- (1.) This is an appeal by special leave from the order of the Central Administrative Tribunal, Jaipur Bench, Jaipur (hereinafter referred to as 'the CAT') D / -17th November 1994 in O.A. No. 333/ 94.
(2.) On 29th August, 2000 when the matter came up before the Bench, it was found that since some of the issues involved in this appeal, could have wider implications in States other than Rajasthan also, it would be appropriate to have the assistance of the Union of India and a notice was issued to the learned Solicitor General to assist the Court. Mr. Harish N. Salve, learned Solicitor General is present before us and has assisted us in dealing with this appeal.
(3.) Respondent Shri D. D. Sood filed on Original Application before the CAT. The reliefs sought for by him in that application read as follows:- "8. RELIEF SOUGHT: i. That the respondent State may be directed to consider name of applicant for appointment and appoint the applicant as Member, Board of Revenue. ii. That respondents may be directed to assign the year 1979 as year of allotment to the applicant in I.A.S. iii. That any other appropriate order or direction which the Hon'ble Tribunal may consider just and proper in the facts and circumstances of the case may kindly also be passed." ;