UNION PUBLIC SERVICE COMMISSION Vs. PRANTOSH KUMAR DAS

JUDGEMENT

(1.) Heard Mr. Sushant Kumar Dutta, learned Advocate assisted by Mr. Kumar Pradeep Narayan, learned Advocate for the petitioner; Mr. Prashant Kumar Sahi, learned Senior Advocate assisted by Mr. Sachindra Kumar Tiwari, learned Advocate for respondent no. 1; Mr. S.D. Sanjay, learned Senior Advocate and Additional Solicitor General for respondent no. 2 and Mr. H.S. Roy, learned AC to PAAG 1 for respondents no. 5, 6 & 7.

(2.) The Union Public Service Commission (in short "the UPSC") through its Secretary has invoked the writ jurisdiction of this Court with a prayer to quash the judgment / order dated 02.12.2015 passed by the learned Central Administrative Tribunal, Patna Bench, Patna (hereinafter referred to as "the CAT, Patna Bench") in Original Application (in short "OA") no. 830/2012 by which while disposing of the OA, the learned CAT, Patna Bench has directed the petitioner herein to convene a review Departmental Promotion Committee meeting with respect to the OA applicant, who is the respondent no. 1 in the Writ Application, and to reconsider his name for induction into Indian Police Service for the Select List of the Year 2010 of Bihar Cadre.

(3.) O.A. No. 830/2012 was filed by the Applicant Respondent No. 1 for a direction to the Respondents to include the name of the applicant in Annexure A/1 of the O.A. and also in the impugned order issued by the Ministry of Home Affairs, Govt. of India on the basis of which Annexure A/1 has been issued in between the name of Sri Virendra Narayan Jha and Sri Shankar Jha. Applicant also prayed for setting aside the Select List of 2010 and the respondents be directed to issue promotion order of the Applicant to the post of IPS cadre for the vacancies of the year 2010. he also prayed for consequential reliefs.