MITHILESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition has been filed against the decision of the Central Administrative Tribunal, Patna Bench, Patna in re. O.A. No. 470 of 1996 : Mithilesh Kumar vs. Union of India and others, dated 22 November 1999.

(2.) FORTUNATELY , counsel for all the parties at the Bar have agreed that the matter is such which needs to be remitted to the Tribunal. In the circumstances, in effect, this order is by consent.

(3.) AFTER having noticed the controversies, the Tribunal came to the conclusion that it did not have sufficient material before it so as to go into a detailed exercise for the purposes of considering whether the applicant Mithilesh Kumar, IAS, could be fitted into a particular year of allotment on the basis of comparing records of the other officers. Again, it would be appropriate for this Court to re -produce the order of the Tribunal in this regard. In paragraph - 8, the Tribunal observed: