REGENT COMPUTRONICS PVT. LTD.

Praveen Srivastava Appellant

V/S

UNION PUBLIC SERVICE COMMISSION Respondents

Referred Judgements :-

JAI SINGH DALAL & ORS. V. STATE OF HARYANA & ANR. [REFERRED TO]
G.S. LAMBA & ORS. V. UNION OF INDIA & ORS. [REFERRED TO]
DR. P.K. JAISWAL V. MS. DEBI MUKHERJEE & ORS [REFERRED TO]
JATINDER KUMAR VS. STATE OF PUNJAB [REFERRED TO]
G S LAMBA VS. UNION OF INDIA [REFERRED TO]
N T DEVIN KATTI VS. KARNATAKA PUBLIC SERVICE COMMISSION [REFERRED TO]
P K JAISWAL VS. DEBIMUKHERJEE [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SKIPPER CONSTRUCTION CO PRIVATE LIMITED [REFERRED TO]
GOVERNMENT OF ORISSA VS. HARAPRASAD DAS [REFERRED TO]
STATE OF ANDHRA PRADESH VS. D DASTAGIRI [REFERRED TO]
PUNJAB STATE ELECTRICITY BOARD VS. MALKIAT SINGH [REFERRED TO]
UNION OF INDIA VS. KALI DASS BATISH [REFERRED TO]
ALL BENGAL EXCISE LICENSEES ASSOCIATION VS. RAGHAVENDRA SINGH [REFERRED TO]
DIR S C T I FOR MED SCI AND TECH VS. M PUSHKARAN [REFERRED TO]
RAKHI RAY VS. HIGH COURT OF DELHI [REFERRED TO]
STATE OF ORISSA VS. RAJKISHORE NANDA [REFERRED TO]
SUBODH GOPAL BOSE VS. STATE OF BIHAR [REFERRED TO]
VIJOY KUMAR PANDEY VS. ARVIND KUMAR RAI [REFERRED TO]
Hari Nandan Agrawal and another VS. S.N. Pandita and others [REFERRED TO]
CENTRAL ENGINEERING SERVICE CLASS I (DR) ASSOCIATION THROUGH ITS ADDITIONAL SECRETARY, VS. THE UNION OF INDIA (UOI) THROUGH (THE SECRETARY MINISTRY OF URBAN AFFAIRS AND EMPLOYMENT AND THE SECRETARY DEPARTMENT OF PERSONNEL AND TRAINING) AND ORS. [REFERRED TO]

JUDGEMENT

(1.) ALL these OAs were taken up together for hearing on the request of counsel for both the parties on the ground that the cause of action and reliefs sought are identical in all these OAs. With the consent of parties, OA No. 1925/2013 (in the matter of Praveen Srivastava & Ors. Vs. UPSC & Ors.) has been taken as the lead case for consideration of pleadings and documents on record, as well as for arguments on behalf of the parties. This common order is being accordingly passed in these four OAs.

(2.) ALL these four OAs have been filed by the selected candidates for appointment to the post of Deputy Legal Advisor (for short DLA) under the direct recruitment vacancies. In OA -1925/2013, the applicants are three successful candidates; in OA -1165/2013 the applicants are four successful candidates; in OA -3602/2013, there are two successful candidates as applicants and in OA -191/CH/2012 (which has come on transfer from Chandigarh Bench now numbered as 3816/2013), there is only one successful candidate. Thus, there are in all ten successful candidates who are applicants in these four OAs.

(3.) THE following reliefs have been sought in the lead OA:

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PRAVEEN SRIVASTAVA Vs. UNION PUBLIC SERVICE COMMISSION

Referred Judgements :-

JUDGEMENT

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