MANOJ KUMAR BHAGAT Vs. UNION OF INDIA

JUDGEMENT

(1.) WE heard counsel for the parties and perused the order of the Central Administrative Tribunal.

(2.) THE Screening Committee in its report observed, thus: -

(3.) BASED on these factors, the Screening Committee was of the view that for the two vacancies Rajan Kumar and Harindra Rout were most deserving.