CHAMAN LAL LAKHANPAL Vs. UNION PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioner is aggrieved by the order of the Central Administrative Tribunal by which his prayer for a direction that his claim for promotion to the IAS the considered, was declined. A few facts may be noticed.

(2.) The petitioner was recruited to the Haryana Civil Service in the year 1975. He was confirmed in the year 1977. The petitioner claims that he had become eligible to be considered for promotion to the Indian Administrative Service in the year 1987. It is alleged that prior to the year 1992, the claims of persons senior to him were considered. However, in the year 1992, the Committee did not meet. Thereafter, again from the year 1994-95 onwards, the Committee, has not met. His prayer in a nut-shell is that the Committee should be directed to consider his claim for appointment by promotion to the IAS with effect from the year 1994-95.

(3.) The Tribunal has rejected the petitioner's claim on the ground that he was due to retire on September 30, 1998 and that it "cannot give a direction to appoint a person after holding a meeting of the Selection Committee who would by that date stand retired from HCS."