ANSHOO PANDEY Vs. UOI

JUDGEMENT

(1.) The petitioners herein are the civil services aspirants who successfully cleared Civil Services Examination 2005.

(2.) In August 2006, Department of Personnel and Training (hereinafter referred to as "DOPT"), Ministry of Personnel, Public Grievances and Pensions, Government of India issued letters containing offer of appointment to the candidates who emerged successful in the Civil Services Examination 2005 which included the petitioners. It is useful to note the contents of the aforesaid letters issued by the Ministry. For the sake of convenience, we are reproducing relevant portion of the letter issued by the Ministry to the petitioner No.1 for the contents of the letters issued to the other petitioners are more or less identical:-

(3.) The formal offer of appointment will be sent to you by the Cadre Controlling Authority of the Service to which you are finally allocated on the basis of Civil Services (Main) Examination, 2005. However, you will be deemed to have joined the service from the date you join the foundation course.