PETITIONER:

UNION OF INDIA

Vs.

RESPONDENT:

RAJIV YADAV

DATE OF JUDGMENT21/07/1994

BENCH:

KULDIP SINGH (J)

BENCH:

KULDIP SINGH (J)

PUNCHHI, M.M.

RAMASWAMY, K.

CITATION:

1995 AIR 14 1994 SCC (6) 38 JT 1994 (5) 54 1994 SCALE (3)617

ACT:

HEADNOTE:

JUDGMENT:

1. Special leave granted.

2. We have today pronounced judgment in Union of India v. Rajiv Yadav, IAS1. The appeal has been allowed, the impugned judgment of the Central Administrative Tribunal has been set aside and the principles of "cadre allocation" for reserved candidates have been upheld.

3. In view of our judgment in Rajiv Yadav case 1 this appeal by the Union of India has to be allowed. For the reasons given and the conclusions reached by us in Rajiv Yadav case1, we allow this appeal, set aside the order of the Tribunal dated 23-2-1993 and dismiss the application filed by Sanjay Kumar before the tribunal. No costs. + Arising out of SLP (C) No. 10820 of 1993 47