Report No. 162

Part III

The Creation of an Appellate Forum

26. Do you agree with the suggestion that a regular appeal should lie against the orders of the Central/State Administrative Tribunal? If yes, what should be the nature and structure of the appellate forum?

Section I: Appeal to The Special Bench of The High Court

27. Do you agree that appeals against the order of the tribunals should be maintainable before the High Court on questions of fact and law, and in order to ensure speedy disposal, the High Courts should be required to constitute permanent Service Benches for the Central Government and the State Government servants to deal with the service matters exclusively?