DILEEP KUMAR SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this petition is to an order dated 17 th May, 2017 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (,,CAT) dismissing the Petitioners O.A. No. 2958/2013.

(2.) By the impugned order, the CAT declined the reliefs sought by the Petitioner, which include, inter alia, allocating the Petitioner either to the Indian Revenue Service (Income Tax), Group ,,A [,,IRS (IT)] or to the Indian Revenue Service (Customs & Central Excise), Group ,,A [,,IRS (C&CE)] by considering the aforesaid services to be his 2nd and 3rd preferences respectively, after determining the quota for the Physically Handicapped (,,PH) category in the vacancies for which the Civil Services Examination (,,CSE), 2011 was conducted by the Union Public Service Commission (,,UPSC).

(3.) The Petitioner participated in the CSE, 2011 and secured the rank of 780. He is a person suffering from low vision (,,LV). In his application, the Petitioner indicated the Indian Administrative Service (,,IAS) as his 1st preference, the Indian Audit & Accounts Service, Group ,,A (,,IAAS) as his 2nd preference, the Indian Civil Accounts Service, Group ,,A (,,ICAS) as his 3rd preference, and so forth. He put down the Indian Information Service (Junior Grade) Group A [,,IIS (JG)] as his 12th preference, and the IRS (IT) and IRS (C & CE) as his 17th and 18th preferences respectively. Based generally on his overall merit position, and more particularly in terms of his merit position in the Blind/Low Vision (,,B/LV) category, the Petitioner was allotted the IIS (JG).