RISHI PRAKASH TYAGI Vs. UNION OF INDIA

JUDGEMENT

(1.) SHRI Rishi Prakash Tyagi, applicant in this O.A. challenges respondents' Order No. 52216-40/CB-I, dated 26.6.2000, intimating that his case among those of a few others have been placed in the sealed cover and seeks that he be promoted to the Grade II of DANIPS, after opening the sealed cover and granted all consequential benefits.

(2.) During the oral submissions the applicant was represented by Mr. Arun Bhardwaj while the respondents were heard through Mr. N.S. Mehta, Sr. Standing Counsel alongwith Mrs. Sumedha Sharma.

(3.) GROUNDS raised in the O.A. are that: