AMRENDRA KUMAR DWIVIDI Vs. UNION OF INDIA

JUDGEMENT

(1.) TWO petitions have been filed by the erstwhile officers of the Bihar State Services claiming, in effect, for declaration to the Indian Administrative Service cadre. Four petitions have been filed by the Union of India aggrieved by the direction of the Central Administrative Tribunal to carry out an exercise to consider the cases of some of the officers, all after retirement to the I.A.S. Cadre. Whether the petitioners, as officers, seeking declaration to the I.A.S. cadre or the Union of India resisting the direction of the Central Administrative Tribunal to consider the cases of some of the officers, the exercise has been gone into and under the Indian Administrative Service (Appointment by Promotion) Regulation, 1955.

(2.) HOWEVER , it is not for the first time that this matter was being examined by the High Court and if there was any illegality or reiief denied either by the State Government, the Union of India or for that matter non -consideration by the Central Administrative Tribunal, the court would have considered going into the merits of the matter.

(3.) FIRST the details of the cases need to be set on record so that sight may not be lost on the number of cases as were registered before the Tribunal. These were :