S. PUTTASWAMY AT THE TIME OF SELECTION WAS POSTED AS JOINT DIRECTOR (ADM.), WOMEN AND CHILD WELFARE DEPT. Vs. UNION OF INDIA (UOI) THROUGH THE SECRETARY, DEPARTMENT OF PERSONNEL, GOVERNMENT OF INDIA AND ORS.

JUDGEMENT

(1.) APPLICANT herein S. Puttaswamy has impugned Notification No. DPAR 61 SAS 2006 dated 01.02.2007 (Annexure A/5) vide which appointments from the Karnataka Administrative Service (KAS) to the Indian Administrative Service (IAS) have been made against the vacancies for the years 2003, 2004, 2005 and 2006 under Sub -rule (1) of R.5 of the Indian Administrative Service (Cadre) Rules, 1954. The names of the officers contained in the select lists for these 4 years have been indicated therein and all of them have been impleaded as respondents in the present O.A.

(2.) APPLICANT filed two O.As (No. 2465/2006 and No. 1352/2007. By O.A. No. 2465/2006, the applicant challenged the select list prepared by the Selection Committee selecting respondent Nos. 5 to 15 for their promotion to I.A.S. from Karnataka Administrative Service (KAS). By the present O.A. No. 1352/2007, applicant has challenged selection and appointment of respondent Nos. 5 to 15 into IAS.

(3.) FACTS as set out by the applicant in the O.A. are briefly recapitulated. Applicant is an officer of the KAS having been appointed in 1983, given Senior Scale on 03.10.1989, Selection Grade w.e.f. 10.07.2001 and Supertime Scale w.e.f. 26.02.2004.