Kuldip Singh, J. - (1.) Leave granted in both the Special Leave Petitions.
(2.) We are called upon to interpret the expression "in special cases from among persons" in Rule 4(1) and the expression in special circumstances" in Rule 8(2) of the Indian Administrative Service (Recruitment) Rules, 1954 (the Rules).
(3.) S. H. School and three others (Civil Service Officers) who are substantive members of the Maharashtra Civil Service challenged before the Central Administrative Tribunal, New Bombay Bench the selection of W. G. Gurde and P. M. Bayas to the Indian Administrative Service by way of special selection under the Rules. They also sought quashing of the appointment of five other persons (respondents 4 to 8 before the Tribunal who had already been appointed to the Indian Administrative Service (IAS) by way of special selection. The Tribual dismissed the application of School and others so far as the five persons already appointed to the IAS, respondents 4 to 8. on the ground that the application was belated and barred by limitation. The Tribunal, however, allowed the application so far as Gurde and Bayas were concerned and quashed their selection to the IAS. These two appeals by way of special leave are by Bayas and the State of Maharashtra against the judgment of the Tribunal dated July 19, 1991.;