ADITYA NARAYAN ROY Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Petitioner is assailing the order, dated 11.07.2017, passed by the Central Administrative Tribunal, Patna Bench, Patna in O.A. No. 165 of 2015. The following reliefs were prayed for:

(2.) Petitioner belongs to the Bihar Agriculture Service and comes under Non-State Civil Services. He was compelled to file an O.A. application when his name was not recommended by the State of Bihar to the U.P.S.C. for appointment in the cadre of I.A.S for the selection year 2014. His submission is that neither the Department of Agriculture has been fair and objective in not recommending his name amongst the list of eligible candidates, nor there has been a fair and objective assessment of his claim for consideration by the State Screening Committee. In fact, the sequence of events would show that there was an effort made at every level to nudge him out from the zone of consideration with the object of accommodating two other persons from the Bihar Agriculture Service, namely, Shri Baidyanath Yadav and Shri Ram Prakash Sahni.

(3.) A process was initiated for selection to the post of I.A.S. from Non-State Civil Services category. Recommendations were invited from various departments. We are concerned with the Department of Agriculture, since the petitioner as well as the private-respondent nos. 8 and 9, all belong to the Agriculture Department.