Ministry Of Law And Justice vs Bhavnesh Saini & Ors

Siddharth Mridul, J

The present writ petition has been instituted on behalf of the Ministry of Law and Justice, the petitioner herein, essentially aggrieved by the interim

directions contained in the impugned order dated 19.09.2019, passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi

(hereinafter referred to as the ‘CAT’) in O.A. No.2381/2019 and in particular paragraph 4 thereof, which reads as follows:-

“4. For this purpose, we intend to know whether the Search-cum-Selection Committee has undertaken the award of marks and grades on each of

the factors, and if so, a copy of the same be placed before us. We grant two weeks' time to the learned counsel for the respondents for furnishing the

same.â€​

It is an admitted position that, during the pendency of the present writ petition, in response to an RTI application submitted on behalf of the

respondent No.1, it has been stated by the Ministry of Law and Justice that, “no such information is availableâ€​ with the official respondent.

Mr. Ravi Prakash, learned Central Government Standing Counsel appearing on behalf of the petitioner further states that, there is no requirement in

law to award marks by the Selection Committee to the candidates for the purposes of comparing comparative merits and, thus, no such marks have

been awarded and consequently maintained.

Mr. Shanker Raju, learned counsel appearing on behalf of the respondents would urge that, in view of the foregoing, the present writ petition has

been rendered infructuous.

Having heard learned counsel appearing on behalf of the parties, we are of the considered view that, the only course of action that commends itself

is to direct the CAT, to commence hearing of O.A. No.2381/2019, instituted on behalf of the respondents herein, beginning from 04.08.2020 and

dispose of the same expeditiously and preferably within a period of three months from that date, without granting any unwarranted adjournments to the

parties.

No further directions are called for.

With the above direction, the present petition is disposed of. The pending applications also stand disposed of.

Needless to state that, we have not expressed any opinion on the merits of the case and parties are at liberty to address all legal and factual

arguments, as may be available to them in law, before the learned CAT.

A copy of this judgment be sent to the Principal Registrar, CAT for necessary information and compliance. A copy of this judgment be provided to

the learned counsel appearing on behalf of the parties electronically and be also uploaded on the website of this Court forthwith.