KARAM SINGH Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) The challenge in the present writ petition is to the order passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (hereinafter to be referred as "the Tribunal") on 03.02.2006, Annexure P-15, whereby the original application filed by the petitioner under section 19 of the Administrative Tribunals Act, 1985, was dismissed.

(2.) The dispute in the present writ petition is of two vacancies of the year 1999 out of non-State Civil Service Cadre of the Punjab State Government to the Indian Administrative Services (hereinafter to be referred as "the IAS") in terms of Rule 4(2)(b) of the IAS (Recruitment) Rules read with Regulation 3 of the IAS (Appointment by Selection) Regulations 1997 (hereinafter to be referred as "the Regulations").

(3.) Though initially, there was some controversy in respect of said two vacancies, as the one falling each in the year 1998 and 1999 or the two vacancies falling in the year 1999, but the said dispute no longer survive as it is admitted that two vacancies against which the State Government made recommendation for appointment to IAS on 7th / 8th October, 1999 were of the year 1999.