NAVNEET KUMAR Vs. U.O.I

JUDGEMENT

(1.) These proceedings under Article 226 of the constitution of India have been instituted assailing the decision of the Competent Authority of the Central Government, whereby the proposal of Department of Personnel and Training (hereinafter referred to as "DoPT") for denial of extension of term of appointment of the petitioner as Judicial Member in Central Administrative Tribunal (hereinafter referred to as "CAT") has been approved. This decision has been taken in purported compliance of the judgment and order dtd. 8/5/2019 passed by this Court in Writ Petition No.6640 (S/B) of 2017.

(2.) Challenge herein has also been made to the communication dtd. 24/10/2019 made by the DoPT whereby it has been informed that the matter relating to extension of term of appointment of the petitioner was placed before Appointments Committee of the Cabinet (herein after referred to as "ACC") and the ACC has approved the denial of extension of the term of the petitioner for another term as Judicial Member of CAT.

(3.) Heard Shri Anil Kumar Tiwari, learned Senior Advocate, assisted by Shri Aditya Tewari for the petitioner and Shri S. B. Pandey, learned Assistant Solicitor General of India along with Shri Raj Kumar Singh, for the respondents. We have also perused the original records, which have been produced before us by the learned counsel representing the respondents.