STATE OF BIHAR Vs. BISHAN SINGH JAYAT

JUDGEMENT

(1.) THE State of Bihar has filed the present petition impugning the order of the Central Administrative Tribunal dated 30.3.1999.

(2.) THE respondent Bishan Singh Jayat belongs to the Indian Police Service assigned to the Bihar Cadre. He filed an Original Application No. 641. of 1997 : Bishan Singh Jayat, IPS V/s. The State of Bihar and Ors. before the Central Administrative Tribunal, Patna. The prayer before the Tribunal was that the departmental promotion Committees proceedings held on 1 July 1997 by which a sealed cover process was adopted be quashed and the promotion not be denied to the respondent to the rank of Inspector General of Police.

(3.) THE Tribunal gave certain directions in deciding the case of the respondent. The directions were based on a decision of the Supreme Court in re: Union of India and Ors. V/s. K. V. Jankiraman and others [(1991)4 SCC 109)]. The directions given by the Tribunal were the following: