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Central Administrative Tribunal - Chandigarh

Jagdev Singh vs Union Public Service Commission on 20 February, 2018

Author: P. Gopinath

Bench: P. Gopinath

              CENTRAL ADMINISTRATIVE TRIBUNAL
                    CHANDIGARH BENCH
                             ...

           ORIGINAL APPLICATION N0.060/00200/2018

     Chandigarh, this the 20th day of February, 2018
                           ...
CORAM:HON'BLE MR. JUSTICE M.S. SULLAR, MEMBER (J) &
      HON'BLE MS. P. GOPINATH, MEMBER (A)

Jagdev Singh, PFS, Aged 59 years s/o Sh. Mohar Singh, presently
posted as Divisional Forest Officer, Roopnagar (Punjab) Group A.
                                                      ....Applicant

(Present: Mr. R.K. Sharma, Advocate)

                               VERSUS

     1. Union of India through Secretary to Government of India,
        Ministry of Environment, Forest and Climate Change, Indian
        Paryavaran Bhawan, Jorbagh Road, New Delhi -110001.
     2. Union Public Service Commission, through its Secretary,
        Dhaulpur House, Shahjahan Road, New Delhi.
     3. State of Punjab through Chief Secretary to Government of
        Punjab, Punjab Civil Secretariat, Sector 1, Chandigarh.
     4. Additional Chief Secretary, Department of Forest and Wildlife
        Preservation, Punjab, Punjab Mini Secretariat, Sector 9,
        Chandigarh.
     5. Principal Chief Conservator of Forests, Punjab, Forest
        Complex, Sector 68, Mohali.
                                                      ....Respondents

                          ORDER (Oral)

JUSTICE M.S. SULLAR, MEMBER (J)

1. The main contention of learned counsel, at this stage, is that although the applicant is eligible to be inducted into IFS cadre, but the matter is being delayed by the respondents, despite the fact that he is due to retire on 28.02.2018.

2. Having heard learned counsel for the applicant, having gone through the pleadings, with his valuable assistance, and after considering the entire matter, and without expressing any opinion on merits, lest it may prejudice the case of either side, the Original Application (O.A.) is hereby disposed of, with a direction to the appropriate authority amongst the respondents, to convene the

-2- O.A. No. 060/00200/2018 Selection Committee meeting, for considering the eligible candidates for induction into IFS cadre, within a period of three months from the date of receipt of a certified copy of this order.

3. Needless to mention that the retirement of the applicant will not, in any manner, affect his right for consideration and promotion.

Copy dasti.

(P. GOPINATH)                         (JUSTICE M.S. SULLAR)
 MEMBER (A)                               MEMBER (J)

                                       Dated: 20.02.2018

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