MANDEEP SINGH BHATIA Vs. UNION OF INDIA

JUDGEMENT

(1.) The original applicant before the Tribunal is the writ petitioner herein. He filed an original application before the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as 'the Tribunal), which was marked as O.A. No, 2338 of 1997, questioning the validity of an order dated 26.07.1996 in terms whereof the respondent No. 3 refused to allocate the petitioner in India Railway Traffic Service (in short, 'IRTS') along with the batch of Civil Services Examination, 1996 (in short 'CSE, 1996') despite his completion of foundation course.

(2.) The petitioner applied for and appeared at Civil Services Examination (Preliminary) and (Main) Examination, 1994. His results were declared in June, 1996 wherein he was declared successful and stood at 330th rank. He was accordingly allocated Assistant Security Officer Group 'A' in Railway Protection Service (in short, 'ASO Group 'A' in RPF').

(3.) He further applied for CSE, 1995 for betterment of his results upon obtaining permission therefor in terms of Rule 4(a) of CSE, 1994. The said permission was granted on 16.05.1995. He succeeded in CSE, 1995 wherein his rank was 170. The petitioner contends that in terms of his merit position he was entitled to allocation of IRTS.