P.B. SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE instant Original Application filed under Section 19 of the Administrative Tribunals Act, 1985 is not directed against any particular order. Here, the applicant is aggrieved by the alleged maliciously motivated actions and inactions of respondent no. 3, who has highhandedly violated all service rules, legal ethics and the Cabinet decisions dated 15.06.2004 and 11.10.2007 [Annexure P -1 (Colly.)] which require for the appointment of the applicant being the senior -most Joint Secretary and Legislative Counsel (hereinafter referred to as JS&LC) against the vacancy which had arisen on 07.08.2013 consequent to promotion of one N.L. Meena, the then Additional Secretary in Legislative Department to the post of Member Secretary Law Commission.

(2.) THE applicant has prayed for the following relief(s) :-

(3.) IT is submitted that since the applicant is involved in a series of litigation bearing OA No. 883/2012, 1294/2012 and 1692/2013 before this Tribunal, the respondents are highly prejudiced against him and are maneuvering to deny him the benefit of this dispensation. It is further submitted that the respondents are silent over his representations dated 08.08.2013 and 18.09.2013 and are procrastinating the matter over the last nine months knowing well that the applicant is due to retire from service on 30.11.2014.