UNION OF INDIA Vs. RANJIT CH

JUDGEMENT

(1.) Heard Mr. S.C. Keyal, learned Assistant SGI for the petitioners as well as Mr. H.K. Das, learned counsel for respondent no. 1 and Mr. R. Dhar, learned Additional Senior Government Advocate, Assam for respondent no. 2.

(2.) Challenge is made to the Order dated 22.12.2014 of the Central Administrative Tribunal, Guwahati Bench in O.A. No. 418/2014. By the said order, the petitioners herein were directed to assign the correct year of allotment in the Indian Forest Service (IFS) cadre to the respondent no. 1 herein.

(3.) In the said O.A. the respondent no. 1 herein, as the applicant, had prayed for directions to the authorities to treat the "Select List 2008" as the "Select List 2007", coinciding with the vacancies of the year 2007 with further direction to provide him with the correct year of allotment with all consequential benefits.