RAMANUJ PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr.O.R Agrawal, learned counsel for the petitioner, and Mr. Rakesh Kumar Singh, learned counsel for the Union of India.

(2.) THIS application is directed against the order passed by the Central Administrative Tribunal, Patna Bench, Patna (hereinafter to be referred to as "CAT") dated 27.7.2005, as contained in annexure 1, passed in O.A. No. 700 of 1999.

(3.) IT is submitted by learned counsel for the petitioner that so far this writ petitioner concerned, though he had secured a bit lesser marks than Ravi Shankar, who was appointed, he could have been preferred for the post aforesaid.