UNION PUBLIC SERVICE COMMISSION Vs. L P TIWARI

JUDGEMENT

(1.) THE petitioner Union Public Service Commission has filed the present petition challenging the order passed by the Central Administrative Tribunal, jabalpur Bench. The copy of the judgment is placed on record as Annexure P-3 to the petition, decided on 22nd November, 2004. The said judgment is a common judgment passed by the Tribunal dealing with three original applications.

(2.) ONE of the three original applications, which is dealt with by the tribunal, is Original Application No. 16/2003. This application was preferred by Shri D. P. Dwivedi, who is respondent No. 1 in W. P. No. 3719/2005. Original application No. 69/2003 was preferred by Shri M. Ramchandran. No petition has been preferred against the judgment passed by the Tribunal. The another original application was filed by one Shri L. P. Tiwari, who is respondent No. 1 in the present petition and his application was numbered as Original application No. 118/2004.

(3.) THE Tribunal has allowed the Original Application No. 16/2003 and original Application No. 118/2004 and so far as Original Application No. 69/2003 is concerned, that application was dismissed and no relief in the said case in favour of Shri M. Ramchandran was granted.