PRANAB KUMAR CHATTOPADHYAY,J. - (1.) This application becomes ready for hearing as regards service by appearance.
(2.) Schedule-I of DANICS Rules, 2003, notified vide GSR No.634(E) dated 6th August, 2003 was replaced by notification issued vide GSR No.711(E) dated 1st October, 2009.
(3.) Three posts of Deputy Resident Commissioner were encadred in DANICS. The petitioner, an Information Officer, was aggrieved by non-inclusion of the posts of Information Officer in the revised schedule. According to him the two posts are interchangeable and the Andaman and Nicobar Administration recommended encadrement of both posts in DANICS, there was no justification not to include the posts of Information Officer. He approached the Central Administrative Tribunal, Calcutta Bench, at Port Blair seeking relief of encadrement of the post of Information Officer in DANICS as per the proposal of the Andaman and Nicobar Administration. He also prayed for an injunction restraining the respondents in the original application from acting in any manner so far it relates to encadrement of three posts of Deputy Resident Commissioners, pending encadrement of the posts of Information Officers, in DANICS.;