REGENT COMPUTRONICS PVT. LTD.

UNION PUBLIC SERVICE COMMISSION Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

R. V. REVISING BARRISTER FOR THE BOROUGH OF HANLEY [REFERRED TO]
PADFIELD V. MINISTER OF AGRICULTURE,FISHERIES AND FOOD [REFERRED TO]
U.P.S.C. V. K.RAJAIAH AND ORS. [REFERRED TO]
DWARKA NATH VS. INCOME TAX OFFICER SPECIAL CIRCLE D WARD KANPUR [REFERRED TO]
UNION OF INDIA STATE OF UTTAR PRADESH VS. MOHAN LAL KAPOOR:K N MISRA [REFERRED TO]
HOCHTIEF GAMMON VS. STATE OF ORISSA [REFERRED TO]
GURDIAL SINGH FIJJI VS. STATE OF PUNJAB [REFERRED TO]
COMPTROLLER AND AUDITOR GENERAL OF INDIA GIAN PRAKASH NEW DELHI VS. K S JAGANNATHAN [REFERRED TO]
R S DASS MRS K GOYAL PRITAM SINGH AJIT SINGH NAGPAL VS. UNION OF INDIA [REFERRED TO]
UNION PUBLIC SERVICE COMMISSION STATE OF ASSAM VS. HIRANYALAL DEV:UNION OF INDIA [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. D T C MAZDOOR CONGRESS ANB [REFERRED TO]
UNION OF INDIA VS. E G NAMBUDIRI [REFERRED TO]
NATIONAL INSTITUTE OF MENTAL HEALTH AND NEURO SCIENCES VS. DRK KALYANA RAMAN [REFERRED TO]
ANIL KATIYAR VS. UNION OF INDIA [REFERRED TO]
ONKAR LAL BAJAJ VS. UNION OF INDIA [REFERRED TO]
SYED T A NAQSHBANDI VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
UNION OF INDIA VS. S B VOHRA [REFERRED TO]

JUDGEMENT

(1.) As all these writ petitions filed under Article 226 of the Constitution of India arise out of the same set of facts and involve common question of law pertaining to selection, promotion and appointment of the petitioners in all the aforesaid writ petitions except in W.P.(C) No. 4570 of 2005, to the cadre of Indian Administrative Service (for short, "I.A.S") from the cadre of Orissa Administrative Service, they were heard analogously, and are being disposed of by this common judgment.

(2.) W.P.(C) No. 4570 of 2005 has been filed by the Union Public Service Commission (for short, "U.P.S.C.") challenging the order dated 3.11.2004 passed by the Central Administrative Tribunal, Cuttack Bench, Cuttack (for short, "the Tribunal") in O.A. No. 1255 of 2003.

(3.) Three Original Applications, i.e., O.A. Nos. 1255 of 2003, 588 of 2003 and 2 of 2004 were filed by different persons, namely, Aswini Kumar Das, Dr. Prafulla Kumar Chaulia and Pramod Chandra Patnaik respectively before the Tribunal O.A. No. 1255 of 2003 was disposed of by the Tribunal by order dated 3.11.2004 and subsequently, the other two Original Applications were also disposed of in the light of the said judgment.

Click here to view full judgment.

KRISHNA CHANDRA MOHAPATRA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address