MANISH KUMAR DUBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Petition has been filed by the petitioner under Article 226 of the Constitution of India, inter-alia, praying for quashing the Advertisement dated-1.9.2012 to the extent indicated in Prayer (a) made in the Writ Petition. The said Advertisement has been issued for recruitment to Indian Economic Service/Indian Statistical Service.

(2.) We have heard Shri Anil Kumar Misra, learned Counsel for the petitioner, Shri R.B. Singhal, learned Senior Counsel assisted by Shri Sanjay Kumar Om, learned Counsel for the respondent No. 1 and Shri A.N. Roy, learned Counsel for the respondent No. 2.

(3.) Shri R.B. Singhal, learned Senior Counsel appearing for the respondent No. 1 has raised a preliminary objection that the services in question, namely, Indian Economic Service/Indian Statistical Service fall under the category of All India Services or, in any case, under the category of "civil service of the Union", and therefore, the Central Administrative Tribunal created under the Administrative Tribunals Act, 1985 has jurisdiction, powers and authority in relation to recruitment to the said services.