UNION PUBLIC SERVICE COMMISSION Vs. R SIVAKUMAR

JUDGEMENT

(1.) THESE three writ petitions have been directed against a common Judgment passed by the Central Administrative Tribunal arising out of O. A. Nos. 238, 466 and 781 of 1998.

(2.) O. A. NO. 238 of 1998 is filed by Mr. R. Sivakumar to call forcords of the Select List of 1996 of the respondents 1 to 4 along with the subsequent notification in No. F. 14015/22/96ais (I) of the Ministry of Personnel, Public Grievances and Pensions, Government of India, dated 30. 12. 1996 and set aside the placement of 5th, 6th and 7th respondents in the Select List at S. No. 1,2 and 3 respectively and direct the respondents 1 to 4 to place the applicant as against S. No. 1 in the Select List of 1996 and accordingly reissue the notification in No. F. 14015/22/96ais (I) of the Ministry of Personnel, Public Grievances and Pensions, Governmet of Indiadated 30. 12. 96.

(3.) THE very same applicant R. Sivakumar also filed O. A. No. 781 of 1998 calling for the records of the impugned proceedings of the 4th Respondent dated 23. 6. 1997 in F. No. 144/10/96-AIS (I), Government of India, Ministry of Personnel, Public Grievance and Pensions, Department of Personnel and Training, communicated vide Letter No. 4030/97-1, Public (Special-A) Department, Fort St. George, Chennai 600 009, and quash the impugned proceedings in F. No. 14014/10/96-AIS (I), Government of India, Ministry of Personnel, Public Grievance and Pensions, Department of Personnel and Training, dated 23. 6. 1997 and further direct the Respondents 1 to 4 to allot 1991 as a year of allotment and place the applicant below Mr. V. Murthy and above the 5th Respondent in interse seniority list of the IAS Officers of Tamil Nadu Cadre.