REGENT COMPUTRONICS PVT. LTD.

K. Shyamsundar I.R.S. Working As Commissioner Of Central Excise Appellant

V/S

Union Of India Through Secretary And Ors. Respondents

Referred Judgements :-

STATE OF MADHYA PRADESH VS. KUMARI NIVEDITA JAIN [REFERRED TO]
OM PRAKASH SHUKLA VS. AKHILESH KUMAR SHUKLA [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
AJAY KUMAR SINGH VS. STATE OF BIHAR [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
POST GRADUATE INSTITUTE OF MEDICAL EDUCATION AND RESEARCH CHANDIGARH VS. K L NARASIMHAN [REFERRED TO]
PREETI SRIVASTAVA VS. STATE OF MADHYA PRADESH [REFERRED TO]
G N NAYAK VS. GOA UNIVERSITY [REFERRED TO]
MARRIPATI NAGARAJA VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
DHANANJAY MALIK VS. STATE OF UTTARANCHAL [REFERRED TO]
K A NAGAMANI VS. INDIAN AIRLINES [REFERRED TO]

JUDGEMENT

(1.) - Rule. Rule is made returnable forthwith with the consent of the parties.

(2.) This petition is directed against the judgment and order dated 26.4.2012 in O.A. No.36 of 2011 passed by the Central Administrative Tribunal (CAT) rejecting the Petitioner's claim that the rules of reservation be applied for appointments to the post of Member (Technical) in Customs, Excise and Service Tax Appellate Tribunal (CESTAT).

(3.) By notification/advertisement dated 17.8.2009, applications came to be invited for appointment to the post of Member (Technical), CESTAT. There was nothing in the notification/advertisement to indicate that any post of Member (Technical) was reserved for the members of the Scheduled Caste or Scheduled Tribes. However, the notification/advertisement in prescribed format of application and clause '5' thereof, read as follows:

Click here to view full judgment.

K. SHYAMSUNDAR I.R.S. WORKING AS COMMISSIONER OF CENTRAL EXCISE Vs. UNION OF INDIA THROUGH SECRETARY & ORS.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address