UNION OF INDIA Vs. AMITA SOOD

JUDGEMENT

(1.) An Order of Central Administrative Tribunal ( hereinafter referred to as 'the Tribunal' ) passed against the petitioner herein, who was not a party in the Original Application filed by the petitioner against the Delhi Administration, declaring rule 16(vii) of the Combined Engineering Services Examination, 1992 as unconstitutional, is the subject matter of the writ petitions.

(2.) As per the rules published by the respondent No. 2 in Gazette of India dated 15.02.1992, the candidates are allotted to various Ministries/Departments taking into account their rank, preference, category and vacancies. The respondent No. 1, who is a general candidate, had appeared in Civil Engineering stream Exam had given preferences for five services only viz. 1RSE, IRSS, CWES, CES, SIS-A out of a total 12 services. The respondent No. 1 had secured 137th rank in 1992 Exam. Since her rank was lower than that of the candidates allotted to the aforesaid five services, she could not be allotted to the Department for which she had given preferences.

(3.) It is not in dispute that the examinations were held for combined Civil Services. The petitioner ranked 137th in 1992 Exam, and 201 persons had been taken in service. The petitioner had opted for five services and having regard to the rank obtained by her, she could not be accommodated in other services, she could be accommodated only in Border Roads Development Board ( hereinafter referred to as 'the Board').