- (1.) This order shall dispose of CWP Nos. 8176-CAT of 2003 and CWP No. 8177-CAT of 2003, as both the petitions raise common questions of law and facts. However, for the facility of reference, facts are taken from CWP No. 8176-CAT of 2003.
(2.) The petitioners are challenging the order dated 10.12.2002, passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (hereinafter referred to as 'the tribunal'), whereby the original application filed by the petitioners for grant of 1989 as the year of allotment to the petitioners as Members of the Indian Administrative Service, was declined.
(3.) The petitioners are directly recruited Officers to Punjab Civil Services (Executive Branch). As the members of the State Civil Services, the petitioners became eligible for consideration for promotion to the Indian Administrative Service (I.A.S.) in accordance with the Indian Administrative Service (Appointment by Promotion), Regulations, 1955. The Selection Committee considered the case of the State Civil Services Officers in its meeting held on 29.3.1993. The petitioners fell in the zone of consideration, during the year 1993-94 i.e. 1.4.1993 to 31.3.1994. The petitioners were selected as their names were included in the select list for promotion to the Indian Administrative Service from amongst the members of the State Civil Services. The select list was approved by the Union Public Service Commission as well. It is the case of the petitioners that there were substantive vacancies in the Indian Administrative Service for filling up before 31.12.1993, to accommodate all the petitioners and that the petitioners acquired a right to promotion according to their seniority in the year 1993, therefore, the year of allotment is to be granted by giving deemed date of appointment in the wear 1989 instead of 1990.;