MAHENDER JIT SINGH MATTOO Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE O.As. pertain to one applicant and are inter related, involving common question of law and fact. Hence they are disposed of by this common order.

(2.) In O.A. 1543/2001 the grievance of applicant in this O.A. is that respondents are proposing to place him under suspension with a view to negate the effect of the order of the Tribunal passed on 6.6.2001 in MA-982/2001 in O.A. 1260/2000 to open the sealed cover and to take further action in accordance with law. He has sought a direction to respondents not to suspend applicant at this belated stage.

(3.) IN O.A. 3102/2001 a challenge has been put against order passed by respondents on 13.8.2001 denying regular promotion to applicant to the post of ACP in Grade II of DANIPS and to continue his case under sealed cover. He has sought quashment of this order with direction to respondents to open the sealed cover and regularise adhoc service of applicant as ACP.