UNION PUBLIC SERVICE COMMISSION Vs. DILIP KUMAR BARUAH

JUDGEMENT

(1.) The facts and the law involving the writ petitions above being identical, same are being disposed of by this common judgment.

(2.) The common order dated 20.1.2010 passed in Original Application Nos. 80 and 81 of 2010 by the Central Administrative Tribunal (for short CAT), Guwahati Bench is put under challenge whereby and whereunder the select list of 2004, 2005 as well as 2006 including the notification dated 31.5.2007 are set aside and quashed.

(3.) The Union Public Service Commission (for short UPSC) and the selection committee constituted under the Indian Police Service (Appointment by Promotion) Regulations, 1955 for preparation of select list for the year 2004, 2005 and 2006 in respect of Assam Meghalaya Joint Cadre being aggrieved by the order dated 20.1.2010 filed the above two writ petitions challenging its legality and correctness.