P-1 order dtd. 14/8/2023 rendered by the Central Administrative Tribunal, Ernakulam Bench, in O.A.No.80/2023 whereby, the Tribunal has refused to consider the interim plea made by the applicant and has ordered that the main matter in the O.A. be taken up for hearing on 14/9/2023. The sole petitioner herein is the sole applicant in the O.A. The respondents herein are the respondents in the O.A.

(2.) Heard Smt.Mitha Sudhindran, learned counsel appearing for the petitioner, Sri.S.Manu, learned Deputy Solicitor General of India, appearing for the first respondent-Union of India, Sri.Thomas Mathew Nellimootil, learned Standing Counsel for the Union Public Service Commission (UPSC), appearing for the second respondent and Sri.Ashok M. Cherian, learned Additional Advocate General, instructed by Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for respondents 3 and 4 (State and State Police Chief).

(3.) The prayers in Ext.P-3, O.A.No.80/2023, filed by the petitioner herein, before the Central Administrative Tribunal, Ernakulam Bench, are as follows:-