RAMANJIT KAUR SETHI Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) SINCE all the matters on hand are inextricably interconnected with each other, they are heard together and are being disposed of by this common order.

(2.) ALL these writ petitions pertain to the selection of ALL India Service Officers and Group A and Group B officers in various Government Departments conducted by the Union Public Service Commission. The Civil Services Examination is a combined examination catering to recruitment in more than 20 civil services and it consists of preliminary examination, main examination and interview.

(3.) IN these circumstances, two of the selected candidates, viz. R.Arulanandan and Ramesh Ram, who ranked 351 and 330, out of 425 successful candidates have filed O.A.Nos.690 of 2006 and 775 of 2006 before the Tribunal. IN O.A.No.690 of 2006, the applicant therein viz. R.Arulanandan has prayed: