UNION OF INDIA Vs. KALI DASS BATISH
LAWS(SC)-2006-1-16
SUPREME COURT OF INDIA
Decided on January 05,2006

UNION OF INDIA Appellant
VERSUS
KALI DASS BATISH Respondents





Cited Judgements :-

R. ANITHA VS. STATE OF TELANGANA [LAWS(TLNG)-2019-11-86] [REFERRED TO]
VIJOY KUMAR PANDEY VS. ARVIND KUMAR RAI [LAWS(SC)-2013-2-37] [REFERRED TO]
K. VIJAYA LAKSHMI VS. GOVT. OF ANDHRA PRADESH [LAWS(SC)-2013-2-44] [REFERRED TO]
JUSTICE CHANDRASHEKARAIAH VS. JANEKERE C. KRISHNA [LAWS(SC)-2013-1-26] [REFERRED TO]
ANNA MATHEW VS. N KANNADASAN PRESIDING OFFICER TAMIL NADU STATE CONSUMER DISPUTES REDRESSAL COMMISSION [LAWS(MAD)-2008-12-160] [REFERRED TO]
ASWINI KUMAR RAY VS. STATE OF ORISSA [LAWS(ORI)-2008-10-4] [REFERRED TO]
UNION OF INDIA VS. SHANKER RAJU [LAWS(DLH)-2007-12-97] [REFERRED TO]
HONBLE HIGH COURT OF JUDICATURE AT ALLAHABAD VS. DIWAKAR SINGH [LAWS(ALL)-2010-10-28] [REFERRED TO]
HONBLE HIGH COURT OF JUDICATURE AT ALLAHABAD VS. DEVENDRA KUMAR PANDEY [LAWS(ALL)-2011-9-35] [REFERRED TO]
IN RE:REGULARIZATION OF CLASS IV EMPLOYEES VS. STATE [LAWS(ALL)-2013-9-31] [REFERRED TO]
SUNAINA VS. REGISTRAR GENERAL, HIGH COURT ALLAHABAD AND 2 ORS [LAWS(ALL)-2014-12-283] [REFERRED TO]
TIKELAL SAHU & ORS. VS. STATE OF CHHATTISGARH & ORS. [LAWS(CHH)-2009-10-51] [REFERRED TO]
AADI SHAKTI PANDEY AND 34 ORS VS. UNION OF INDIA AND 5 ORS [LAWS(ALL)-2017-2-8] [REFERRED TO]
BALJINDER SINGH SRA VS. STATE OF H.P. AND ORS. [LAWS(HPH)-2015-4-117] [REFERRED TO]
DILIP RAMJI KAMBLE VS. THE STATE OF MAHARASHTRA [LAWS(BOM)-2018-1-337] [REFERRED TO]
KAMAKHYA NARAYAN SINGH VS. STATE OF ASSAM [LAWS(GAU)-2009-3-30] [REFERRED TO]
KANUKUNTLA SHANKAR VS. STATE OF TELANGANA [LAWS(TLNG)-2021-12-87] [REFERRED TO]
SAMBHAV MANU AYACHI VS. STATE OF M P & OTHERS [LAWS(MPH)-2018-7-90] [REFERRED TO]
MAYANK BAJPAI VS. STATE OF MADHYA PRADESH & ANOTHER [LAWS(MPH)-2018-8-224] [REFERRED TO]
STATE OF GUJARAT VS. HON’BLE MR. JUSTICE R.A.MEHTA [LAWS(SC)-2013-1-1] [REFERRED TO]
TIGER JEWELLERY INDIA PVT LTD VS. PUNJAB NATIONAL BANK [LAWS(BOM)-2010-8-150] [REFERRED TO]
VINOD KUMAR KANVARIA VS. DELHI UNIVERSITY [LAWS(DLH)-2008-3-55] [REFERRED TO]
RAJ RANI SEKHRI VS. U P GOVT [LAWS(ALL)-1954-2-3] [REFERRED TO]
RUKHMANI SURYAWANSHI VS. BAL VIKAS PARIYOJNA ADHIKARI [LAWS(CHH)-2009-10-37] [REFERRED TO]
ALLAUDDIN SIDDIQUI VS. SOUTH EASTERN COALFIELDS LIMITED [LAWS(CHH)-2009-10-29] [REFERRED TO]
HARISH CHANDER AND ORS VS. STATE OF HARYANA AND OTHERS [LAWS(P&H)-2013-12-483] [REFERRED]
S PANDIARAJAN VS. GOVERNMENT OF TAMILNADU [LAWS(MAD)-2012-7-103] [REFERRED TO]
CHANDRA PAL SINGH VS. U P POWER CORPORATION LTD [LAWS(ALL)-2006-3-199] [REFERRED TO]
NOOR ALI ANSARI VS. STATE OF U P [LAWS(ALL)-2008-4-26] [REFERRED TO]
HAGE LAMPU VS. GAUHATI HIGH COURT [LAWS(GAU)-2023-6-73] [REFERRED TO]
JAMES K JOSEPH VS. GOVERNMENT OF INDIA [LAWS(KER)-2009-2-95] [REFERRED TO]
SHYAM MOHAN SRIVASTAVA VS. STATE OF M P [LAWS(MPH)-2008-2-5] [REFERRED TO]
SUNIL SAMDARIA VS. STATE OF RAJASTHAN AND ORS. [LAWS(RAJ)-2015-4-85] [REFERRED TO]
VIVEK NARAYAN SHARMA VS. UNION OF INDIA [LAWS(SC)-2023-1-2] [REFERRED TO]
HONBLE HIGH COURT OF JUDICATURE AT ALLAHABAD VS. DIWAKAR SINGH [LAWS(ALL)-2010-4-117] [REFERRED TO]
SANDHYA SINGH VS. STATE OF U.P. [LAWS(ALL)-2013-8-23] [REFERRED TO]
YUVRAJSINH PRAVINSINH JADEJA VS. STATE OF GUJARAT [LAWS(GJH)-2016-10-110] [REFERRED TO]
BARMESHWAR PANDEY AND OTHERS VS. HONBLE HIGH COURT OF JUDICATURE AT ALLAHABAD AND OTHERS [LAWS(ALL)-2006-9-368] [REFERRED TO]
TAYENJAM HEROJIT SINGH AND ORS. VS. STATE OF MANIPUR AND ORS. [LAWS(GAU)-2013-2-94] [REFERRED]
CHUDASMA DILUBHAI DIPSINGH VS. GENERAL MANAGER PASCHIM GUJARAT VIJ CO LTD RAJKOT [LAWS(GJH)-2011-9-301] [REFERRED TO]
BINUMON. C.K VS. KOOVAPPALLY SERVICE CO [LAWS(KER)-2018-2-536] [REFERRED TO]
ABU MASHUD VS. STATE OF MEGHALAYA [LAWS(MEGH)-2022-10-18] [REFERRED TO]
MADHUSUDAN BEHERA VS. DISTRICT JUDGE [LAWS(ORI)-2009-3-113] [REFERRED TO]
SOUMEN GHOSH VS. STATE OF WEST BENGAL [LAWS(CAL)-2012-9-32] [REFERRED TO]
SREEJITH.A. VS. MUKKOM SERVICE CO-OPERATIVE BANK LTD. [LAWS(KER)-2018-10-548] [REFERRED TO]
RANJAN KUMAR PANIGRAHI VS. STATE OF ORISSA AND 2 ORS. [LAWS(ORI)-2008-12-116] [REFERRED TO]
U.P PUBLIC SERVICE COMMISSION VS. SANGEETA [LAWS(ALL)-2019-3-233] [REFERRED TO]
MANOJ KUMAR SINGH VS. STATE OF U. P. [LAWS(ALL)-2020-10-37] [REFERRED TO]
ANGAD DNYANOBA SHITALE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2021-5-21] [REFERRED TO]
PRATAP SINGH AHLUWALIA VS. UNION OF INDIA & ANR [LAWS(DLH)-2018-11-178] [REFERRED TO]
PANKAJ NAILWAL AND ANOTHER VS. SECRETARY GENERAL, SUPREME COURT OF INDIA [LAWS(DLH)-2017-10-175] [REFERRED TO]
ARUN KUMAR SUGANDH VS. STATE OF CHHATTISGARH [LAWS(CHH)-2010-4-3] [REFERRED TO]
DHANANJAY NIRMALKAR VS. STATE OF CHHATTISGARH [LAWS(CHH)-2017-5-8] [REFERRED TO]
P SENTHIL KUMARAN VS. REGISTRAR GENERAL [LAWS(MAD)-2011-3-50] [REFFERED TO]
CHANDIGARH ADMINISTRATION AND ANOTHER VS. YASH PAL AND OTHERS [LAWS(P&H)-2011-3-986] [REFERRED]
N KANNADASAN VS. AJOY KHOSE [LAWS(SC)-2009-3-178] [REFERRED TO]
N KANNADASAN VS. AJOY KHOSE [LAWS(SC)-2009-5-58] [REFERRED TO]
TEJINDER KAUR AND ORS. VS. STATE OF PUNJAB AND ORS. [LAWS(P&H)-2016-1-258] [REFERRED TO]
SANGITA YADAV VS. GENERAL MANAGER INDIAN OIL CORPORATION LIMITED [LAWS(ALL)-2006-11-232] [REFERRED TO]
TARINI PATHAK VS. GAUHATI UNIVERSITY [LAWS(GAU)-2014-6-51] [REFERRED TO]
TRIPURA JUTE MILLS LIMITED VS. BHANU LODH [LAWS(GAU)-2007-8-57] [REFERRED TO]
SADHU CHARAN PRADHAN VS. STATE ADMINISTRATIVE TRIBUNAL [LAWS(ORI)-2009-12-60] [REFERRED TO]
UNION OF INDIA AND OTHERS VS. AVTAR SINGH [LAWS(P&H)-2010-12-705] [REFERRED]
DEVESH PURAN VS. UNION OF INDIA [LAWS(P&H)-2014-6-90] [REFERRED TO]
ANTONY LOURDU XAVIER SELVAM VS. P K RAMASWAMY IYER [LAWS(MAD)-2012-7-311] [REFERRED TO]
NAVNEET KUMAR VS. U.O.I [LAWS(ALL)-2021-8-208] [REFERRED TO]
SANGEETA AND 77 OTHERS VS. STATE OF U P AND 4 OTHERS [LAWS(ALL)-2018-12-38] [REFERRED TO]
JAIVINDRA AND 19 OTHERS VS. STATE OF U P AND 4 OTHERS [LAWS(ALL)-2018-3-64] [REFERRED TO]
AJAY KUMAR MISRA AND ORS. VS. HONBLE HIGH COURT OF JUDICATURE AT ALLAHABAD AND ORS. [LAWS(ALL)-2015-8-142] [REFERRED TO]
POORNENDRA PRAKASH SHUKLA & OTHERS VS. STATE OF MADHYA PRADESH AND OTHERS [LAWS(MPH)-2017-7-202] [REFERRED TO]
VINOD KUMAR VS. STATE OF UTTARAKHAND [LAWS(UTN)-2019-10-58] [REFERRED TO]
DHANANJAY KUMAR MISHRA VS. STATE OF BIHAR THROUGH AGRICULTURE PRODUCTION COMMISSIONER [LAWS(PAT)-2017-5-124] [REFERRED TO]
NIRMAL NEGI VS. THE MUNICIPAL CORPORATION OF DELHI [LAWS(DLH)-2011-2-462] [REFERRED TO]
GOVT OF NATIONAL CAPITAL TERRITORY OF DELHI VS. SUNITA MUMGAIE [LAWS(DLH)-2007-9-256] [REFERRED TO]
DEOCHARAN YADAV VS. STATE OF CHHATTISGARH [LAWS(CHH)-2010-3-16] [REFERRED TO]
MADHU SAHU AND ORS. VS. STATE OF CHHATTISGARH AND ORS. [LAWS(CHH)-2015-11-6] [REFERRED TO]
AMARNATH SHUKLA VS. STATE OF CHHATTISGARH [LAWS(CHH)-2021-9-56] [REFERRED TO]
KIRANKUMAR S/O. DAGADU WANVE VS. DR. BABASAHEB AMBEDKAR [LAWS(BOM)-2024-9-16] [REFERRED TO]
PRAVEEN SRIVASTAVA VS. UNION PUBLIC SERVICE COMMISSION [LAWS(CA)-2014-8-59] [REFERRED TO]
UNION OF INDIA VS. L.R. MEENA [LAWS(DLH)-2011-9-424] [REFERRED TO]
KANWALJIT SINGH BAJWA AND OTHERS VS. STATE OF PUNJAB AND OTHERS [LAWS(P&H)-2017-3-267] [REFERRED TO]
OMWATI VS. STATE OF MP [LAWS(MPH)-2007-10-6] [REFERRED TO]
RAJESH KUMAR DEWANGAN VS. LIFE INSURANCE CORPORATION OF INDIA [LAWS(CHH)-2007-3-13] [REFERRED TO]
RAJESHWARI VS. STATE OF U P [LAWS(ALL)-2009-5-590] [REFERRED TO]
S. BRUNDA VS. STATE OF KARNATAKA [LAWS(KAR)-2014-9-347] [REFERRED TO]
USHA DAMAR VS. STATE OF M.P. AND ORS. [LAWS(MPH)-2019-5-248] [REFERRED TO]
ARUNACHAL PRADESH PUBLIC SERVICE COMMISSION VS. TAGE HABUNG [LAWS(SC)-2013-5-4] [REFERRED TO]
SIYARAM SHARMA & ANOTHER VS. STATE OF M P AND OTHERS [LAWS(MPH)-2013-5-168] [REFERRED]
LOHSKHEMBHA DKHAR VS. STATE OF MEGHALAYA [LAWS(GAU)-2010-3-52] [REFERRED TO]
KHUSHALCHAND BHAIRULAL VARMA VS. HIGH COURT OF JUDICATURE AT BOMBAY [LAWS(BOM)-2011-8-150] [REFERRED TO]
KANUBHAI RAMSINGBHAI HATHILA VS. STATE OF GUJARAT [LAWS(GJH)-2021-1-323] [REFERRED TO]
PYARELAL VS. STATE OF C.G. [LAWS(CHH)-2009-10-31] [REFERRED TO]
BAIDYA NATH SAHA VS. VISVA BHARATI SANTINIKETAN, BIRBHUM & ORS. [LAWS(CAL)-2008-9-87] [REFERRED TO]
DEBASIS MUKHERJEE VS. STATE OF WEST BENGAL [LAWS(CAL)-2011-8-96] [REFERRED TO]
SALIL MAHESHWRI VS. HIGH COURT OF DELHI [LAWS(DLH)-2014-1-220] [REFERRED TO : 2006 SCC (L&S) 225 : AIR 2006 SC 789] ,]
VIKAS BALWANT ALASE VS. UNION OF INDIA [LAWS(BOM)-2022-7-209] [REFERRED TO]
NAGESH CHANDRA KESHARWANI VS. STATE OF U.P. [LAWS(ALL)-2019-11-270] [REFERRED TO]
ANEESH KUMAR V.S. AND OTHERS VS. STATE OF KERALA [LAWS(SC)-2020-4-58] [REFERRED TO]
KALPANA SHARMA VS. GOVERNMENT OF RAJ [LAWS(RAJ)-2015-5-142] [REFERRED TO]
STATE OF ORISSA VS. RAJKISHORE NANDA [LAWS(SC)-2010-6-4] [REFERRED TO]
PRANOY ROY VS. STATE OF WEST BENGAL AND ORS. [LAWS(CAL)-2015-4-36] [REFERRED TO]
DOLAN MUKHERJEE VS. STATE OF WEST BENGAL [LAWS(CAL)-2023-1-85] [REFERRED TO]
RAJ KISHORE BEHERA VS. DISTRICT JUDGE AND ANR. [LAWS(ORI)-2009-1-77] [REFERRED TO]
MANASI BISI VS. DIST MAGISTRATE, BARGARH [LAWS(ORI)-2021-3-15] [REFERRED TO]
MADHU BAHUGUNA VS. UTTARAKHAND PUBLIC SERVICE COMMISSION [LAWS(UTN)-2020-1-63] [REFERRED TO]
KRISHAN MURARI MANI TRIPATHI VS. STATE OF UTTARAKHAND [LAWS(UTN)-2019-8-169] [REFERRED TO]
JANEKERE C KRISHNA VS. STATE OF KARNATAKA [LAWS(KAR)-2012-4-21] [REFERRED TO]
DIPTI DIPAK KOLAPKAR VS. MAHARASHTRA PUBLIC SERVICE COMMISSION [LAWS(BOM)-2009-5-55] [REFERRED TO]
KAUSHAL CHANDRAKAR VS. STATE OF CHHATTISGARH [LAWS(CHH)-2010-4-22] [REFERRED TO]
HITESH CHANDUBHAI JAKASANIYA VS. GUJARAT ENERGY TRANSMISSION CORPORATION LTD [LAWS(GJH)-2023-12-24] [REFERRED TO]
DR. GARGI GANGOPADHYAY VS. W.B. UNIVERSITY OF HEALTH SCIENCES AND ORS. [LAWS(CAL)-2006-5-66] [REFERRED TO]


JUDGEMENT

- (1.)This group of appeals raises the following question for determination of this Court: what is the scope of 'judicial review' in an order for appointment of a member of the Central Administrative Tribunal made in consultation with the Chief Justice of india
(2.)The Central Administrative Tribunal (hereinafter referred to as "the CAT") is one of the Tribunals constituted under Section 4 of the Administrative Tribunals act, 1985 (hereinafter referred to as "the Act") with its jurisdiction determined by section 14 of the Act. It exercises jurisdiction, powers and authority exercisable immediately on and from the appointed day by all courts other than the Supreme court with regard to service matters and disputes pertaining to service inter alia of central Government employees. It comprises 'administrative Members' and 'judicial members' as respectively defined in Section 3 (a) and 3 (i) of the Act. Subsections (3) and (3a) of Section 6 of the Act prescribe the qualifications respectively for appointment of 'judicial Member' and 'administrative Member'. The department of Personnel and Training, Government of India by Order dated 15-4-1991/23-4-1991 has laid down detailed guidelines about the constitution and procedure to be adopted by the Selection Committee for selection of, Vice-Chairman and Members of the CAT. In the case of selection of a Judicial Member, the Selection committee is required to be chaired by the nominee of the Chief Justice of india, who shall be a sitting Judge of the Supreme Court of India and shall comprise the following additional members: (i) Secretary, Ministry of Law and Justice (Department of Legal Affairs) ; (ii) Secretary, Ministry of Personnel; and (iii) Chairman of the CAT.
(3.)Seven vacancies of Judicial Members and three vacancies of Administrative members of the CAT arose during the period 1-7-2001 to 31-12-2001. Nominations were invited for these vacancies from different authorities.


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