CHIEF COMMISSIONER Vs. GYAN PRAKASH SINGH

JUDGEMENT

(1.) Union of India, through Secretary, Ministry of Finance, Department of Revenue, Central Excise, Customs and Service Tax, New Delhi, and its officials, as well as Ms. Suman Devi Inspector, Central Excise, Customs and Service Tax have approached this Court, challenging the judgment passed by the Central Administrative Tribunal, Allahabad Bench in Original Application No. 741 of 2006 dated 17.9.2008. The Tribunal, by its judgment has quashed the order dated 10.4.2006, selecting Ms. Suman Devi as Inspector, Central Excise, under the sports quota and thereafter has directed the respondents to offer appointment to the candidate on the basis of merit, in the suitability test, as per the table shown in paragraph no. 13 of the judgment of the Tribunal. The Tribunal has further directed that so long as the candidate selected as per its order, does not join the post, Ms. Suman Devi would be allowed to continue.

(2.) While entertaining the present petition, an interim protection against the order of the Tribunal was granted, which has continued to remain in operation.

(3.) We have heard Sri B.K. Singh Raghuvanshhi, learned counsel appearing for the Union of India and its officials , Sri Keshari Nath Tripathi, learned Senior Advocate, assisted by Sri N.K. Chaturvedi, for Ms.Suman Devi and Sri Rakesh Pandey, Advocate appearing for the applicant/ contesting Opp. Party, Gyan Prakash.